Kusum Agarwala And Anr vs Binod Kumar Agarwal And Ors
2026 Latest Caselaw 799 Cal/2

Calcutta High Court

Kusum Agarwala And Anr vs Binod Kumar Agarwal And Ors on 11 February, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OD-5 & 6
                     IN THE HIGH COURT AT CALCUTTA
                      CIVIL APPELLATE JURISDICTION
                              ORIGINAL SIDE

                               IA NO. GA/5/2023
                                In APO/504/1992

                       KUSUM AGARWALA AND ANR
                                  Vs
                     BINOD KUMAR AGARWAL AND ORS

                                      AND

                                APO/555/1992
                   IA NO: GA/1/1996(Old No: GA/4033/1996),
                  GA/2/1997(Old No: GA/3075/1997), GA/4/2023

                       KUSUM AGARWALA AND ANR
                                  VS
                     BINOD KUMAR AGARWAL AND ORS

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
                 AND
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date : February 11, 2026.

                                                                        Appearance:
                                                             Mr. Dhrubo Ghosh, Sr. Adv.
                                                               Mr. Rohit Banerjee, Adv.
                                                                 Mr. Shomrik Das, Adv.
                                                                   ...for appellant no. 1.

                                                           Ms. Rituparna De Ghose, Adv.
                                                                 Mr. Arnab Sardar, Adv.
                                                                  ...for respondent no. 1.

Mr. Amalesh Ray, Adv.

Mr. Sarosij Dasgupta, Adv. Mr. Ishan Bhattacharya, Adv.

...for respondent no. 2. Mr. Debnath Ghosh, Sr. Adv.

Ms. Shomrita Das, Adv.

Mr. Biswaroop Mukherjee, Adv.

...for respondent no. 3.

The Court: Supplementary affidavit filed by the respondent no. 1 be taken on

record.

It would be appropriate to permit all the parties to the appeal to file an

affidavit to such supplementary affidavit. Let such affidavit be filed within two

weeks from date.

List the appeal three weeks hence.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

KB AR (CR)