Jaideep Halwasiya vs Kanchan Devi Kochar
2026 Latest Caselaw 904 Cal/2

Calcutta High Court

Jaideep Halwasiya vs Kanchan Devi Kochar on 13 February, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

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                                ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                                ORIGINAL SIDE

                                APD/1/2024
                              With CS/71/2020

                            JAIDEEP HALWASIYA
                                   -Vs-
                           KANCHAN DEVI KOCHAR


BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK

-AND-

The Hon'ble JUSTICE MD. SHABBAR RASHIDI

Date: February 13, 2026.

Appearance:

Mr. Debnath Ghosh, Sr. Adv.

Mr. Biswarup Mukherjee, Adv.

Mr. A. P. Gomes, Adv.

...for the appellant

The Court : Memorandum of appeal contains an incorrect intulation.

Incorrectness in the intulation is admitted at the Bar on behalf of the

appellant. Prayer is made for permission to rectify.

The appeal is pending since 2023. Error which is in the

memorandum of appeal was pointed out repeatedly to the members of the

Bar on various occasions. Some litigants took steps to correct. The appellant

before us is one of the litigants who did not.

Nonetheless, one more opportunity is granted to the appellant to

remove the error subject to payment of costs assessed at Rs.50,000/- to the

West Bengal Legal Services Authority, Kolkata. Such costs be paid within 7

days from date.

On furnishing the documentary evidence of payment of such costs,

department will permit the learned advocate on record to incorporate the

necessary amendment.

In the event, documentary evidence of payment of costs as directed

is not furnished before the learned Registrar Original Side within 7 days

from date, department will treat APD/1/2024 as dismissed and interim

order, if any, will stand vacated in such event.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

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