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Arrah-Sasaram Light Railway Company ... vs District Board Of Bhojpur And Anr
2026 Latest Caselaw 135 Cal/2

Citation : 2026 Latest Caselaw 135 Cal/2
Judgement Date : 16 January, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Arrah-Sasaram Light Railway Company ... vs District Board Of Bhojpur And Anr on 16 January, 2026

ORDER SHEET                                                            OD-14 Wt. 15


                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                             EC/14/2025
        ARRAH-SASARAM LIGHT RAILWAY COMPANY LIMITED AND ANR.
                                 VS
                 DISTRICT BOARD OF BHOJPUR AND ANR.
                                WITH
                             EC/553/2018
              ARRAH SASARAM LIHT RAILWAY CO. LTD & ANR.
                                 VS
                  DISTRICT BOARD OF BHOJPUR & ANR.


     BEFORE:
     The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 16th January, 2026.

Appearance:

Mr. Rishav Karnani, Adv.

Mr. Rajesh Upadhyay, Adv.

...for the decree holder Mr. Sarvesh Chandra Shrivastav, Adv.

Ms. Debopriya Saha, Adv.

Mr. Bijoy Kumar, Adv.

The Court :- On the prayer of the learned Advocate representing the

judgment-debtor no.2 to comply with the order dated 17 th December, 2025 in

filing an affidavit-in-opposition, the next date be fixed on 24 th February, 2026 as

a last chance.

(ANANYA BANDYOPADHYAY, J.)

JM

 
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