Narendra Kumar Berlia And Ors vs Om Prakash Berlia And Ors
2026 Latest Caselaw 281 Cal/2

Calcutta High Court

Narendra Kumar Berlia And Ors vs Om Prakash Berlia And Ors on 29 January, 2026

ORDER SHEET                                                       OD- 9


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

                           IA NO. GA/15/2025
                                   In
                               CS/12/2009
                    NARENDRA KUMAR BERLIA AND ORS.
                                   Vs
                      OM PRAKASH BERLIA AND ORS.


 BEFORE:
 The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 29th January, 2026.

Appearance:

Mr. Jishnu Chowdhury, Sr. Adv.

Mr. Arif Ali, Adv.

Mr. Arnab Sardar, Adv. Mr. Ratul Das, Adv.

...For the Plaintiffs Mr. S. R. Kakrania, Adv.

Ms. Jiya Bose, Adv.

...For Defendant nos. 1 & 2 Mr. Maris, Adv.

Mr. Lalit Baid, Adv.

Mr. Akash Munshi, Adv. Mr. Tamoghna Saha, Adv. Ms. Sanjana Shaw, Adv. ...for Defendant nos.3, 4, 5&6 Mr. S.E. Huda, Adv.

Mr. Varun Kedia, Adv. ...For Defendant no.15 Mr. Pranit Bag, Adv.

Mr. Vikram Wadehra, Adv. Ms. Akansha Yadav, Adv. ...For Dhruva Woollen Mill. Pvt. Ltd.

Mr. Aditya Kanodia, Adv. Mr. Pratik Dutt, Adv. ... For the Defendant no.19

The Court :- Perused the reports submitted by the Officer on Special Duty

(OSD) dated 28th January, 2026 in compliance with the order dated 19 th

January, 2026.

The Learned Advocate representing the plaintiff/petitioner in IA No. GA 15

of 2025 is to serve a copy of the application upon the Learned Advocate

representing the defendant no.19.

The Learned Advocates representing the defendants are to file affidavit-in-

opposition by 27th February, 2026. Affidavit-in-reply, if any, be filed by 12 th

March, 2026.

Next date be fixed on 16th March, 2026.

The Learned Advocates representing the respective parties are to serve a

copy of the affidavit-in-opposition upon the Learned Advocate representing the

plaintiff/petitioner in advance.

(ANANYA BANDYOPADHYAY, J.)

JM