Chandrakala Devi & Ors vs Dharam Chand Chaudhry
2026 Latest Caselaw 290 Cal/2

Calcutta High Court

Chandrakala Devi & Ors vs Dharam Chand Chaudhry on 29 January, 2026

OD- 3 with 4
                                    ORDER SHEET

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                              CS/1166/1987
            IA NO: GA/1/2005(Old No:GA/1467/2005), GA/7/2025

                           CHANDRAKALA DEVI & ORS.
                                     VS
                           DHARAM CHAND CHAUDHRY

                                        With

                                    CS/118/1987

                   CHANDRA KALA DEVI CHOUDHRY & ORS.
                                  VS
                    DHARAMCHAND CHAUDHRY AND ORS

BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY
Date: 29th January, 2026
                                                                         Appearance:
                                                          Mr. Sourojit Dasgupta, Adv.
                                                              Mr. Joydeep Guha, Adv.
                                                                    ...for the plaintiffs

                                                                Mr. Mohit Gupta, Adv.
                                                              Mr. A.P. Agarwalla, Adv.
                                                               Ms. Suparna Das, Adv.
                                                      ... for the defendant nos. 1 & 4a


      The       Court    :-   The     Learned     Advocate      representing       the

plaintiff/respondent in GA/7/2025 has filed the affidavit in opposition in

compliance with the order dated 16th December, 2025, serving the copy of the

same on the Learned Advocate representing the defendant nos. 1 and 4a and

petitioners in GA/7/2025. Let the same be kept on record.

The Learned Advocate representing the defendant nos. 1 and

4a/petitioner, as aforesaid, shall file affidavit-in-reply prior to 12 th February,

2026, serving the copy in advance upon the Learned Advocate representing

the plaintiff/respondent.

Next date be fixed on 12th February, 2026.

CS/118/1987

The Learned Advocate representing the respective parties conjointly

submitted that the process of discovery and inspection in respect of

CS/118/1987 could not be completed and sought for further time.

The order dated 16th December, 2025 concerning the process of

discovery and inspection should be completed prior to 12th February, 2026.

(ANANYA BANDYOPADHYAY, J.)

DB