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Calcutta High Court
Harsh Vardhan Lodha & Ors vs Ajay Kumar Newar & Ors on 11 March, 2026
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
1
OD- 4,5,6,7,9,13,14,15,16,17,18 & 19 ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY AND INTESTATE JURISDICTION
IA NO. GA/15/2013
(Old No.GA/3165/2013)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/16/2014
(Old No.GA/3278/2014)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/19/2015
(Old No.GA/3332/2015)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA @ PRIYAMVADA BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/20/2015
(Old No.GA/3619/2015)
IN
TS 6 of 2004
IN THE GOODS OF :
2
PRIYAMVADA DEVI BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/28/2016
(Old No.GA/1473/2016)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/53/2019
(Old No.GA/2450/2019)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/56/2019
(Old No.GA/2747/2019)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
ARVIND KUMAR NEWAR & ORS.
IA NO. GA/59/2020
(Old No.GA/93/2020)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
3
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/61/2020
(Old No.GA/267/2020)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/63/2020
(Old No.GA/793/2020)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/64/2020
(Old No.GA/794/2020)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
AND
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
IA NO. GA/76/2020
(Old No.GA/1236/2020)
IN
TS 6 of 2004
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA, DECEASED
AND
4
HARSH VARDHAN LODHA & ORS.
VS.
AJAY KUMAR NEWAR & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 11th March, 2026.
Mr. Abhrajit Mitra, Mr. Dhruba Ghosh, Mr. Jishnu
Chowdhury, Sr. Advocates, Mr. Debanjan Mandal, Mr. Sanjiv Kr. Trivedi,
Mr. Sarvapriya Mukherjee, Mr. Soumya Ray Chowdhury, Mr. Satadeep
Bhattacharyya, Mr. Aritra Basu, Mr. Sanket Sarawgi, Mr. Deepan Sarkar,
Mr. Aman Agarwal, Mr. Altamash Alim, Mr. Samriddha Sen, Advocates for
the plaintiffs.
Mr. Naman Choudhury, Mr. Subhrojyoti Mookherjee, Mr. Shounak Mitra, Adv., Ms.
Vaibhavi Pandey, Mr. Saptarshi Mandal, Mr. Aman Khemka, Advocates for
defendant no.1(b) & 1(c).
Mr. Anuj Singh, Adv., Ms. Suchismita Ghosh, Mr. Malay K. Seal,
Advocates for defendant no.1(d).
Mr. Ratnanko Banerji, Sr. Adv.
Ms. Vineeta Meharia, Sr. Adv.
Mr. Soumabho Ghose, Adv.
Adv. for defendant no.3(a).
Mr. Avishek Guha, Mr. Rajat Gupta, Adv. Ms. Arunima Dutta, Advocates for Mr. A. C.
Chakraborti (one committee member).
Re: GA/15/2013
Perused the report filed by the Registrar, Original Side of this Court
dated 10th March, 2026 prepared and placed before this Court in terms of the
order dated 2nd February, 2026.
It appears that the affidavit-in-opposition of the defendant no.1(b), 1(c),
1(d) and defendant no.2 are not on record as per the ledger maintained by the
testamentary department of this Court.
The parties are directed to take appropriate steps for reconstruction of
the said affidavit-in-opposition.
Re : GA/16/2014
Perused the report filed by the Registrar, Original Side of this Court
dated 10th March, 2026 prepared and placed before the Court in terms of the
order dated 2nd February, 2026.
It appears that the affidavits-in-opposition of the defendant no.1(b), 1(c),
1(d) and defendant no.2 are not on record as per the ledger maintained by the
testamentary department of this Court.
The parties are directed to take appropriate steps for reconstruction of
the said affidavit-in-opposition.
Re : GA/19/2015
The time to file affidavit-in-reply by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Re : GA/20/2015
The time to file affidavit-in-reply by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Re : GA/28/2016
The time to file affidavit-in-reply by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Re : GA/53/2019
Time to file affidavit-in-opposition by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Affidavit-in-reply, if any, be filed by 29 th April, 2026.
Re : GA/56/2019
Time to file affidavit-in-opposition by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Affidavit-in-reply, if any, be filed by 29 th April, 2026.
Re : GA/59/2020
Time to file affidavit-in-opposition by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Affidavit-in-reply, if any, be filed by 29 th April, 2026.
Re : GA/61/2020
Time to file affidavit-in-opposition by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Affidavit-in-reply, if any, be filed by 29 th April, 2026.
Re : GA/63/2020
Time to file affidavit-in-opposition by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Affidavit-in-reply, if any, be filed by 29 th April, 2026.
Re : GA/64/2020
Time to file affidavit-in-opposition by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Affidavit-in-reply, if any, be filed by 29 th April, 2026.
Re : GA/76/2020
Time to file affidavit-in-opposition by defendant nos.1(b), 1(c) and 1(d) is
peremptorily extended till 2nd April, 2026.
Affidavit-in-reply, if any, be filed by 29 th April, 2026.
All these applications will appear in the monthly list of May, 2026 along
with all other pending applications in the suit wherein affidavits are complete.
(ARINDAM MUKHERJEE, J.)
Sb.
