Radhika Kejriwal vs Shyam Sundar Modi & Ors
2026 Latest Caselaw 1823 Cal/2

Calcutta High Court

Radhika Kejriwal vs Shyam Sundar Modi & Ors on 12 March, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-3

                                  ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                IA No. GA/4/2026
                                        In
                                   CS/68/2025

                             RADHIKA KEJRIWAL
                                    VS
                         SHYAM SUNDAR MODI & ORS.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 12th March, 2026

                                                                        Appearance:
                                                        Mr. Rajeev Kumar Jain, Adv.
                                                              Mr. Kunal Shaw, Adv.
                                                         Ms. Yamini Mahawar, Adv.
                                                                    For the plaintiff.

                                                         Mr. Moti Sagar Tiwari, Adv.
                                                              Ms. Soumili Paul, Adv.
                                                    For the respondents/applicants.

Ms. Neha Gupta, Adv.

For Indus Towers.

The Court: On behalf of Indus Towers Limited (who has been wrongly

referred to in some of the orders as `Indus Tower Pvt. Ltd'.), a banker's cheque

for Rs.1,92,541.50 in favour of Radhika Kejriwal, the plaintiff abovenamed

bearing No. 540494 dated 06.03.2026 drawn through HDFC Bank Ltd is placed

before the Court. The banker's cheque is made over to the learned Advocate for

the plaintiff in course of hearing.

The plaintiff says that the defendant has not paid the second installment

which had fallen due with the expiry of 28 th February, 2026 up till now.

The defendants say that there is some financial constraint and they

require some further time to pay the second installment. The defendants also

say that their share of money payable by Indus Towers Limited has not been

paid as yet. If such sum was paid then the defendants could have paid the

plaintiff in time.

In response Indus Towers Limited submits that the defendants have

submitted the documents only on 10th March, 2026 and as such it will take

some more time for releasing their share of rent.

Be that as it may, the matter is adjourned till 23 rd March, 2026. On that

date, the defendants shall come with a cheque/draft in favour of the plaintiff

for the installment which had fallen due with the expiry of 28 th February, 2026.

Indus Towers Limited is also directed to take expeditious steps for

disbursement of the arrears and the current payment to the defendants and

plaintiff, if any.

(ARINDAM MUKHERJEE, J.)

snn.