Thakurani Shree Shree Durga Mata Jew & ... vs Kangali Charan Raul & Anr
2026 Latest Caselaw 1825 Cal/2

Calcutta High Court

Thakurani Shree Shree Durga Mata Jew & ... vs Kangali Charan Raul & Anr on 12 March, 2026

OD- 31

                                 ORDER SHEET

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

                                 CS/219/2012
                               IA NO: GA/7/2026

             THAKURANI SHREE SHREE DURGA MATA JEW & ORS
                                 VS
                     KANGALI CHARAN RAUL & ANR


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 12th March, 2026

Appearance:

Mr. Debdatta Sen, Sr. Adv.

Ms. Suchismita Ghosh Chatterjee, Adv.

Mr. Malay Kumar Seal, Adv.

Ms. Aradhita Banerjee, Adv.

...for the Plaintiffs

Mr. Muhammad Obaid, Adv.

Mr. Arghya Mullick, Adv.

...for the Defendants

The Court:- The Learned Advocate representing the plaintiff submitted

to have filed the instant application being GA/7/2026 inter alia stating

during perusal of the cause papers it appeared certain documents relevant

for determination of the instant suit were inadvertently not brought on record

and prayed for filing of the documents as mentioned in paragraph 3 of the

instant application.

Since the issues have been framed in the instant suit, however, the

examination of the witness has not commenced, this Court exercising its

discretion, for ends of justice, allows the prayer subject to payment of a cost

of Rs. 2,000/- at the office of the Member Secretary, State Legal Services

Authority.

Next date be fixed on 21st April, 2026, prior to which the process of

discovery and inspection as well as the preparation of supplementary Judge's

brief should be completed.

(ANANYA BANDYOPADHYAY, J.)

DB