Radhika Kejriwal vs Shyam Sundar Modi & Ors
2026 Latest Caselaw 2215 Cal/2

Calcutta High Court

Radhika Kejriwal vs Shyam Sundar Modi & Ors on 23 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: 23rd 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. Shweta Poddar, Adv.

For the defendants.

Mr. Arindam Chandra, Adv.

Ms. Neha Gupta, Adv.

For Indus Towers.

The Court: It is submitted by Mr. Moti Sagar Tiwari, learned Advocate

appearing on behalf of the defendants, that despite all endeavour his client

could only remit a sum of Rs.1,11,000/- out of Rs.3,33,000/- being the

installment which fell due on expiry of February, 2026. The current payment

of March, 2026 for a sum of Rs.50,000/- has been also remitted. So far as the

receipt of Rs.1,11,000/- is concerned, Mr. Rajeev Jain, learned Advocate

appearing on behalf of the plaintiff, confirms the receipt of the same by his

client. However, so far as the receipt of Rs.50,000/- is concerned he submits

that he has to take instruction from his client.

Let this matter appear on 31st March, 2026 when the defendants are to

make payment of the balance sum after adjusting Rs.1,11,000/- from the

aggregate sum of Rs.3,33,000/-. Mr. Jain, the learned Advocate for the

plaintiff should ascertain from his client, the receipt of Rs.50,000/-.

(ARINDAM MUKHERJEE, J.)

snn.