Sujit Guin vs Sangita Saha
2026 Latest Caselaw 2277 Cal/2

Calcutta High Court

Sujit Guin vs Sangita Saha on 24 March, 2026

OD-2 Wt. 3
                              ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
             TESTAMENTARY AND INTESTATE JURISDICTION
                           ORIGINAL SIDE

                                TS/9/2025
                            IA NO: GA/2/2022

                           IN THE GOODS OF:
                          KULDEEP SAHA (DEC)
                                 -AND-
                               SUJIT GUIN
                                   VS
                             SANGITA SAHA

                                   With

                               CS/13/2026
                            IA NO: GA/7/2026

                         SANGITA SAHA AND ANR
                                  VS
                          JAYA SAHA AND ORS

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : 24th March, 2026.

                                                                                Appearance:
                                                                  Mr. Arnab Mukherjee, Adv.
                                                            Ms. Madhurima Mukherjee, Adv.
                                   Item No.2 for the Caveatrix and Item No.3 for the plaintiff

                                                           Mrs. Suparna Mukherjee. Sr. Adv.
                                                                     Mr. Sayantan Bose, Adv.
                                                             ..for the defendant Nos.1 and 2

                                                                 Ms. Sunanda Ganguly, Adv.
                                                                    ...for the defendant No.3


                              RE: TS 9/2025

                                GA/2/2022

  1.

Learned counsel for the defendant nos.1, 2 and 3 prays for time to file

written statement in the office by tomorrow. Accordingly, defendants are

directed to file written statement in the department by tomorrow.

2. Counsel for the plaintiff prays for time to file suggested issues. Let the

suggested issues be filed within two weeks after serving the copy to the

learned counsel for the defendants.

RE:CS/13/2026

GA/7/2026

3. The defendants have filed an application being GA/7/2026 in

CS/13/2026.

4. Counsel for the plaintiff prays for time to file affidavit-in-opposition.

5. Let affidavit-in-opposition be filed within two weeks. Reply thereto, if any,

be filed within two weeks thereafter.

6. Let both the matters appear on 28th April, 2026 under the same heading.

(KRISHNA RAO, J.)

S.De