Chandra Prakash Agarwal vs Shyam Agarwal
2026 Latest Caselaw 2338 Cal/2

Calcutta High Court

Chandra Prakash Agarwal vs Shyam Agarwal on 25 March, 2026

OD-10, 29 to 33

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

                           IA NO. GA/8/2023
                                   In
                              CS/228/2004

                     CHANDRA PRAKASH AGARWAL
                                Vs
                          SHYAM AGARWAL

                           IA NO. GA/14/2021
                                   In
                              CS/283/2001

                     CHANDRA PRAKASH AGARWAL
                                Vs
                        BHAGIRATH AGARWAL

                           IA NO. GA/15/2021
                                   In
                              CS/283/2001

                     CHANDRA PRAKASH AGARWAL
                                Vs
                        BHAGIRATH AGARWAL

                           IA NO. GA/16/2021
                                   In
                              CS/283/2001

                     CHANDRA PRAKASH AGARWAL
                                Vs
                        BHAGIRATH AGARWAL

                           IA NO. GA/17/2021
                                   In
                              CS/283/2001

                     CHANDRA PRAKASH AGARWAL
                                Vs
                        BHAGIRATH AGARWAL


                           IA NO. GA/18/2023
                                   In
                              CS/283/2001
                                            2

                          CHANDRA PRAKASH AGARWAL
                                     Vs
                             BHAGIRATH AGARWAL

   BEFORE:
   The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date : 25TH MARCH, 2026.

Appearance:

Mr. Sayantan Bose, Adv.

Mr. Shayak Mitra, Adv.

Ms. Priyanka Gope, Adv.

...for the plaintiff

Mr. Aditya Sarkar, Adv.

... for the defendant no. 1 (in CS/228/2004) and for the intervener (in GA/17/2021 and GA/18/2023)

Mr. Sormi Dutta, Adv.

... for the defendant no. 2 (in CS/228/2004) and defendant no. 1 (in CS/283/2001)

Mr. Supratim Laha, Adv.

Ms. Debanjana De, Adv.

...for the defendant no. 3 (in CS/228/2004) and defendant no. 2 (in CS/283/2001)

Ms. Somali Mukhopadhyay, Adv.

Ms. Manika Dutta, Adv.

For the Intervenor in GA/17/2021 and GA/18/2023

The Court : Heard the submissions of the Learned Advocates representing the

respective parties. The partition suit pertaining to the self-same parties being

CS/283/2001 be tagged along with the instant suit on the next date of hearing.

In compliance with the Order dated 15th January, 2026, the chart prepared by

the Learned Advocate representing the Defendant No.1 in CS/228/2024 be kept on

record. A copy of the said chart be circulated amongst the other parties.

The Special Officer appointed by the Co-ordinate Bench of this Court is to be

asked to remain present on the next date of hearing by the Learned Advocate

representing the respective parties.

Next date be fixed on 24th April, 2026.

(ANANYA BANDYOPADHYAY, J.)

A Dey