Sabina Afreen & Ors vs Sahir Haque Molla & Ors
2026 Latest Caselaw 2351 Cal/2

Calcutta High Court

Sabina Afreen & Ors vs Sahir Haque Molla & Ors on 27 March, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

                                                                                2019:CHC-OS:97

OD 1



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

                              IA NO. GA/11/2026
                                In CS/185/2017

                           SABINA AFREEN & ORS
                                    Vs
                         SAHIR HAQUE MOLLA & ORS.


BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR

Date:27th March, 2026

APPEARANCE:

Md. Shafiul Alam,Adv.

Mr. Kalyan Mitra,Adv.

....for the plaintiff.

Mr. A.C.Kar, Sr. Adv.

Mr. Rohit Mahato,Adv.

...for def. nos. 1-4

Mohim Choudhury,Adv.

Md. Basir Layek,Adv.

...for def. nos. 5 & 6.

The Court:- GA No. 11 of 2026 is filed praying for restoration of the suit

which was dismissed for default on 14 th January, 2026 by this Court. The

instant application was filed on 16th February, 2026.

Mr. Kar, Learned Senior Counsel did not raise any objection. Let the suit

be restored to the original file along with pending applications.

2019:CHC-OS:97

The Learned Receiver shall be intimated accordingly and shall furnish a

statement of account on or before the returnable date.

The matter stands adjourned to 18th May, 2026. GA No. 11 of 2026

stands disposed of accordingly.

(SUGATO MAJUMDAR, J.)

s.chandra