Chandra Prakash Agarwal vs Bhagirath Agarwal
2026 Latest Caselaw 2519 Cal/2

Calcutta High Court

Chandra Prakash Agarwal vs Bhagirath Agarwal on 31 March, 2026

OD-3 to 7
                      ORDER SHEET

            IN THE HIGH COURT AT CALCUTTA
             Ordinary Original Civil Jurisdiction
                      ORIGINAL SIDE

                    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

              CHANDRA PRAKASH AGARWAL
                         Vs
                 BHAGIRATH AGARWAL
                                       2


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 31st March, 2026.

Appearance:

Mr. Sayantan Bose, Adv.

Mr. Shayak Mitra, Adv.

Ms. Priyanka Gope, Adv.

Ms. Manisha Das, Adv.

...for the plaintiff

Ms. Sormi Dutta, Adv.

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

Mr. Aditya Sarkar, Adv.

... for the intervenor (in GA/17/2021)

Mr. Supratim Laha, Adv.

Ms. Debanjana De, Adv.

...for the defendant no.2 (in GA/14/2021 to GA/18/2023)

Ms. Somali Mukhopadhyay, Adv.

Ms. Arunita Dutta, Adv.

... for the intervenor (in GA/18/2023)

Mr. Rajsekhar Basu, Adv.

... Special Officer

The Court:- The order dated 25th March, 2026 is modified to the

extent that interim order granted earlier by the Co-ordinate Bench of this

Court on 18th January, 2024 be extended till 24th April, 2026.

(ANANYA BANDYOPADHYAY, J.)

DB