Calcutta High Court
Suraj Narain Daga (Dec) vs Ia No. Ga/16/2025 on 28 January, 2026
ORDER SHEET OD- 4 & 5
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY AND INTESTATE JURISDICTION
ORIGINAL SIDE
IA NO. GA/15/2019
(Old No: GA/2608/2019)
In
PLA/177/1996
IN THE GOODS OF:
SURAJ NARAIN DAGA (DEC)
AND
IA NO. GA/16/2025
In
PLA/177/1996
IN THE GOODS OF:
SURAJ NARAIN DAGA (DEC)
BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
Date: 28th January, 2026.
Appearance:
Mr. Dipankar Dhar, Adv.
Dr. Rudra Dhar, Adv.
... for the respondent (in GA/16/2025).
Mr. Sib Sankar Das, Adv.
Mr. Ritaban Sarkar, Adv.
...for the removed executor/petitoner Mr. Paritosh Sinha, Adv.
Mr. Nilotpal Chatterjee, Adv.
Ms. Srijani Mukherjee, Adv.
... for the State The Court :- At the outset, it has been pointed out that there are certain inadvertent typographical errors in the appearance portion of the order dated 16th December, 2025. It was erroneously recorded as "...for the petitioner" instead 2 of "...for the Investigating Officer" and "...for the removed executor" instead of "...for the removed executor/petitioner".
Other portions of the order remain unaltered. Department is directed to make necessary correction to that effect in the order dated 16th December, 2025.
Learned Advocate representing the removed executor has filed affidavit-in- reply affirmed by Pramod Kumar Daga in IA GA No. 16 of 2025. Let the same be kept on record.
The Learned Advocate representing the State submitted to have prepared the draft affidavit-in-opposition and seeks seven days time to affirm the same and file it.
Next date be fixed on 6th February, 2026 for filing the affidavit-in- opposition as aforesaid as a last chance.
(ANANYA BANDYOPADHYAY, J.) JM