Calcutta High Court
Ritu Casyab & Ors vs Sarita Arora & Ors on 21 April, 2026
OD-38 2023:CHC-OS:4046
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORIDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IA NO. GA/1/2026
In EC/29/2013
RITU CASYAB & ORS.
Vs
SARITA ARORA & ORS.
BEFORE:
The Hon'ble JUSTICE GAURANG KANTH
Date : 21st April, 2026.
Appearance
Mr. Jishnu Chowdhury, Sr. Adv.
Mr. Chayan Gupta, Adv.
Mr. Tanay Agarwal, Adv.
Ms. Darshana Sett, Adv.
Ms. Sanksriti Agarwal, Adv.
...for the petitioner
Mr. Debdut Mukherjee, Adv.
Ms. Saswati Chatterjee, Adv.
...for the respondent no. 2
Mr. Sarvapriya Mukherjee, Adv.
Mr. Samriddha Sen, Adv.
Mr. Surajit Biswas, Adv.
Mr. Arijeet Bera, Adv.
...for respondent no.6 The Court: Supplementary affidavit filed by the award-holder is taken on record. A copy of the same has been supplied to the award-debtors.
None appears for the respondent nos. 4 and 5. This is an application filed for restoration of EC/29/2013 which was dismissed for non prosecution on 11.07.2023. The present application has been filed after a delay of 907 days.
Learned Counsel for the award-debtor nos. 1, 2 and 3 seeks and is granted liberty to file affidavit-in-opposition within two weeks. Reply to the same, if any, be filed within one week thereafter. 2
Learned Counsel for the award-debtor no. 6 also seeks and is granted 2023:CHC-OS:4046 two weeks time to file affidavit-in-opposition. Reply to the same, if any, be filed within one week thereafter.
Let the matter be listed after six weeks.
(GAURANG KANTH, J.) R.D. Barua