Calcutta High Court
Suraj Narain Daga (Dec) vs Ia No. Ga/16/2025 on 6 February, 2026
OD- 2&3
ORDER SHEET
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: 6th February, 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 Ms. Srijani Mukherjee, Adv.
... for the State Mr. Shuvasish Sengupta, Adv.
... Administrator The Court:- The Learned Advocate representing State has filed the affidavit-in-opposition on behalf of the Investigating Officer with regard to seizure of certain documents which were to be recovered from the possession of the removed executor. Let the same be kept on record. Copy of such affidavit-in-opposition has been served upon the Learned Advocate representing the petitioner.
2
The Learned Advocate appointed as the Administrator had been served with the copy of the affidavit-in-opposition by the Learned Advocate representing the petitioner. Learned Advocate representing the removed executor submitted the predicament on the part of the same to appear or to take any steps due to the demise of his father on 17th of this month.
Next date be fixed on 16th March, 2026 for the removed executor to be present before the Court.
The Learned Advocate representing the removed executor may file affidavit-in-reply to the aforesaid affidavit-in-opposition prior to the next date of hearing.
Next date be fixed on 16th March, 2026.
The Learned Advocate representing the State is to instruct the concerned Investigating Officer to be present before the Court on the next date of hearing.
(ANANYA BANDYOPADHYAY, J.) DB