The Bengal Freemasons' Trust ... vs District Grand Lodge Of Mark Master ...
2024 Latest Caselaw 2949 Cal/2

Calcutta High Court

The Bengal Freemasons' Trust ... vs District Grand Lodge Of Mark Master ... on 18 September, 2024

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-15
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                                  CS/134/2014

          THE BENGAL FREEMASONS' TRUST ASSOCIATION
                             VS
 DISTRICT GRAND LODGE OF MARK MASTER MASONS OF BENGAL AND
                            ANR


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 18th September, 2024.

Appearance:

Mr. R.L.Mitra,Adv.

Ms. Priyanka Dhar,Adv.

...for the plaintiff.

Mr. Jyoti Prakash Chatterjee, Adv.

..for Receiver

The Court:- The Judgment in the suit was passed on 30th August,

2024. Prayer for recovery of the khas possession of the suit property

described in Schedule-G of the plaint, was allowed and decree was ordered to

be drawn up to that extent. It was also directed that symbolic possession of

the suit premises shall be handed over by the Learned Receiver to the

plaintiff within seven days.

Learned Receiver is present. He shall hand over forthwith the symbolic

possession of the suit premises to the plaintiff in terms of the Judgment

dated 30th August, 2024.

Learned Counsel for the plaintiff submitted on 6th September, 2024

and it was noted in the Order Sheet that the plaintiff is not interested to

pursue the prayer of mesne profit. A letter containing instruction was

handing over and keeping in earlier.

Let the final decree of delivery of possession be drawn up.

For this purpose, decree in terms of the Judgment dated 30th August,

2024 shall be the final decree.

In the body of the Judgment the name being 'Sumita Dutta' shall

substitute the name 'Susmita Dutta'.

In para 10 of the Judgment, the name being 'Shankar Lal Banerjee'

shall be substituted by the name 'Kreepakaran Satish David'.

Typographical errors be rectified accordingly.

The concerned Department is directed to do the needful.

Learned Receiver shall be discharged on handing over the symbolic

possession of the premises to the plaintiff.

Contemporaneously, the plaintiff shall pay a sum of Rs.20,000/- as full

and final remuneration to the learned Receiver.

Liberty is given to the parties to mention in compliance with the Order.

The instant suit stands disposed of along with all pending applications.

(SUGATO MAJUMDAR, J.)

D.Ghosh AR(CR)