Trust And Anr vs Sri Arvind Bhartia
2025 Latest Caselaw 2259 Cal/2

Calcutta High Court

Trust And Anr vs Sri Arvind Bhartia on 23 April, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-8
                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                               ORIGINAL SIDE

                               APDT/8/2024

               SETH JWALA PRASAD BHARTIA CHARITABLE
                          TRUST AND ANR.
                                VS
                        SRI ARVIND BHARTIA

  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                    AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : April 23, 2025.

                                                                   Appearance:
                                                       Mr. Swarnendu Ghosh, Adv.
                                                          Mr. Aditya Kanodia, Adv.
                                                       Mr. Debdut Mukherjee, Adv.
                                                               ...for the appellants.

                                                       Mr. A. P. Agarwalla, Sr. Adv.
                                                              Mr. Mohit Gupta, Adv.
                                                            Ms. Suparna Das, Adv.
                                                        ...for the respondent no. 1.

The Court: This appeal is directed against a judgment and decree

dated December 19, 2025, whereby the appellants' suit being CS No. 229 of

2005 was dismissed by a learned Judge of this Court.

Mr. Ghosh, learned Senior Counsel appearing for the appellants fairly

says that there is no scope for passing any interim order. The appeal may be

expedited.

Let requisite number of informal paper books be filed within four

weeks from date, incorporating therein all papers that were available before

the learned Single Judge. All formalities are dispensed with. The defendant

no. 1 is represented. Notice of appeal is deemed to be waived insofar as the

defendant no. 1 is concerned. Issue notice of appeal to the other

respondents.

List the matter one week after the summer vacation (16.06.2025).

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

KB AR (CR)