Karan Paul vs Rajiv Jindal
2025 Latest Caselaw 1756 Cal/2

Calcutta High Court

Karan Paul vs Rajiv Jindal on 13 June, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-2


                             ORDER SHEET

                               APO/6/2025
                                  WITH
                               PLA/96/2020
                            IA NO. GA/1/2024

                    IN THE HIGH COURT AT CALCUTTA
                     CIVIL APPELLATE JURISDICTION
                             ORIGINAL SIDE

                           IN THE GOODS OF:
                          KAMLA JINDAL (DEC.)
                                  AND
                              KARAN PAUL
                                   VS
                              RAJIV JINDAL

  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                 AND
  The Hon'ble JUSTICE RAI CHATTOPADHYAY
  Date : 13th June, 2025.

                                                                       Appearance:
                                                 Mr. Jishnu Chowdhury, Sr. Adv.
                                                      Mr. Sanjiv Kr. Trivedi, Adv.
                                                          Ms. Iram Hassan, Adv.
                                                                ..for the appellant

                                                     Mr. Soumalya Ganguli, Adv.
                                                            ...for the respondent

                                                            Mr. Pulak Basu, Adv.
                                                            ...for the Indian Bank


                          Dictated by Arijit Banerjee, J.

The Court: Report filed by the Indian Bank, Alipore Branch, be

kept with the records.

From the report it appears that the work relating to the concerned

locker has been completed. We need to hear out the appeal.

Mr. Chowdhury, learned senior counsel representing the appellant,

says that all relevant papers that were available before the Learned Single

Judge have been annexed to the stay petition. We shall treat the stay

petition as informal paper-book and hear out the appeal. All formalities are

dispensed with. Since the respondent is represented, notice of appeal is

deemed to be waived.

Since we propose to hear out the appeal on an early date, let the

direction in paragraph 23 of the impugned judgment not be given effect to

till disposal of the appeal. For the sake of convenience, paragraph 23 of the

judgment is reproduced hereunder:

"In fine, the GA 1 of 2022 is allowed in part. The Executor, Mr. Karan Paul is to complete the administration of estate of the testator as per probate granted to him within 3 (three) months from date, and to submit the report of true inventory within two weeks thereafter. The Executor Mr. Karan Paul is to bear the cost and charges defending the GA 1 of 2022 and is liable to return back the money spent from the estate of the testator on account of such legal charges, if any, to the fund of the estate within one month from date. No order as to costs."

List the appeal on June 17, 2025 under the appropriate heading.

(ARIJIT BANERJEE, J.)

(RAI CHATTOPADHYAY, J.)

kc.