Trust Estate Mutty Lall Seal vs Jayanta Lall Seal
2025 Latest Caselaw 1977 Cal/2

Calcutta High Court

Trust Estate Mutty Lall Seal vs Jayanta Lall Seal on 25 June, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD- 4
                      IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                                 ORIGINAL SIDE

                                 APOT/92/2025
                                     WITH
                                  ATA/4/2023
                               IA NO: GA/1/2025

                      TRUST ESTATE MUTTY LALL SEAL
                                   VS
                           JAYANTA LALL SEAL

  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                     AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : June 25, 2025.

                                                                         Appearance:
                                                                 Mr. Sudarsan Roy, Adv.
                                                               Mr. Debayan Ghosh, Adv.
                                                                     Mr. Aziz Amin, Adv.
                                                            Mr. Diptarka Majumder, Adv.
                                                                       ..for the appellant.

                                                              Mr. Debmalya Ghosal, Adv.
                                                                    Mr. Arnab Dutt, Adv.
                                                       Mr. Dipanjan Mukhopadhyay, Adv.
                                                                   Mrs. Labani Dey, Adv.
                                                                     ..for the respondent.


                           Dictated by Arijit Banerjee, J.

The Court: This appeal is directed against a judgment and order dated

February 19, 2025, whereby the respondent's application under Section 74 of

the Indian Trusts Act, 1882, for being appointed as a trustee of the concerned

trust, has been allowed by a learned Judge of this Court. Being aggrieved, the

trustees have come up in appeal.

We have to hear out the appeal. We are told that all papers that were

available before the learned Single Judge have been annexed to the stay

petition filed in this appeal. We propose to hear out the appeal treating the stay

petition as an informal paper book, dispensing with all formalities. Since the

sole respondent is represented through learned counsel, notice of appeal is

deemed to be waived.

List the appeal and the connected application for hearing, under the

appropriate heading on July 9, 2025.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

KB AR (CR)