Shamayita Sen vs Siddhartha Chatterjee And Anr
2025 Latest Caselaw 3175 Cal/2

Calcutta High Court

Shamayita Sen vs Siddhartha Chatterjee And Anr on 25 November, 2025

OD-41
                              ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                                EC/5/2025
                             IA No. GA/1/2025

                          SHAMAYITA SEN
                               -VS-
                  SIDDHARTHA CHATTERJEE AND ANR.

 BEFORE:
 The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
 Date : November 25, 2025.
                                                                    Appearance :
                                                          Mr. Sakya Sen, Sr. Adv.
                                                     Mr. Anirban Pramanick, Adv.
                                                       Mr. Punarbasu Nath, Adv.
                                                        Ms. Bhagyasree Dey, Adv.
                                                           ...for the decree-holder

                                                     Mr. Debdut Mukherjee, Adv.
                                                   ...for the judgment-debtor No.1


   1.

The learned Advocates representing the decree-holder as well as

judgment-debtor No. 1 are present.

2. The Special Officer appointed by this Court is absent.

3. The judgment debtor No.2/executor is to be present before this

Court along with the Special Officer on the next date of hearing.

4. Learned Advocate-on-record representing the decree-holder is to

serve notice upon the judgment debtor No. 2/executor as well as

the Special Officer informing the next date of hearing.

5. The number of shares existing in physical form are to be transferred

in the demat account of judgment-debtor No.1 and his wife prior to

the next date of hearing.

6. The next date be fixed on 10th December, 2025.

7. The judgment-debtor No. 2/executor in the meantime is to open the

demat account in his name in a bank and file the compliance report

on the next date of hearing.

(ANANYA BANDYOPADHYAY, J.)

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