Hatisala Developers Pvt Ltd vs The Statesman Limited And Anr
2025 Latest Caselaw 2826 Cal/2

Calcutta High Court

Hatisala Developers Pvt Ltd vs The Statesman Limited And Anr on 3 October, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-1& 2                                                                               2025:CHC-OS:207-DB

                      IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                                 ORIGINAL SIDE
                           (COMMERCIAL DIVISION)

                                APOT/265/2025

                      HATISALA DEVELOPERS PVT LTD.
                                   VS
                     THE STATESMAN LIMITED AND ANR

                                      AND

                                APOT/268/2025

                          MERLIN PROJECTS LTD
                                   VS
                     THE STATESMAN LIMITED AND ANR

  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                    AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : October 3, 2025.

                                                                           Appearance :
                                                             Ms. Suranjana Chatterjee, Adv.
                                                                   Mr. Sourav Sharma, Adv.
                                                     ...for the appellant in APOT/265/2025.

                                                                 Mr. AbhidiptoTarafdar, Adv.
                                                                      Ms. VrindaKedia, Adv.
                                              ...for the respondent no. 2 in APOT/265/2025.

...for the appellant in APOT/268/2025.

Mr. Sakabda Roy, Adv.

Mr. Souvik Ghosh, Adv.

...for respondent no. 1.

The Court: Let the judgment and order dated September 26, 2025 be

corrected in the following manner:-

(i) In the first line of paragraph 3 and in the first line of paragraph 6

of the judgment, the word "ex parte" shall stand deleted.

(ii) In the penultimate line of paragraph 5, the word "position" shall

stand substituted by the word "possession".

2025:CHC-OS:207-DB

(iii) At paragraph 6, in the second line, the word "Statesman" shall

stand deleted and be substituted with the words "the parties".

(iv) At paragraph 12, in the penultimate line, after the word

"executed", the words "the conveyance" will be inserted.

(v) In the third line of paragraph 57 of the judgment, the word

"mortgagee" shall be substituted by the word "mortgagor".

Let these corrections be incorporated in the judgment and order dated

September 26, 2025.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

KB/S. Seal AR (CR)