Shamayita Sen vs Siddhartha Chatterjee And Anr
2025 Latest Caselaw 2794 Cal/2

Calcutta High Court

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

ORDER                                                                 OD-20

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

                          IA NO: GA/1/2025
                              EC/5/2025
                           SHAMAYITA SEN
                                  VS
                   SIDDHARTHA CHATTERJEE AND ANR.

BEFORE :
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 25th September, 2025.

Appearance:

Mr. Sakya Sen, Sr. Adv.

Mr. Ariban Pramanick, Adv.

Ms. Bhagyasree Dey, Adv.

... For decree-holder Mr. Debdut Mukherjee, Adv.

Mr. Gaurab Kumar Das, Adv.

... For judgment debtor no.1 Mr. Kajal Roy, Adv.

...Special Officer

The Court:- Mr. Sakya Sen, learned senior Advocate for the

decree-holder and Mr. Debdut Mukherjee, learned Advocate for the

judgment debtor no.1 and the learned Special Officer are present.

Learned Special Officer has submitted the report. The report is

taken into consideration. In paragraph no.8 of the report, it is stated as

follows:-

"On researching from the website of National Securities

Depository Limi it appears that in case of death of joint shareholders of

any particular share the joint shareholder who is alive has to transfer the

share in his demat account and thereafter he can transfer the share to

anyone. In the present case Mr. Siddhartha Chatterjee or Smt. Manisha

Chatterjee need to transfer all the shares in their respective demat

accounts and after transferring the same in their demat account they will

transfer the share online in the demat account of Shamayita sen by

executing share transfer form. This view is also supported by the letters

issued by the aforesaid share transfer agents in favour of the decree

holder which are appearing at page 49 & 54 of the Execution Application."

Mr. Mukherjee, learned Advocate for the judgment debtor no.1,

submits that with regard to the report of the learned Special Officer,

after transfer of shares in the respective demat accounts of Mr.

Siddhartha Chatterjee and Smt. Manisha Chatterjee, necessary transfer

to be made in the demat account of Smt. Shamayita Sen he has some

objection as the transfer is to be made to the executor Mr. Udayan

Mukhrjee.

Mr. Sen, learned senior Advocate for the decree-holder, does

not have any objection in complying the same but submits that a time

period be mentioned for doing the needful.

Thus, this matter stands adjourned till 18.11.2025 for report

of such transfer in the presence of the Special Officer.

Learned Special Officer shall upon notice to both the judgment

debtor and decree-holder and their learned Advocates and upon holding

a meeting shall fix the date and time when such transfer is to be made to

the demat account and thereafter to the account of the executor.

Upon making the transfer the learned Special Officer shall

intimate the same to the learned Advocates for both the parties and the

Learned Special Officer shall submit a report on 18.11.2025.

Let this matter appear on 18.11.2025.

In the meantime, necessary steps shall be taken to transfer the

sum lying at Royal Bank of Scotland, 7, Camac Street, Kolkata- 700 017

in S.B. A/c. No. 452103 as on 31.12.2013 by the judgment debtor to the

decree-holder.

(BISWAROOP CHOWDHURY, J.)

JM