Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Investment (I) Ltd vs Reserve Bank Of India And Ors
2026 Latest Caselaw 2664 Cal/2

Citation : 2026 Latest Caselaw 2664 Cal/2
Judgement Date : 6 April, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Investment (I) Ltd vs Reserve Bank Of India And Ors on 6 April, 2026

Author: Debangsu Basak
Bench: Debangsu Basak
OC-8
                             APO/208/2017
                           WITH CP/211/2015
                 IA No.ACO/1/2026 (Old No.ACO/136/2016)
                    ACO/2/2016 (Old No.ACO/150/2016)
                              ACO/35/2025
                              ACO/37/2025
                              ACO/38/2026

                     IN THE HIGH COURT AT CALCUTTA
                        Commercial Appellate Division
                              ORIGINAL SIDE

                                     SANCHAYANI SAVINGS AND
                                     INVESTMENT (I) LTD.

                                                -VERSUS-
                                     RESERVE BANK OF INDIA AND ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK

-AND-

The Hon'ble JUSTICE MD. SHABBAR RASHIDI Date: 6th April, 2026

Appearance:

Mr. Anindya Basu, Sr. Adv.

Ms. Sangeeta Roy, Adv.

Mr. Sandeep Prasad Shaw, Adv.

Ms. Monalisa Maity, Adv.

Mr. Chandra Prakash, Adv.

...for the applicant in ACO/35/2025.

Mr. Syed E. Huda, Adv.

Mr. Rittick Chowdhury, Adv.

Sk. Aptabuddin, Adv.

...for the applicant in ACO/37/2025.

Mr. Syamantak Banerjee, Adv.

Mr. Rahul Singh, Adv.

...for the applicant in ACO/38/2026.

Mr. Sakya Sen, Sr. Adv.

Mr. Suvadeep Sen, Adv.

Ms. Sormi Dutta, Adv.

...The Special Officer.

Mr. Dilip Kundu, Adv.

Mr. Arjun Basu, Adv.

Ms. Aditi Biswas, Adv.

...for RBI.

The Court :- Re: ACO/37/2025: AC)/37/2025 is an application at

the behest of a person seeking a direction upon the Special Officer to execute

and register a deed of conveyance in respect of shop Nos.19 and 20 on plot

known as "Sanchayani City" being plot nos.62, 63 and 64, Sector-15, CBD,

Belapur, Navi Mumbai.

Learned Special Officer is represented.

Report submitted on behalf of the learned Special Officer is taken on

record.

It transpires from such report that the learned Special Officer found

that a sum in excess of Rs.15,80,000/- was paid by the applicant in respect of

the two shop rooms.

Since, the consideration amount stands paid by the applicant, as

appearing, inter alia, from the report dated March 10, 2000 and other

documents annexed to the application as also on record, we deem it

appropriate to grant prayer (a) of the application.

Learned Special Officer will register and execute the deed of

conveyance in respect of shop Nos.19 and 20 on plots known as "Sanchayani

City" being plot nos. 62, 63 and 64, Sector-15, CBD, Belapur, Navi Mumbai as

expeditiously as possible.

The applicant shall pay all costs, charges and expenses for the

execution and registration of such deed of conveyance. The applicant will bear

the stamp duty in respect of such registration of the conveyance at the market

price on the date of presentation of the deed for registration.

ACO/37/2025 is disposed of accordingly.

Re: ACO/38/2026: This application is at the instance of a transferee

of an apartment being Row House No.107, "Sanchayani City" on plot nos.62,

63 and 64, Sector-15, CBD, Belapur, Navi Mumbai.

Learned Advocate appearing for the applicant submits that, a sum of

Rs.2 lakhs is still to be paid which his client will pay at the time of execution of

the document. He submits that, his client will also bear all costs, charges and

expenses for the execution and registration of the conveyance as also the

stamp duty.

Learned Senior Advocate appearing for the Special Officer submits,

on the basis of the report that, the Special Officer does not object to the prayer

being granted.

In such circumstances, learned Special Officer will proceed to execute

and register the deed of conveyance in respect of Row House No.107,

"Sanchayani City" on plot nos.62, 63 and 64, Sector-15, CBD, Belapur, Navi

Mumbai as expeditiously as possible, subject to the applicant paying a sum of

Rs.2 lakh and bearing all costs and expenses with regard to the execution and

registration of the deed of conveyance and paying the stamp duty in respect

thereof on the date of presentation of the document for registration.

ACO/38/2026 is, therefore, disposed of.

Re: APO/208/2017: List the appeal along with the pending

applications in the monthly list of June, 2026.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

A/s.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter