Chhabi Ghosh And Ors vs Nita Ghosh And Ors
2026 Latest Caselaw 2786 Cal/2

Calcutta High Court

Chhabi Ghosh And Ors vs Nita Ghosh And Ors on 8 April, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

O-40
                                                        ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION


                            IA NO. GA/5/2025
                                    IN
                              CS/230/2023
                         CHHABI GHOSH AND ORS.
                                    VS
                          NITA GHOSH AND ORS.


  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 8th April, 2026

Appearance:

Mr. Saurabh Guhathakurata, Adv.

Mr. Tanuka Basu, Adv.

Mr. Partho Proteem Das, Adv.

For plaintiffs Mr. Nitin K. Das, Adv.

For defendant nos.1, 4 to 7 Mr. Aniruddh Poddar, Advocate-Receiver

The Court :- The defendant nos.2, 3 and 8 remain unrepresented. Mr.

Aniruddh Poddar, learned Receiver files his interim report for the month of

March 2026, which is taken on record.

Mr. Poddar renews his prayer for discharge on the ground of personal

inconvenience and difficulties.

This is a suit for partition and administration wherein the advocates

representing the plaintiffs and the defendants can be jointly made as

Receivers to conduct the work that may be assigned to them by this Court.

Since a group of the defendants being defendant nos.2, 3 and 8

remains unrepresented, and, as such, the replacement of Mr. Poddar as a

Receiver cannot happen today.

The plaintiffs and the defendants are directed to serve notices to the

defendant nos.2, 3 and 8.

Let this matter be adjourned and shall appear in the monthly list of

May 2026.

(ARINDAM MUKHERJEE, J.)

Sb/