Woodland Manufacturer Ltd vs Sankar Prosad Garga And Ors
2026 Latest Caselaw 2846 Cal/2

Calcutta High Court

Woodland Manufacturer Ltd vs Sankar Prosad Garga And Ors on 9 April, 2026

OD- 7 & 8
                                 ORDER SHEET

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

                             IA NO. GA/13/2020
                                     In
                                CS/324/1987

                    WOODLAND MANUFACTURER LTD.
                                 Vs
                    SANKAR PROSAD GARGA AND ORS

                                     AND

                             IA NO. GA/19/2025
                                     In
                                CS/324/1987

                    WOODLAND MANUFACTURER LTD.
                                 Vs
                     SAKTI PRASAD GARGA & ORS.


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 9th April, 2026 Appearance:

Mr. Rudradeb Choudhuri, Adv.

Mr. Shashwat Nayak, Adv.

Mr. Shoham Sanyal, Adv.

Mr. Vishwarup Acharyya, Adv.

...for the plaintiff

Mr. Sarosij Dasgupta, Adv. (vc) ... for the defendant no. 1

Mr. Avijit Dey, Adv.

... for the intervenor/ Javed Aktar

The Court:- The Learned Advocate representing the

intervenor/applicant in GA/19/2025 has placed before this Court an order

dated 31st March, 2026 passed by the Division Bench of this Court in

APOT/17/2026 arising out of IA No. GA/1/2026. Let the copy of the said

order be kept on record.

The Learned Advocate representing the intervenor/applicant submitted

to have made over the possession of the concerned property to the extent

possessed by him to the person who had inducted him, who had been

subsequently directed to hand over the possession to the Joint Receivers.

In the above premises, GA/19/2025 has become infructuous and

accordingly is disposed of.

The Learned Advocates representing the plaintiff/applicant in

GA/13/2020 has declined to file an exception to the report filed by the

Commissioner on 24th February, 2026.

The Learned Advocates representing the respective parties are to file

joint affidavit with regard to the alteration of the shares in the property in

deviation to the shares stipulated in the preliminary decree which otherwise

will not affect the share in the property to be either excessive or diminutive

in favour of either of the parties.

Next date be fixed on 30th April, 2026.

(ANANYA BANDYOPADHYAY, J.)

DB