Kamal Poddar And Anr vs Sheo Ratan Poddar And Ors
2026 Latest Caselaw 2886 Cal/2

Calcutta High Court

Kamal Poddar And Anr vs Sheo Ratan Poddar And Ors on 10 April, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

O-124                                                  ORDER SHEET



                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION


                                CSOS/6/2024
                        IA NO. GA/3/2025, GA/4/2025

                        KAMAL PODDAR AND ANR.
                                  Vs
                      SHEO RATAN PODDAR AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 10th April, 2026.


                                                                    Appearance:
         Mr. A.C.Kar, Adv., MR. Anirban Kar, Adv., Mr. Munshi Ashiq Elahi, Adv.
                                                                     For plaintiff
                        Mr. Anurag Bagaria, Adv., Mr. Devansh Sonthalia, Adv.
                                                   For defendant nos.1,3 and 4
                                           Ms. Hashnuhana Chakraborty, Adv.
                                                     Mr. Aniruddh Poddar, Adv.
                                                                Mr. A. Roy, Adv.
                                                             For defendant no.2




      THE COURT: Two affidavits of service, one by defendant nos.1, 3, 4 and

other by defendant no.2 filed in Court today, are taken on record.

      Punjab National Bank, Churu Branch, Rajasthan has sent one envelope

in sealed condition to the Registrar, Original Side of this Court. The said
                                            2

envelope was opened wherein another sealed envelope was found. The sealed

envelope along with the opened envelope has been placed before the Court

along with the report filed by the learned Registrar, Original Side of this Court.

      The sealed envelope is opened in Court. The same contains a letter dated

17th March, 2026 written by Vikash Chhicholia, Branch Manager, Churu

Branch of Punjab National Bank. The following appears from the said letter:-

      1.

As per resolution passed on 3rd March 2014 in supersession of resolution dt.24/05/2010 and 08/02/2014 account maintained with our branch will be operated by Shri Kamal Kumar Poddar and any one of trustee namely Shri Sheoratan Poddar and Shri Ashok Kumar Poddar.

2. Only Plaintiff no 1 is signatory in bank account.

3. Account is active and operational.

4. Current balance is aforesaid account is Rs.25,38,883.25/-

5. There is monthly cash deposited at branch cash counter of Rs.7,500/- and Rs.2,660/- but purpose of same is not specified.

6. KYC is updated in 2024 with no change in signatory.

7. Only saving account 01162010023410 is maintained with our branch with inbuilt Flexi deposit facility.

The said letter dated 17th March, 2026 is taken on record and a copy of

the same be circulated amongst the parties.

After considering the report for the time being, no withdrawal shall be

made from the Account No. 01162010023410 out of the present balance of

Rs.25,38,883.25. The cash deposits said to be made on each month should be

accepted and credited to the bank account without prejudice to the rights of

the plaintiffs and the defendants.

The matter is made returnable in the monthly list of May 2026 so that

the learned advocates representing the parties can take necessary instruction

after perusing the report/letter from their respective clients.

(ARINDAM MUKHERJEE, J.)

Sb/