Sanchayani Savings And Investment (I) ... vs Reserve Bank Of India And Ors
2026 Latest Caselaw 3016 Cal/2

Calcutta High Court

Sanchayani Savings And Investment (I) ... vs Reserve Bank Of India And Ors on 16 April, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OD-1
                         IN THE HIGH COURT AT CALCUTTA
                          CIVIL APPELLATE JURISDICTION
                                  ORIGINAL SIDE


                              IA NO. ACO/39/2026
                                WITH CP/211/2015
                                       In
                                  APO/208/2017

               SANCHAYANI SAVINGS AND INVESTMENT (I) LTD
                                   Vs
                     RESERVE BANK OF INDIA AND ORS

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK

AND The Hon'ble JUSTICE MD. SHABBAR RASHIDI Date : April 16, 2026.

Appearance:

Mr. Syed E. Huda, Adv.

Mr. D. K. Sinha, Adv.

...for the applicant of Unit No. 21.

Mr. Sakya Sen, Sr. Adv.

Mr. Suvadeep Sen, Adv.

Ms. Sormi Dutta, Adv.

...for Special Officer.

Mr. D. K. Kundu, Adv.

Mr. A. Basu, Adv.

...for RBI.

The Court: Applicant seeks a direction upon the Special Officer to

execute and register a Deed of Conveyance in respect of Unit No. 21.

Learned senior counsel appearing for the Special Officer submits that,

two earlier orders were passed relating to the same unit. He seeks time to

submit a report.

Prayer of the Special Officer being reasonable is accepted.

Special Officer may submit a report within two weeks from date on the

application.

List the application three weeks hence.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

KB AR (CR)