Hooghly Stocks & Bonds Pvt. Ltd vs Hirendro Mullick And Ors
2026 Latest Caselaw 3018 Cal/2

Calcutta High Court

Hooghly Stocks & Bonds Pvt. Ltd vs Hirendro Mullick And Ors on 16 April, 2026

OD-10
                              ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE


                            IA NO. GA/10/2026
                                    In
                               CS/142/2010

                   HOOGHLY STOCKS & BONDS PVT. LTD.
                                 Vs
                      HIRENDRO MULLICK AND ORS.


BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
Date : 16th April, 2026.



                                                                  Appearance:
                                               Mr. Sankarsan Sarkar, Adv. (VC)
                                                      Mr. Aditya Kanodia, Adv.
                                                      Ms. Shreya Trivedi, Adv.
                                                        Mr. Tanmoy Sett, Adv.
                                                             ... for the plaintiff

                                                   Mr. Debnath Ganguly, Adv.
                                                        Mr. Aranya Saha, Adv.
                                                       Mr. Supriyo Dutta, Adv.
                                                ...for respondent nos. 2, 4 & 4A

Ms. Pooja Agarwal, Adv.

... for the defendant no. 4B

The Court: The learned Advocate representing the plaintiff in

GA/10/2026 submitted the instant application to have been filed for

substitution of the deceased defendant no.4. He had referred to Annexure B

and the document annexed at Page 11 of the instant application whereby

the legal heirs of the defendant no.4 had been delineated. The resolution

dated 28.08.2023 concurred the present legal heir intending to be

substituted to be Brotindro Mullick, who had been declared as shebait and

trustee of the trust estate from 28th August, 2023.

There shall be an order in terms of prayers (d) to (g) of the Master's

Summons.

The Department is directed to amend the cause title of the plaint and

other pending applications in pleading Brotindro Mullick as a party.

However, the other legal heirs, namely, Hirendro Mullick, Tapendra Mullick

and Suvendra Mullick are already parties mentioned in the cause title of the

plaint.

GA/10/2026 is accordingly disposed of.

Let the suit being CS/142/2010 be fixed on 30th April, 2026.

Affidavit of service filed by the learned Advocate representing the

plaintiff/applicant be kept on record.

(ANANYA BANDYOPADHYAY, J.)

bp/R.Bhar