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Trust Estate Mutty Lall Seal And Anr vs M/S. James Glendye And Company Private ...
2026 Latest Caselaw 1110 Cal/2

Citation : 2026 Latest Caselaw 1110 Cal/2
Judgement Date : 18 February, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Trust Estate Mutty Lall Seal And Anr vs M/S. James Glendye And Company Private ... on 18 February, 2026

Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD-4                                                  ORDER SHEET


                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION

                       IA No. GA/8/2026
                               In
                          CS/27/2025
            TRUST ESTATE MUTTY LALL SEAL AND ANR.
                               VS
   M/S. JAMES GLENDYE AND COMPANY PRIVATE LIMITED AND ANR.




BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 18th February, 2026.

Appearance:

Mr. Deep Narayan Mukherjee, Adv.

For applicants Mr. Zeeshan Haque, Adv.

Mr. K.K. Pandey, Adv.

Ms. Sonia Nandy, Adv.

Ms. Mallika Bothra, Adv.

. . .For defendant no.1 Mr. Debayan Ghosh, Adv.

. . .For plaintiff no.1 Mr. Rishabh Karnani, Adv.

Ms. Brinda Sengupta, Adv.

. . .for defendant no.2 Mr. Anirban Ray, Sr. Adv.

Mr. Steven S. Biswas, Adv.

. . . for the plaintiffs.

The Court:- A copy of the application was served on Mr. Steven S.

Biswas, the recorded advocate for the plaintiffs. Records reveal that the

trustees have already fallen apart. There is a split amongst the trustees

post-filing of the suit. Out of nine trustees on one side six trustees who were

left out of the suit have made an application for being added as parties to the

proceedings, on the other side the 7th trustee is continuing as the plaintiff.

The two other trustees, namely, Mohit Lall Seal and Malay Lall Seal are on

the other side being the applicants herein.

A copy of the application has been served on Amrit Sinha, learned

advocate having his office at Room No. 6, 8 Old Post Office Street, Ground

Floor, Kolkata - 700 001, who is representing the six trustees in course of

hearing. The matter is adjourned to enable Mr. Sinha to take necessary

instructions from his clients.

Let this matter appear in the list on 23 rd February, 2026.

(ARINDAM MUKHERJEE, J.)

Sb/

 
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