Saumyendra Narayan Basu And Ors vs Arnab Mahalanobis And Anr
2026 Latest Caselaw 1212 Cal/2

Calcutta High Court

Saumyendra Narayan Basu And Ors vs Arnab Mahalanobis And Anr on 20 February, 2026

OD- 5
                               ORDER SHEET

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

                                 EC/8/2025

                  SAUMYENDRA NARAYAN BASU AND ORS
                                VS
                     ARNAB MAHALANOBIS AND ANR

BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 20th February, 2026 Appearance:

Mr. Debmalya Ghosal, Adv.

Mr. D. Mukhopadhyay, Adv.

Mr. Niladri Khanra, Adv.

...for the Decree-holder

Mr. Arka Mahalanobis, Adv.

...for the Judgment Debtor no. 1

Mr. Bhakti Parasad Das, Adv.

...for the Joint Receivers

The Court:- The Learned Advocate representing the judgment debtor

no. 1 seeks further time to file the affidavit of assets and a week's time is

granted as last chance failing which he has to deposit a sum of Rs.10,000/-

as cost at the office of the Member Secretary, SLSA.

The Learned Advocate representing the decree holder on the earlier

date, being 20th January, 2026, expressed the intention of the decree holder

to purchase a flat being No.1F on first floor, Embassy Cooperative Housing

Estate Limited, situated at premises no. 4, Shakespeare Sarani, Calcutta

700017. However, he further submitted for publication of notices in the

newspapers for sale by public auction of the flat for a second time.

The report of the Special Officers/Joint Receivers dated 15.01.2026

stated none appeared to offer for purchase of the flat in question through the

publication in an English Daily Newspaper as well as the vernacular

newspaper on an earlier date. The judgment debtor no. 2 has not been

represented before this Court.

The Registrar, Original Side is to direct the department to serve notice

upon the judgment debtor no. 2 for his representation before the Court on

the next date of hearing.

The Learned Advocate representing the judgment debtor no. 1 is to file

affidavit of assets on 27th February, 2026.

Next date be fixed on 30th March, 2026.

In the meantime, the Special Officers/Joint Receivers are to publish for

public auction for sale of the aforesaid flat in an English daily as well as a

vernacular daily Newspaper.

(ANANYA BANDYOPADHYAY, J.)

DB