The Administrator General Of West ... vs Unknown
2026 Latest Caselaw 1276 Cal/2

Calcutta High Court

The Administrator General Of West ... vs Unknown on 23 February, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-8                                               ORDER SHEET


                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                             IA No.GA/2/2025
                                    IN
                               AGA/2/2024


                       IN THE MATTER OF :
           THE ADMINISTRATOR GENERAL OF WEST BENGAL


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 23rd February, 2026.

Appearance:

Mr. Indranil Nandi, Adv.

Mr. Sayak Konar, Adv.

.. . for the petitioner.

Mr. Sayak Chakraborti, Adv.

Mr. Wrickbrata Roy, Adv.

Mr. Nistar Molla, Adv.

S. Chatterjee, Adv.

. . . for Sreepati Apartments Pvt. Ltd./applicant.

The Court:- The applicant who is the highest bidder in a public

auction held by the Administrator General, West Bengal pursuant to orders

of this Court in respect of a lease connected to premises no.206/1, Maharshi

Debendra Road, Kolkata - 700 006 by this application has prayed for

withdrawal of the money which was deposited towards consideration for the

lease to be executed by the Administrator General in favour of the applicant.

The affidavit-in-reply to the application being GA 2 of 2025 was supposed to

be filed by the applicant by 16th February, 2026 but has not been done. The

applicant says that the director of the applicant company who is to affirm

the affidavit is ill and prays for extension of time to file its reply.

The time to file the affidavit-in-reply is extended till 16 th March,

2026.

Let this matter appear in the monthly list of April, 2026.

(ARINDAM MUKHERJEE, J.)

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