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Calcutta High Court
Shri Om Trust & Ors vs Calcutta International Club And Anr on 25 February, 2026
OD- 6 TO 9
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IA NO. GA/11/2025
In
CS/99/2009
SHRI OM TRUST & ORS.
Vs
CALCUTTA INTERNATIONAL CLUB AND ANR
AND
IA NO. GA/12/2025
In
CS/99/2009
SHRI OM TRUST & ORS.
Vs
CALCUTTA INTERNATIONAL CLUB AND ANR
AND
IA NO. GA/13/2025
In
CS/99/2009
SHRI OM TRUST & ORS.
Vs
CALCUTTA INTERNATIONAL CLUB AND ANR
AND
IA NO. GA/14/2026
In
CS/99/2009
SHRI OM TRUST & ORS.
Vs
CALCUTTA INTERNATIONAL CLUB AND ANR
BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY
Date: 25th February, 2026
Appearance:
Mr. Suman Kumar Dutt, Sr. Adv.
Mr. Debrup Bhattacharjee, Adv.
Mr. Subrota Goswami, Adv.
Mr. Siddharth Singh, Adv.
Mr. Sagardip Raul, Adv.
...For the Petitioners
Mr. Shouveek Ray, Adv.
Mr. Aritra Pal, Adv.
Ms. S. T. Begum, Adv.
...For the Defendant no.1
Mr. Sarbajit Mukherjee, Adv.
Mr. Prabir Dasgupta, Adv.
...For the Defendant no.2 (in Item no.9)
The Court:- Affidavit of service be kept on record.
The report submitted by the Registrar, Original Side dated 24th
February 2026 be kept on record.
It appeared that the defendant no.1 had already deposited a sum of
Rs.6 lakhs at the office of the Registrar, Original Side on 13th January, 2026
and had also deposited the monthly rent for the months of November and
December, 2025 and January, 2026 on 7th January, 2026 and further
deposited a sum of Rs.30, 000/- towards the monthly rent on 21 st February,
2026.
The learned advocate representing the defendant no.1 had submitted
that the defendant no.1 be given an opportunity of further two months time
to pay the balance amount of Rs.14,40,000/-. It was further submitted that a
cheque of Rs.6 lakhs has been prepaid and had been endeavoured to be
deposited at the Office of the Registrar, Original Side, however, it refused to
accept the same in absence of any order to that effect.
The office of the Registrar, Original Side, High Court at Calcutta is to
accept the cheque of Rs.6 lakhs to be deposited by the learned Advocate
representing the defendant no.1 today and the balance amount of
Rs.8,40,000/- is to be deposited within 31.03.2026.
The order dated 22nd December 2025 is modified to the aforesaid effect.
The learned Advocate representing the defendant no.2 submitted to
have filed the affidavit in opposition to IA No. GA 12 of 2025. Let the same be
kept on record. Learned Advocate representing the applicants seeks time to
file affidavit-in-reply to the same.
The Learned Advocate representing the applicants submitted to have
filed the affidavit-in-opposition in IA NO. GA 14 of 2026 and the same be kept
on record. Reply, if any, to the aforesaid affidavit-in-opposition is to be filed
prior to the next date of hearing.
Next date be fixed on 2nd April, 2026 for filing the affidavits-in-reply as
well as the compliance on the part of the Learned Advocate representing the
defendant no.1 in depositing the entire balance amount of Rs. 14,40,000/-.
(ANANYA BANDYOPADHYAY, J.)
JM
