The Fatehpur Singhania Panchayat & Anr vs Chaitanya Kumar Singhania & Ors
2026 Latest Caselaw 1409 Cal/2

Calcutta High Court

The Fatehpur Singhania Panchayat & Anr vs Chaitanya Kumar Singhania & Ors on 25 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/1/2025
                                      In
                                 CS/87/2025


               THE FATEHPUR SINGHANIA PANCHAYAT & ANR.
                                 VS
                  CHAITANYA KUMAR SINGHANIA & ORS.

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 25th February, 2026.

Mr. Sankarsan Sarkar, Adv.

Mr. Sourojit Dasgupta, Adv.

Mr. Abhishek Jain, Adv.

.. . for the plaintiffs.

The Court:-The parties have settled the disputes in the suit by way

of a Memorandum of Settlement dated 16 th February, 2026 typed out in a

non-judicial stamp paper of Rs.10/- having number 24AC 016564. The said

Memorandum of Settlement has been signed by the plaintiff no.2, being the

Secretary of the plaintiff no.1 Society and Chaitanya Kumar Singhania, the

defendant no.1. The said Memorandum of Settlement was notarized on 18 th

February, 2026. Although, an opportunity was granted to the parties to file

the said Memorandum of Settlement as a terms of settlement for the suit

being decreed in terms of the terms of settlement, but the same could not be

done as the defendant no.1 is ill and hospitalized.

The learned Advocate representing the plaintiffs says that the

plaintiffs have given him instruction to withdraw the suit since the parties

have settled the disputes on the basis of the Memorandum of Settlement

dated 16th February, 2026.

The suit is treated as on the day's list and dismissed for non-

prosecution.

Interim order including the appointment of a Receiver, if any,

stands vacated and/or discharged.

Nothing further remains to be adjudicated in the suit since the

parties have arrived at an out of Court settlement as recorded hereinabove.

All pending applications are disposed of accordingly.

(ARINDAM MUKHERJEE, J.)

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