Trust Estate Mutty Lall Seal And Anr vs M/S. James Glendye And Company Private ...
2026 Latest Caselaw 787 Cal/2

Calcutta High Court

Trust Estate Mutty Lall Seal And Anr vs M/S. James Glendye And Company Private ... on 11 February, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-3 & 5                                            ORDER SHEET


                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION

                       IA No. GA/6/2026
                               In
                          CS/27/2025
            TRUST ESTATE MUTTY LALL SEAL AND ANR.
                               VS
   M/S. JAMES GLENDYE AND COMPANY PRIVATE LIMITED AND ANR.



                       IA No. GA/7/2026
                               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: 11th February, 2026.

Appearance:

Mr. Zeeshan Haque, Adv.

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Sonia Nandy, Adv.

Ms. Mallika Bothra, Adv.

. . .For defendant no.1 Mr. Debnath Ghosh, Sr. Adv.

Mr. Sudarsan Roy, Adv.

Mr. Biswaroop Mukherjee, Adv.

Mr. Debayan Ghosh, Adv.

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

Ms. Mobina Ali, Adv.

Ms. Sonia Das, Adv.

. . .for defendant no.2

Mr. Anirban Ray, Sr. Adv.

Mr. Steven S. Biswas, Adv.

. . . for the plaintiffs.

Mr. Priyankar Saha, Adv.

Mr. Shayak Mitra, Adv.

Mr. Amrit Sinha, Adv.

. . . for applicants in GA/6/2026.

Re :GA/6/2026

The Court:- This is an application said to have been made by six

trustees out of the nine trustees of the Trust Estate Mutty Lall Seal for

adding them as proforma defendants to the suit with a further prayer

supporting the applicant in GA 7 of 2026 for withdrawal of the suit.

The prayer for addition and withdrawal of the suit is opposed by

the two of the trustees, namely, Mohit Lall Seal and Malay Lall Seal.

The matter requires to be heard on affidavits.

Let affidavit-in-opposition be filed by 20 th February, 2026; reply

thereto, if any, be filed by 27th February, 2026. Matter to appear in the

monthly list of March, 2026.

Re : GA/7/2026

This is an application by the plaintiffs for withdrawal of the suit.

This prayer is also opposed by two of the trustees, namely, Mohit

Lall Seal and Malay Lall Seal.

On behalf of the defendant no.1 it is submitted that in the crossfire

between the two groups of trustees, the worst sufferer is defendant no.1 who

holds a valid lease and has been regularly paying the lease rent.

The matter requires to be heard on affidavits.

Let affidavit-in-opposition be filed by 20 th February, 2026; reply

thereto, if any, be filed by 27th February, 2026. Matter to appear in the

monthly list of March, 2026.

(ARINDAM MUKHERJEE, J.)

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