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Ishwari Prasad Singh Roy vs International Society For Krishna ...
2026 Latest Caselaw 844 Cal/2

Citation : 2026 Latest Caselaw 844 Cal/2
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Ishwari Prasad Singh Roy vs International Society For Krishna ... on 12 February, 2026

ORDER SHEET                                                                OD- 16


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

                                IA NO. GA/1/2024
                                        IN
                                  CS/927/1982
                                        In
                                   EC/51/2024

                     ISHWARI PRASAD SINGH ROY
                                 Vs
      INTERNATIONAL SOCIETY FOR KRISHNA CONSCIOUSNESS & ORS.



  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 12th February, 2026.

Appearance:

Mr. Suddhasatva Banerjee, Adv.

Mr. Naman Chowdhury, Adv.

Ms. Sharmistha Ghosh, Adv.

Mr. Amit Ghosh, Adv.

...For the Decree-holder

Mr. Ashok Kr. Banerjee, Sr. Adv.

Mr. Sukanta Chakrabarty, Adv.

Mr. Koushik Bhattacharyya, Adv.

Mr. Biswajit Ghosh, Adv.

...For the Judgment debtor ISKCON

The Court:- The affidavit-in-reply filed by the Learned Advocate

representing the judgment debtor be kept on record.

The Learned Advocate representing the decree-holder sought for an order of

injunction in terms of prayer (g) as stated in the Tabular statement in respect of

EC 51 of 2024.

It was further submitted that the judgment debtor had been in possession

of the property in question and the decree-holder apprehended encumbrances

with regard to creation of third party rights and contentions of the same during

the possession of the judgment debtor.

The Learned Advocate representing the judgment debtor submitted that

creation of third party interest did not arise at the moment and no such case had

been made out against the decree-holder.

Next date be fixed on 19th March, 2026 at 12:00 P.M. for final hearing.

(ANANYA BANDYOPADHYAY, J.)

JM

 
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