Alias Gouri Shankar Ja vs Pankaj Jaiswal And Ors
2026 Latest Caselaw 985 Cal/2

Calcutta High Court

Alias Gouri Shankar Ja vs Pankaj Jaiswal And Ors on 16 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

                                                                                   2022:CHC-OS:8296


OD-7-8
                 IN THE HIGH COURT AT CALCUTTA
                  Ordinary Original Civil Jurisdiction
                           ORIGINAL SIDE

                          IA NO. GA/9/2023
                            In CS/46/2016

            GOURI SHANKAR SHAW ALIAS BARALAL SHAW
                    ALIAS GOURI SHANKAR JA
                               Vs
                    PANKAJ JAISWAL AND ORS

                         IA NO. GA/10/2025
                           In CS/46/2016

            GOURI SHANKAR SHAW ALIAS BARALAL SHAW
                    ALIAS GOURI SHANKAR JA
                               Vs
                    PANKAJ JAISWAL AND ORS


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 16th February, 2026.

Appearance:

Mr. Arindam Paul, Adv.

...for the plaintiff.

Mr. Rabindra Kumar Jaiswal, Adv.

Ms. Debolina Bhar, Adv.

...for the petitioner in item no. 7 and defendant no.1 in item no. 8.

Mr. Anirban Bose, Adv.

...for defendant no. 8.

Mr. C. Biswas, Adv.

...for defendant no. 14.

Ms. Debarati Das, Adv.

...for the Joint Receivers.

Mr. Arindam Paul, Adv.

Mr. Satyajit Sengupta, Adv.

...for Joint Receiver.

2022:CHC-OS:8296

The Court:- Report of the Learned Registrar-in-Charge, Original Side

dated 13th February, 2026 be kept in record. Report shows that notice in terms

of Order dated 4th February, 2026 has been served on the concerned Branch

Manager. However, no report is received from the concerned Branch before this

Court.

The Branch Manager, Canara Bank, Hare Street Branch shall submit a

Report appearing on compliance with the Order dated 04.02.2026.

Copy of this order may be delivered to the concerned Branch Manager by

the Learned Registrar, Original Side immediately. The Report shall be submitted

on or before the returnable date, namely, 23 rd March, 2026.

It is clarified that the Branch Manager, Canara Bank, Hare Street Branch

is at liberty to make submission in this regard, if any, on or before the

returnable date.

In the meantime, learned Joint Receivers shall visit the properties and

shall ascertain the outstanding amount of rent as well as proportionate share of

tax payable by the tenants and/or occupiers. A report in this regard shall be

submitted by the learned Joint Receivers on or before the returnable date.

The learned Joint Receivers are at liberty to approach this Court for any

assistance and/or direction, if any, in this regard.

(SUGATO MAJUMDAR, J.) S.Seal