Shamayita Sen vs Siddhartha Chatterjee And Anr
2026 Latest Caselaw 130 Cal/2

Calcutta High Court

Shamayita Sen vs Siddhartha Chatterjee And Anr on 16 January, 2026

ORDER SHEET                                                           OD-13


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

                                      EC/5/2025
                                  IA NO: GA/1/2025

                             SHAMAYITA SEN
                                  VS
                     SIDDHARTHA CHATTERJEE AND ANR

  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 16th January, 2026.

Appearance:

Mr. Sakya Sen, Sr. Adv.(VC) Mr. Anirban Pramanick, Adv.

Mr. Purnabasu Nath, Adv.

Ms. Bhagyasree Dey, Adv.

... For the decree holder Mr. Debdut Mukherjee, Adv.

Mr. Gaurab Kr. Das, Adv.

...For the Judgement debtor no. 1 Mr. Soumanjan Bhattacharya, Adv.

... For the judgement debtor no. 2

The Court :- The learned Advocate representing the judgment-debtor has

furnished the details of the demat accounts held by Mr. Siddhartha Chatterjee,

who is judgment-debtor no.1 and his wife Ms. Manisha Chatterjee. Let the details

as aforesaid be kept on record.

The Registrar, Original Side is to furnish the details of the demat account

as aforesaid to the concerned authority of HDFC Securities Limited, Central

Plaza, Sarat Bose Road, Kolkata, to comply with the order dated 15 th December,

2025 passed by this Court.

It was further submitted by the learned Advocate representing the decree-

holder that the learned Advocate representing the judgment-debtor no.1 had

communicated vide letter dated 5 th December, 2025 to NatWest Markets Plc.

Office No. 108-114, Level 1, Building No. 10, Tower A, DLF Cyber City, Gurugram

122002 calling upon them to appear and explain why the request for transfer of

funds as per judgment debtor no.1's letter dated 5 th December, 2025 has not yet

been done. The learned Registrar, Original Side is to seek for a report from the

concerned in NatWest Markets Plc as aforesaid with regard to the status of the

transfer of funds.

The Registrar, Original Side is to forward a copy of the letter dated 5 th

December, 2025 addressed to the NatWest Markets Plc by the judgment-debtor

no.1, Mr. Siddhartha Chatterjee and file a compliance report to that effect.

A copy of this order is to be placed before the learned Registrar, Original

Side by the Department for compliance.

Next date be fixed on 19th February, 2026.

(ANANYA BANDYOPADHYAY, J.)

JM