Sanchayani Savings And Investment (I) ... vs Reserve Bank Of India And Ors
2026 Latest Caselaw 279 Cal/2

Calcutta High Court

Sanchayani Savings And Investment (I) ... vs Reserve Bank Of India And Ors on 29 January, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OD-4
                         IN THE HIGH COURT AT CALCUTTA
                          CIVIL APPELLATE JURISDICTION
                                  ORIGINAL SIDE

                                 IA NO: ACO/38/2026
                                  WITH CP/211/2015
                                   In APO/208/2017

               SANCHAYANI SAVINGS AND INVESTMENT (I) LTD
                                  Vs
                    RESERVE BANK OF INDIA AND ORS.

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK

AND The Hon'ble JUSTICE MD. SHABBAR RASHIDI Date : January 29, 2026.

Appearance:

Mr. Syamantak Banerjee, Adv. (VC) Mr. R. Singh, Adv.

...for the petitioner.

Mr. Sankarsan Sarkar, Adv.

Mr. Aditya Kanodia, Adv.

Mr Pratik Dutt, Adv.

...for the appellant.

Mr. D. K. Kundu, Adv.

Mr. Arjun Basu, Adv.

...for RBI.

Mr. Sakya Sen, Sr. Adv.

Mr. Suvadeep Sen, Adv.

Ms. Sormi Dutta, Adv.

...for Special Officer.

The Court: The application is at the behest of a unit holder who requires the

Special Officer to execute a registered deed of conveyance.

Special Officer is represented.

The Court is informed that other connected matters are scheduled to appear

in the monthly list of March, 2026.

List this application along with the other connected matters in the monthly

list of March, 2026.

The Special Officer will submit a report on this application in the meantime.

Since the appellant before us requires the Special Officer to execute

necessary deed of conveyance, it is just and proper that the applicant produces

relevant records before the Special Officer in the meantime.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

KB AR (CR)