Natabar Dutta Prorperties P Ltd. (In ... vs Unknown
2026 Latest Caselaw 2027 Cal/2

Calcutta High Court

Natabar Dutta Prorperties P Ltd. (In ... vs Unknown on 18 March, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-34
                        IN THE HIGH COURT AT CALCUTTA
                               Original Jurisdiction
                                 ORIGINAL SIDE

                              CP/91/1973
 IA NO: CA/3/2011(Old No:CA/837/2011), CA/13/2014(Old No:CA/792/2014),
    CA/15/2015(Old No:CA/659/2015), CA/16/2015(Old No:CA/723/2015),
        CA/17/2015(Old No:CA/724/2015), CA/26/2023, CA/27/2024

                            IN THE MATTER OF :
                 NATABAR DUTTA PRORPERTIES P LTD. (IN LIQN.)
                                  -AND -
                            IN THE MATTER OF :
                            JUDHISTHIR DUTTA
                                    VS
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 18th March, 2026 Appearance:

Mr. Nirmalya Dasgupta, Adv.

Mr. Sachin Shukla, Adv.

...for Atanu Dutta.

Mr. Ranajit Chowdhury, Adv.

...for the Official Liquidator.

Mr. Saumyen Datta, Adv.

Mr. Pinaki Brata Ghosh, Adv.

Mr. Abhinaba Roy, Adv.

...for legal heirs of one of the contributories.

The Court: In view of the fact that one of the immovable properties of the

company (in liquidation) remains unsold, the Official Liquidator is directed to

take instructions as to whether the proceedings should be transferred to the

National Company Law Tribunal.

It is submitted on behalf of the Official Liquidator that there is an

application pending challenging the Report of the Surveyor in respect of an

unsold immovable property of the company (in liquidation).

The parties are directed to take instructions insofar as question of transfer

is concerned.

Let this matter appear on 25 March, 2026.

(RAVI KRISHAN KAPUR, J.) spal