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The Official Trustee Of West Bengal vs The Kolkata Municipal Corporation And ...
2026 Latest Caselaw 2294 Cal/2

Citation : 2026 Latest Caselaw 2294 Cal/2
Judgement Date : 25 March, 2026

[Cites 1, Cited by 0]

Calcutta High Court

The Official Trustee Of West Bengal vs The Kolkata Municipal Corporation And ... on 25 March, 2026

Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD-2
                                                           ORDER SHEET


                    IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE
                            IA NO. GA/1/2026
                                    IN
                               AOT/1/2026
                 THE OFFICIAL TRUSTEE OF WEST BENGAL
                                    VS
             THE KOLKATA MUNICIPAL CORPORATION AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 25th March, 2026.

                                                                             APPEARANCE:
                                                                    Mr.Indranil Nandi, Adv.
                                                                     Mr. Sayak Konar, Adv.
                                                    For The Official Trustee of West Bengal
                                                                     Md. Farhaduddin, Adv.
                                                                  Mr. Siddhartha Ruj, Adv.
                                                                       Ms. Era Ghose, Adv.
                                                                 Mr. Shabbir Yazdani, Adv.
                                                                            For interveners
                                                               Mr. Sourojit Dasgupta, Adv.
                                                               Mr.Priyanshu Kothari, Adv.
                                                         For Monotona Marketing Pvt. Ltd.
                                                      Mr. Deepnath Ray Chowdhury, Adv.
                                                               For respondent nos.5 and 6

Mr. Nilotpal Chatterjee, Adv.

Ms. Manisha Nath, Adv.

For KMC

THE COURT: This is an application for intervention in the proceedings

filed by the Official Trustee under the provisions of Section 25 of the Official

Trustees Act, 1913. No copy of this application has been served either on the

Official Trustee or on the Police or the Municipal Authorities.

Let a copy of this application be served on the Official Trustee, the

Kolkata Municipal Corporation and the Police Authorities being respondent

nos.5 and 6.

Let this matter appear in the list on 31st March, 2026 when the main

matter has been made returnable.

(ARINDAM MUKHERJEE, J.)

Sb/

 
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