Pradeep Kumar Saraff vs Sri Pawan Kumar Saraff And Ors
2026 Latest Caselaw 2489 Cal/2

Calcutta High Court

Pradeep Kumar Saraff vs Sri Pawan Kumar Saraff And Ors on 31 March, 2026

  OD-11

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


                                  IA NO. GA/39/2023
                                          In
                                      CS/3/2010

                              PRADEEP KUMAR SARAFF
                                       Vs
                        SRI PAWAN KUMAR SARAFF AND ORS.


  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date : 31st MARCH, 2026.

Appearance:

Mr. Lalratan Mandal, Adv.

For the Plaintiff

Mr. Sayantan Bose, Adv.

Mr. Sarbajit Mukherjee, Adv.

Ms. M. Das, Adv.

For the defendant No.2

Mr. Somnath Gangopadhyay, Adv.

For the defendant No.4

Mr. Rudra Narayan Chowdhuri, Adv.

For the Special Officer

The Court : The report submitted by the Registrar, Original Side dated 30 th

March, 2026 stating the status of service of notice upon the defendant No. 4 be kept

on record.

Pursuant to the receipt of the copies, the Defendant No. 4 is present before

this Court and he is being represented by the Learned Advocate Mr. Somnath

Gangopadhyay.

Heard the submission of the Learned Advocates representing the respective

parties.

The Learned Advocate representing the Defendant No.4 intends to file affidavit-

in-opposition to GA/39/2023 and the same is allowed. He is to instruct the Defendant

No.4 to submit the statement of accounts relating to the property situated at Kaliaganj

to the Special Officer appointed by the Co-ordinate Bench of this Court to place the

said accounts in the form of a report before this Court on the next date of hearing.

The Learned Advocates representing the respective parties are to file the

individual chart depicting the shares which they claim should be granted to them

through partition.

Next date be fixed on 19th May, 2026.

There has been serious apprehension that the Defendant No.4 might alienate

the property situated at Kaliaganj being the schedule-A property. The Learned Special

Officer had been of the opinion that the Schedule A property had been utilized for

personal gains of Defendant No. 4. The Defendant No.4 being the resident of the

Schedule A property on which the co-sharers have their individual rights should not

alienate, transfer and create any third party interest till the disposal of the instant

suit.

The Learned Advocate representing the Petitioner is to serve notice upon the

Defendant Nos. 5 to 8 intimating the next date of hearing and file affidavit-of-service.

(ANANYA BANDYOPADHYAY, J.)

A Dey