AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 333 wordsSanjib Banerjee, J
The Court : The plaintiff no.1 appears in person on video conferencing. The added defendant no.3 is represented by Mr. Megnath Datta, Advocate via video conferencing.
It is the allegation of the appearing plaintiff that the principal property involved in this partition and administration suit is under serious threat and trespassers are seeking to enter upon the same. Such position is denied on behalf of the appearing defendant.
A Receiver had previously been appointed but it appears from an order dated August 5, 2019 that there may not be any Receiver over and in respect of the property at the moment. Given the present situation, there is no question of immediately appointing any Receiver before any degree of normalcy returns.
The appearing plaintiff complains of threat and distress but she has not been able to narrate any recent incident of any nature with any particulars.
Considering the entire conspectus it may be prudent to seek a report from the Officer-in-Charge of Shyampukur Police Station as to the present status of the property at 13, Kali Prasad Chakraborty Street, Kolkata- 700 003, including the occupants thereat. All parties are restrained from dealing with or disposing of the property or creating any third party rights in respect thereof until further orders. No new occupant should be inducted at the premises in question without the leave of this Court.
A report of the relevant Officer-in-Charge be mailed by April 15, 2020 to the e-mail ID of the Registrar General as indicated in the High Court website. The matter will appear and be taken up via video conferencing on the next available date that the Court convenes. The appearing parties should inform all other parties of the adjourned date.
A copy of this order will be available on the official website of this Court. The plaintiff no.1 should reach a copy of this order to the Officer-in-Charge of Shyampukur Police Station or attract such Officer's attention to the order as available on the website.