Calcutta High Court
Holy Home Trust And Anr vs Indrani Mukherjee on 10 June, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-76
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
CSOS/5/2022
HOLY HOME TRUST AND ANR
VS
INDRANI MUKHERJEE
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 10th June, 2022.
Appearance:
Mr. Koushik Chatterjee, Adv.
Ms. Tarunika Pal, Adv.
...for the plaintiffs Mr. Subhasish Bandopadhyay, Adv.
...for the defendant The Court:- This is an application under Chapter XIII of the Original Side Rules.
The petitioners assail the change in the nature of the trust from a Private Family Trust to a Public Charitable Trust, after the death of the settlor of the trust.
It is fairly submitted on behalf of the defendant that the Deed of Declaration dated 26th July, 2007 modifying the original Trust Deed was wrongly executed.
Heard the parties.
List this matter for further hearing on 8 July, 2022. In the meantime, the parties are directed to file their Written Notes of Submissions and exchange copies thereof prior to the returnable date.
(RAVI KRISHAN KAPUR, J.) S.Bag