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Calcutta High Court

Bhagwati Developers Pvt. Ltd vs Smt. Subarna Ghosh And Ors on 4 August, 2025

O-14
                             ORDER SHEET
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE


                               CS/227/2004
                  IA NO: GA/6/2013(Old No: GA/3301/2013),
                      GA/7/2014(Old No: GA/1168/2014),
                      GA/8/2014(Old No: GA/2830/2014),
                      GA/9/2015(Old No: GA/230/2015),
                                GA/12/2023

                     BHAGWATI DEVELOPERS PVT. LTD.
                                   VS
                      SMT. SUBARNA GHOSH AND ORS.

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 4th August, 2025.

APPEARANCE:

Mr. Pratyush Jhunjhunwala, Adv.
Mr. Samit Rudra, Adv.
Ms. Sruti Datta, Adv.
...for the petitioner.
Mr. Abhrotosh Majumder, Sr. Adv.
...for Special Officers.
Mr. Purnendu Das, Adv.
...for defendant no. 1A to 1C.
Ms. Iram Hassan, Adv.
Mr. Sanket Saraogi, Adv.
Mr. Aman Agarwal, Adv.
Ms. Yukti Agarwal, Adv.
Mr. Bikarm Sarkar, Adv.
Mr. Tapan Nag Chowdhury, Adv.
...for defendant no. 2.
Mr. Soumen Bhtatacharjee, Adv.
Mr. Ankan Das, Adv.
Ms. Shradhya Ghosh, Adv.
...for Income Tax Department.
The Court : Learned Advocate for the petitioner, learned Advocate for the Joint Special Officers, learned Advocate representing the defendant nos. 1A to 2 1C, learned Advocate for the Income Tax Department and learned Advocate representing the defendant no. 2 are present.
Heard learned Advocates.
This application is taken out by the learned Special Officers challenging the notice issued by the Income Tax authority dated 12.06.2023 upon the learned Special Officers under Section 136(6) of the Income Tax Act, 1961.
The affidavits of this application are already exchanged. As hearing of the matter could not be concluded, let this matter stand adjourned till 12 th August, 2025.
Considering the nature of the case, this Court is of the view that as this notice is issued upon the Special Officers who are appointed by this Court, some interim protection should be given to the learned Special Officers as because the Court is hearing this matter. It is clarified that this notice shall not be given further effect to without leave of this Court for a period of four weeks.
(BISWAROOP CHOWDHURY, J.) KB AR(CR)