OFFICIAL TRUSTEE OF WEST BENGAL Vs. WARDENS OF ARMENIAN HOLY CHURCH OF NAZARETH IN KOLKATA
LAWS(CAL)-2018-7-21
HIGH COURT OF CALCUTTA
Decided on July 04,2018

OFFICIAL TRUSTEE OF WEST BENGAL Appellant
VERSUS
Wardens Of Armenian Holy Church Of Nazareth In Kolkata Respondents

JUDGEMENT

Soumen Sen, J. - (1.) The three applications are taken up together and disposed of by this order.
(2.) The Official Trustee has filed an application under A.O.T. No.1 of 2015 for appropriate directions with regard to the management and control of a very valuable trust property situated at Premises No.46, Park Street, Kolkata 700 016 which belongs to the Armenian Church. In addition to the aforesaid, the Official Trustee has also prayed for a direction upon the respondent Nos.2, 3, 4 and 5 being the joint tenants to pay monthly rent in respect of the said premises according to present market value.
(3.) Rajeev Maheshwari, Rahul Maheshwari and Ranjan Maheshwari, all sons of Late Mohanlal Maheshwari, subsequently have filed an application for leave to intervene with a prayer for injunction restraining the children of Dr. Mohini Mohan Ghosh, the original tenant, to interfere with their possession.;


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