Calcutta High Court
Dhruv Surana vs Surendra Singh Bangani on 1 May, 2025
OD-11
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
EC/40/2024
DHRUV SURANA
VS
SURENDRA SINGH BANGANI
BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : MAY 01, 2025.
Appearance:
Mr. Jai Kr. Surana, Adv.
Mr. Tamaghna Saha, Adv.
Mr. Abhimonyu Roy, Adv.
For the decree holder Mr. Rohit Banerjee, Adv.
Mr. V. Sigh Bengani, Adv.
For the judgement debtor The Court:- Learned Advocate for the petitioner/decree-holder and learned Advocate for the judgement debtor/opposite party are present.
Heard learned Advocates.
The Affidavit of assets filed by the judgement debtor and objections to the said affidavit be kept with the record. A supplementary affidavit is required to be filed by the decree-holder with regard to the sum to be satisfied by the judgment debtor from the decree, such leave is granted.
Let the supplementary affidavit be filed by 08/05/2025. Rejoinder, if any, be filed by 20/05/2025.
Let this matter appear on 10/06/2025.
The Affidavit of Assets mentions the bank accounts of the judgement debtor, namely, Axis Bank, Sarat Bose Road Branch, Kolkata -700020 being account no.910010017274507, Bank of Baroda, N. S. Road Branch, Kolkata- 700001 having account no.89890100007432, Karur Vysya Bank, Shakespeare Sarani Branch, Kolkata - 700017 having account no.3102135000011008 and Yes Bank, KK. Tagore Street Branch, Kolkata - 700007 having account no.064652000002150.
The judgement debtor is restrained from operating the said bank accounts till further order without leaving a part the decretal amount being Rs.69,38,060.70/-
(BISWAROOP CHOWDHURY, J.) A Dey