Karta Shanti Kumar Surana vs Pankaj Shah
2023 Latest Caselaw 2587 Cal/2

OD-25

                                ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                                 EC/285/2018

                    S.K. SURANA (HUF) REPRESTED BY ITS
                       KARTA SHANTI KUMAR SURANA
                                    VS
                               PANKAJ SHAH


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 8th September, 2023.

Appearance:

Mr. Satadeep Bhattacharya, Adv.

Mr. J.K. Surana, Adv.

...for the decree-holder

Mr. Prantik Garai, Adv.

...for the judgment-debtor

The Court:- It is evident from the submissions made on behalf of the

judgment-debtor that either the judgment debtor or counsel have not

understood the order passed by the Court on 1st September, 2023 or have no

intention of complying with the order. Counsel appearing for the judgment

debtor submits today that the proposed settlement which was directed by a Co-

ordinate Bench on 2nd and 30th August, 2019 has not been done since the

judgment debtor is willing to accept the terms verbally communicated by the

decree-holder. The argument is completely untenable.

List this matter on 29th September, 2023 for examination of the

judgment debtor if the Court does not have a crystallized term by the

returnable date.

(MOUSHUMI BHATTACHARYA, J.)

T.O.

A.R.(C.R.)