Pankaj Kumar Goel vs Ajay Jaiswal
2024 Latest Caselaw 3073 Cal/2

Calcutta High Court

Pankaj Kumar Goel vs Ajay Jaiswal on 3 October, 2024

OD-19 & 20

                               ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION

                             IA NO. GA/1/2023
                               CS/128/2017
                                     In
                               EC/363/2018
                           PANKAJ KUMAR GOEL
                                    Vs.
                               AJAY JAISWAL

                                    AND

                           IA NO. GA/1/2023
                             CS/134/2017
                                   IN
                             EC/364/2018
                    ESKAY BROTHERS STEELS LIMITED
                                  Vs.
                             AJAY JAISWAL

BEFORE:
The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 3rd October, 2024.

Appearance:

Mr. Arnab Chakraborty, Adv.

Ms. Pragya Bhowmick, Adv.

Mr. S. Chakraborty, Adv.

...for decree-holder.

Mr. Dipankar Thakur, Adv.

Ms. Megha Das, Adv.

...for judgment-debtor.

Ms. Amrita Pandey, Adv.

Ms. Sneha Singh, Adv.

...for Intervenor/Co-sharers.

The Court: Ms. Amrita Pandey Learned Advocate for the intervener/co-

sharer submits that her clients are ready and willing to make payment without prejudice to their rights and contentions and shall give undertaking to that

effect. She seeks some accommodations for making payment.

Learned Advocate for the judgment-debtor submits that he shall try to

make payment and seeks accommodation.

Mr. Ajay Jaiswal, the judgment-debtor is present today.

Since the other co-sharers are not present, the matter is adjourned.

The co-sharers as well as the judgment-debtor are directed to remain

present on the returnable date.

List this matter on 7th October, 2024 at 2:00 p.m.

(BIVAS PATTANAYAK, J.)

RDB/JM