Pankaj Kumar Goel vs Ajay Jaiswal
2024 Latest Caselaw 3117 Cal/2

Calcutta High Court

Pankaj Kumar Goel vs Ajay Jaiswal on 7 October, 2024

                                       1


OD 21&22

                               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: 7th 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.

...for Co-owners.

The Court : Learned Advocate for intervener/co-owners submits that in

course of the day her client shall file the undertaking to make payment in four

monthly installments commencing from November, 2024 and prays for leave to

file the same. Learned advocate for the intervener/co-owners hands over two

demand drafts drawn on Axis Bank, bearing nos.004253 and 004254, both

dated 7.10.2024, for Rs.1 Lac and Rs.2 Lac issued in favour of Eskay Brothers

Steel Ltd. and S.K.G. Steel Syndicate respectively to the learned advocate for

the decree holder who accepts the same. Photocopies of the demand drafts are

taken on record.

On the prayer of learned advocate for intervener/co-owners, leave is

granted to file the undertaking in course of the day upon service of copy to the

learned Advocate for the decree-holder.

On the submissions of learned advocates for respective parties, the

payment made by the judgment debtor and accepted by the decree holder shall

be without prejudice to the rights and contentions of the parties.

List these matters in the monthly list of November, 2024.

The personal appearance of the co-owners as well as the judgment debtor

is dispensed with for the time being.

(BIVAS PATTANAYAK, J.)

SN/sg.