Pankaj Kumar Goel vs Ajay Jaiswal
2024 Latest Caselaw 2873 Cal/2

Calcutta High Court

Pankaj Kumar Goel vs Ajay Jaiswal on 9 September, 2024

OD-3 & 4                     ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
              TESTAMENTARY & INTESTATE JURISDICTION

                             IA No.GA/1/2023
                               CS/128/2017
                                    IN
                               EC/363/2018

                          PANKAJ KUMAR GOEL
                                  VS.
                             AJAY JAISWAL


                             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: 9th September, 2024

Mr. Arnab Chakraborty, Ms. Pragya Bhowmick, Mr. S. Chakraborty, Advocates for decree holder.

Mr. Niladri Banerjee, Mr. Deepankar Thakur, Megha Das, Advocates for judgment debtor.

Ms. Amrita Pandey (VC), Ms. Sneha Singh, Advocates for other Co-sharer of the property.

The Court : Ms. Amrita Pandey, learned Advocate appearing for

other co-sharer through virtual mode submits that the matter may be sent

to the mediation for settlement. She also submits that her clients are ready

and willing to make payment without prejudice to their rights.

Mr. Niladri Banerjee, learned Advocate for the judgment debtor upon

instruction submits that his client is also willing for a settlement through

mediation.

Mr. Arnab Chakraborty, learned Advocate for the decree holder seeks

accommodation to take instruction from his client in such regard.

List these matters on 26th September, 2024.

(BIVAS PATTANAYAK, J.)

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