Mohammed Faisal Ekram vs Kazi Rezaur Rahaman
2024 Latest Caselaw 2990 Cal/2

Calcutta High Court

Mohammed Faisal Ekram vs Kazi Rezaur Rahaman on 23 September, 2024

OD 4
                       IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE
                               EC/181/2023
                        MOHAMMED FAISAL EKRAM
                                   VS
                          KAZI REZAUR RAHAMAN


BEFORE:
THE HON'BLE JUSTICE BIVAS PATTANAYAK

Date: 23rd September, 2024.

APPEARANCE:

Mr. SarosijDasgupta,Adv.

Ms. SaheliBose,Adv.

...for the decree-holder.

Ms. PriyakshiBanerjee,Adv.

...for the Judgment-debtor.

The Court: Mr. Sarosij Dasgupta, Learned Advocate for the decree-holder

submits that during the pendency of the execution proceedings, settlement was

arrived at by and between the parties to the extent that out of Rs.14 Lakh, Rs.

5 Lakh shall be paid by the judgment-debtor at the first instance and rest Rs.9

Lakh will be paid immediately within seven days of withdrawal of the last case.

Although an amount of Rs.5 lakh has been paid, however, rest amount of Rs.

9,00,000/- has not yet been paid. He also indicates that one of the cases being

complaint case No.51/2015 is yet to be withdrawn by the judgment-debtor. He

seeksthat a date be fixed for further examination of the judgment-debtor.

Learned advocate for the judgment debtor seeks accommodation.

List this matter on 11th November, 2024 for examination of judgment-

debtor.

(BIVAS PATTANAYAK, J.)

S. Akhtar/s.chandra ARCR