Amit Newar And Anr vs Mohammed Islam
2025 Latest Caselaw 2111 Cal/2

Calcutta High Court

Amit Newar And Anr vs Mohammed Islam on 8 April, 2025

OCD-30

                                 ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                          COMMERCIAL DIVISION
                              ORIGINAL SIDE

                              EC-COM/156/2025

                            AMIT NEWAR AND ANR.
                                    VS
                             MOHAMMED ISLAM

BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: April 8, 2025.

                                                                       Appearance :
                                                  Mr. Krishnaraj Thaker, Sr. Adv.
                                                      Mr. Kanishk Ketriwal, Adv.
                                                      Ms. Brinda Sengupta, Adv.
                                                     Mr. Ramendu Agarwal, Adv.
                                                          ... for the Decree Holder

                                                         Mr. Arik Banerjee, Adv.
                                                              Mr. Arijit Roy, Adv.
                                                       ...for the Judgment Debtor

          1.

Mr. Krishnaraj Thaker, learned Senior Advocate, is appearing

for the Decree Holder.

2. Mr. Arik Banerjee, learned Advocate, is appearing for the

Judgment Debtor.

3. The Decree Holder has filed the present application for

execution of the order passed by this Court dated 24th January, 2025.

4. Counsel for the Judgment Debtor raised the question of

maintainability of the present application on the ground that :- (1) Whether

from the order dated 24th January, 2025 can a decree be drawn and (2)

Whether the execution petition filed by the Decree Holder is maintainable.

5. In view of the above, the Counsel for the Judgment Debtor

prays for time to file affidavit in opposition.

6. Let the affidavit in opposition be filed within two weeks, reply, if

any, thereto be filed within a week thereafter.

7. Let the matter appear on 7th May, 2025.

8. Affidavit of service filed by the Decree Holder be kept with the

record.

(KRISHNA RAO, J.)

S.Mandi