Mita Surana vs Surendra Singh Bangani
2025 Latest Caselaw 2220 Cal/2

Calcutta High Court

Mita Surana vs Surendra Singh Bangani on 17 April, 2025

OD-23
                               ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                                EC/41/2024

                              MITA SURANA
                                   VS
                         SURENDRA SINGH BANGANI


BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: April 17, 2025.

Appearance:

Mr. Jai Kumar Surana, Adv.

... for petitioner/decree holder

Mr. V.S. Bengani, Adv.

... for judgment debtor

The Court:- Learned Advocate for the decree holder and learned

advocate for the judgment debtor are present.

Learned Advocate for the judgment debtor filed affidavit of asset in

terms of the direction passed by this Court dated 10th September, 2024.

Copies served. Let the same be kept with the record.

Learned Advocate for the petitioner/decree holder seeks time to file

objection to the affidavit.

Let this matter appear on 1st May, 2025.

Liberty is also granted to file affidavit in reply to the judgment debtor

opposite party.

(BISWAROOP CHOWDHURY, J.)

DB