Karnani Properties Limited vs Naseem Ahmed Khan
2025 Latest Caselaw 2270 Cal/2

Calcutta High Court

Karnani Properties Limited vs Naseem Ahmed Khan on 24 April, 2025

OD-12
                                ORDER SHEET

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

                                   EC/246/2023

                          KARNANI PROPERTIES LIMITED
                                     VS
                             NASEEM AHMED KHAN

    BEFORE:
    The Hon'ble JUSTICE BISWAROOP CHOWDHURY
    Date : 24th April, 2025.
                                                                        Appearance:
                                                   Mr. Shounak Mukhopadhyay, Adv.
                                                                  Mr. A. Poddar, Adv.
                                                              ...for the decree-holder

                                                               Mr. Arindam Paul, Adv.
                                                            ...for the judgment-debtor

    1.

Learned Advocate for the decree-holder and learned Advocate for the

judgment-debtor are present.

2. It is submitted by the learned Advocates that there is a part

compliance in terms of the order of stay passed by the Appellate Court.

Thus, some time be granted. Thus, let this matter go out of the list with

liberty to mention.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(CR)