Vishnu Narayan Kashyap And Anr vs M/S Nano Properties
2025 Latest Caselaw 2277 Cal/2

Calcutta High Court

Vishnu Narayan Kashyap And Anr vs M/S Nano Properties on 24 April, 2025

OD-10
                                ORDER SHEET

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

                                   EC/373/2022

                    VISHNU NARAYAN KASHYAP AND ANR
                                  VS
                         M/S NANO PROPERTIES

    BEFORE:
    The Hon'ble JUSTICE BISWAROOP CHOWDHURY
    Date : 24th April, 2025.
                                                                     Appearance:
                                                             Ms. Madhupriya, Adv.
                                                        Mr. Aniruddha Sinha, Adv.
                                                            ...for the decree-holder

                                                               Mr. Arindam Pal, Adv.
                                                         ...for the judgment-debtors

    1.

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

judgment debtor are present.

2. Heard learned Advocates.

3. Learned Advocate for the decree-holder furnishes a copy of the order

dated 27th July, 2023 passed by the Division Bench of which I was the

member. As the said order the Division Bench passed certain directions

upon the judgment-debtor as well as by order dated 4th March, 2024 Joint

Special Officer was also appointed to take physical possession of the suit

property, I am of the view that this matter should not be taken up by this

Bench. Thus, this matter stands released.

4. Let this matter be placed before the Hon'ble the Chief Justice for

necessary assignment.

(BISWAROOP CHOWDHURY, J.) S. A. AR(CR)