Abhishek Buchasia vs Mohan General Trading Company
2025 Latest Caselaw 2187 Cal/2

Calcutta High Court

Abhishek Buchasia vs Mohan General Trading Company on 26 August, 2025

OD-12
                               ORDER SHEET

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

                                EC/514/2011

                        ABHISHEK BUCHASIA
                               VS
                  MOHAN GENERAL TRADING COMPANY


  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 26th August, 2025.

Appearance:

Mr. K. C. Garg, Adv.

...for the decree-holder

The Court:- Learned Advocate for the decree-holder/petitioner is

present.

In terms of Order dated 12th August, 2025 there was a direction to

issue notice upon the judgment-debtor. However, upon issuance of notice

the registered envelope has returned with the remark 'left'.

Considering the exigency of the matter this Court is of the view that

there should be an interim order restraining the judgment-debtor in

disposing of the assets and properties. Thus, the judgment-debtors are

restrained by an Order of injunction from transferring, alienating,

encumbering and/or disposing of the assets of the judgment-debtor or any

part thereof for a period of 12 weeks.

Mr. Pravakar Jana, learned Advocate (Mob. No.-9903457642) is

appointed as a Special Officer to cause inspection by visiting the office

where the judgment-debtor is carrying out business and to ascertain as to

where the judgment-debtor has shifted. The learned Special Officer shall

also enquire as to the assets of the judgment-debtor.

Upon causing such enquiry the learned Special Officer shall submit a

Report on or before 25th September, 2025. Learned Special Officer is

entitled to a remuneration of 700 GM to be paid by decree-holder.

Let this matter appear on 25th September, 2025.

The inspection shall be carried out upon notice to the decree-holder

and his learned Advocate and also to the judgment-debtor.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)