Debonair Vanijya Pvt Ltd vs Mah Jabeen
2025 Latest Caselaw 2203 Cal/2

Calcutta High Court

Debonair Vanijya Pvt Ltd vs Mah Jabeen on 28 August, 2025

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD 9

                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE
                                   EC/12/2025

                             DEBONAIR VANIJYA PVT LTD.
                                       VS
                                  MAH JABEEN

BEFORE:
THE HON'BLE JUSTICE SUGATO MAJUMDAR

Date: 28th August, 2025.

Appearance:

Mr. Sankarsan Sarkar, Adv. Mr. Shayak Mitra, Adv.

Mr. Mehboob Rahman, Adv.

...for the decree-holder

Mr. Ayan Dutta,Adv.

Ms. Tamoghna Saha,Adv.

...for the judgment-debtor.

Mr. Rohit Banerjee,Adv.

Mr. Asoke Basu,Adv.

Mr. Altamash Alim,Adv.

...for def. nos. 1 & 2.

The Court: - An accommodation is sought for by Mr. Dutta, learned

Counsel for the judgment-debtor.

It is submitted by Mr. Dutta that execution of the decree may not be

necessary and he sought time for taking instruction from his client in this

regard.

The matter stands adjourned to 23rd September, 2023.

(SUGATO MAJUMDAR, J.) s.chandra