Ram Nath Jhun Jhunwala vs Saha And Company
2025 Latest Caselaw 847 Cal/2

Calcutta High Court

Ram Nath Jhun Jhunwala vs Saha And Company on 5 August, 2025

OD-13

                   IN THE HIGH COURT AT CALCUTTA
                ORIDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                             EC/330/2023
                       RAM NATH JHUN JHUNWALA
                                 VS
                          SAHA AND COMPANY

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 5th August, 2025.

                                                                       APPEARANCE:
                                                     Mr. Sarosij Dasgupta, Advocates
                                                 Mr. Biswaroop Mukherjee, Advocates
                                                              Ms. S. Saha, Advocates
                                                                    for decree holder.

                                                            Mr. Rishad Medora, Adv.
                                                      Mr. Abhirup Chakraborty, Adv.
                                                            Ms. Priyanka Mitra, Adv.
                                                                ...for the respondent

1. Learned advocate for the decree holder and learned Advocate for

the judgment debtor are present.

2. It is submitted by the learned Advocate for the judgment debtor

that the appeal preferred against the decree is dismissed for

default for which restoration application will be filed.

3. Learned Advocate prays for two weeks times to obtain necessary

orders.

4. Let this matter appear on 19th August, 2025.

(BISWAROOP CHOWDHURY, J.)

gb.