Suresh Kumar Jain And Ors vs Madanlal Jain & Ors
2025 Latest Caselaw 3532 Cal/2

Calcutta High Court

Suresh Kumar Jain And Ors vs Madanlal Jain & Ors on 17 December, 2025

ORDER SHEET                                                         OD-5 & 6


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

                                  EC/873/2015
                               IA NO: GA/11/2021,
                                   GA/15/2025

                         SURESH KUMAR JAIN AND ORS.
                                    VS
                            MADANLAL JAIN & ORS.

                                     AND

                                 EC/144/2016
                               IA NO. GA/1/2025

                          HULASH CHAND JAIN AND ORS.
                                     VS
                          SURESH KUMAR JAIN AND ORS.


  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
  Date: 17th December, 2025.
                                                                          Appearance:
                                                              Mr. Sakya Sen, Sr. Adv.
                                                         Mr. Nirmalya Dasgupta, Adv.
                                                             Ms. Sarmistha Das, Adv.
                                                  ...For the Petitioner in EC/873/2015

                                                              Mr. D.N Sarma, Sr. Adv.
                                                             Mr. Nilay Sengupta, Adv.
                                                   Ms. Sunanda Mukhopadhyay, Adv.
                                                              Mr. Sujit Banerjee, Adv.
                                                  ...For the Respondent EC/873/2015

...for the Petitioner in EC/144/2016

The Court :- The affidavit filed by the learned Advocate representing the

decree-holder in EC 873 of 2015 be kept on record. A copy of the same has been

served upon the learned Advocate representing the judgment debtor who intends

to file a reply to the same.

The Registrar, Original Side has filed an exhaustive report along with a list

of inventory. Let the same be kept on record.

A list of the aforesaid inventory is to be served upon the learned Advocates

representing the decree-holder as well as the judgment debtor prior to the next

date of hearing.

The next date be fixed on 14th January, 2026 for filing reply to the affidavit

filed by the learned Advocate representing the decree-holder and for further

hearing.

(ANANYA BANDYOPADHYAY, J.)

JM