Pankaj Kumar Goel vs Ajay Jaiswal
2025 Latest Caselaw 3558 Cal/2

Calcutta High Court

Pankaj Kumar Goel vs Ajay Jaiswal on 18 December, 2025

OD-34 & 35

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

                             IA NO. GA/1/2023
                              In EC/363/2018
                           PANKAJ KUMAR GOEL
                                     Vs
                               AJAY JAISWAL

                                   AND

                            IA NO. GA/1/2023
                             In EC/364/2018
                     ESKAY BROTHERS STEELS LIMITED
                                    Vs
                             AJAJY JAISWAL

BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
Date : 18th December, 2025.
                                                                APPEARANCE
                                                      Mr. Arnab Chakraborty, Adv.
                                                       Ms. Pragya Bhowmick, Adv.
                                                  Ms. Sukalyam Chakraborty, Adv.
                                                            Ms. Rimi Mondal, Adv.
                                                            ... for the decree holder

                                                       Mr. Brijesh Kumar Singh, Adv.
                                                        Mr. Om Prakash Prasad, Adv.
                                                                Ms. Srinjoy Bera, Adv.
                                              ...for the judgment debtor/respondent

Mr. S. Islam, Adv.

...for the Special Officer

The Court:- The report filed by the Learned Advocate Commissioner be

kept on record.

It appears that the physical condition of the judgment debtor is not

serious enough to prevent him from appearing before this Court to proceed

with the examination.

Let the matter be fixed on 22nd January, 2026 for further examination

of the judgment debtor.

(ANANYA BANDYOPADHYAY, J.)

S.Mandi