Amit Newar And Anr vs Mohammed Islam
2025 Latest Caselaw 3639 Cal/2

Calcutta High Court

Amit Newar And Anr vs Mohammed Islam on 24 December, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-9


                     In the High Court at Calcutta
                         Commercial Division
                            Original Side
                          EC-COM/156/2025

                        AMIT NEWAR AND ANR.
                                VS
                         MOHAMMED ISLAM

  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : December 24, 2025.


                                                                Appearance:
                                             Mr. Krishnaraj Thaker, Sr. Adv.
                                                  Mr. Kanishk Kejriwal, Adv.
                                                Mr. Ramendu Agarwal, Adv.
                                                  Ms. Indrani Joaddar, Adv.
                                                     ...for the decree holders

                                                    Mr. Arik Banerjee, Adv.
                                                        Mr. Arijit Roy, Adv.
                                                 Mrs. Shreyashi Maity, Adv.
                                                  ...for the judgment debtor

                                            Mr. Abhishek Chakraborty, Adv.
                                                    Mr. Uttiyo Mallick, Adv.
                                                         ... Joint Receivers.


        The Court : Pursuant to the direction made by this Court dated

December 16, 2025 and since the deposit has not been made by the

judgment debtor as mentioned therein, the Joint Receivers have taken

possession of the shop-room, by putting their own padlocks. The keys are

lying with the Joint Receivers and the same shall lie with them until

further direction.

        Today, the Joint Receivers have filed a report after taking

possession of the shop-room. The report is taken on record.
                                         2


          On perusal of the report, it appears to this Court that the minutes

drawn by the Joint Receivers in presence of the parties have also been

signed by the parties.

          With the leave of this Court, the Joint Receivers have served a copy

of the report upon Mr. Arijit Roy, learned Advocate appearing for the

judgment debtor in Court today. Similarly, a copy has been served upon

Mr. Ramendu Agarwal, learned Advocate appearing for the decree holder.

They shall consider the report and come back on the next day.

          In the meantime, the judgment debtor shall be at liberty to deposit

the said sum of Rs.30,00,000/- with the Registrar, Original Side. The

consequential steps shall be taken by the Registrar, Original Side following

the order dated December 16, 2025, if the amount is deposited.

          The matter shall appear under the heading "New Chamber

Application" on January 14, 2026.



                                                      (ANIRUDDHA ROY, J.)


Sbghosh




                               EC-COM/156/2025
                                     A.R., J.