Dipankar Banerjee vs Suvankar Banerjee
2025 Latest Caselaw 1140 Cal/2

Calcutta High Court

Dipankar Banerjee vs Suvankar Banerjee on 6 February, 2025

                                     1




OD - 7
                      IN THE HIGH COURT AT CALCUTTA
                  Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                                     IA NO. GA/1/2024
                                     EC/9/2024
                                     DIPANKAR BANERJEE
                                          Vs
                                     SUVANKAR BANERJEE

BEFORE :
THE HON'BLE JUSTICE PARTHA SARATHI SEN

Date : 6th February, 2025
                                                               Appearance :
                                                 Mr. Dilip Kumar Ghosh, Adv.
                                                    ..for the decree-holder.

                                                      Ms. Noelle Banerjee, Adv.
                                                            Mr. Dipak Dey, Adv.
                                                     ..for the judgment-debtor.


    1.

The decree-holder and the judgment-debtor are

represented by their respective counsels. It is submitted on

behalf of the decree-holder that apart from GA/1/2024, three

other interlocutory applications being GA/2/2024, GA/3/2024

and GA/4/2024 are still pending in connection with EC/9/2024.

2. From the cause list it reveals that the pendency of

the aforesaid three interlocutory applications, namely,

GA/2/2024, GA/3/2024 and GA/4/2024 are not reflected in

today's cause list.

3. Such being the position, department is directed to

take appropriate steps showing pendency of the GA/1/2024,

GA/2/2024, GA/3/2024 and GA/4/2024 during the subsequent

listing of the instant execution case.

4. Let the instant execution case along with the

GA/1/2024, GA/2/2024, GA/3/2024 and GA/4/2024 be listed on

March 6, 2025 under the same heading.

5. Affidavits in opposition against GA/2/2024, GA/3/2024

and GA/4/2024 are to be filed within two weeks hence after

serving copies of the same upon the learned Advocate for the

decree-holder/judgment-debtor, as the case may be.

Affidavit(s) in reply, if there be any, is/are to be filed

within one week thereafter.

Re : GA/1/2024

6. Affidavit in opposition as filed on behalf of the

judgment-debtor is taken on record. Liberty is given to the

decree-holder to file affidavit in reply, if there be any,

within a week hence.

(PARTHA SARATHI SEN, J.)

sd/