Debjyoti Basu And Ors vs Samir Desai And Anr
2025 Latest Caselaw 224 Cal/2

Calcutta High Court

Debjyoti Basu And Ors vs Samir Desai And Anr on 1 July, 2025

OD-16
                                 ORDER SHEET

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

                                  EC/71/2024

                          DEBJYOTI BASU AND ORS
                                    VS
                           SAMIR DESAI AND ANR.

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date: July 1, 2025.

                                                                         Appearance:
                                                        Ms. Ajeya Chowdhury, Adv.
                                                      Mr. Chandan Kumar Lal, Adv.
                                                          Mr. Parashar Baidya, Adv.
                                                                 ...for decree-holder

                                                               Mr. S. N. Dutta, Adv.
                                                        Mr. Saikat Karmakar, Adv.
                                                      Mr. Pramit Chakraborty, Adv.
                                                             ... for judgment debtor

     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 decree holder that she

has instruction not to proceed with this execution case.

3. In view of the submission made by the Learned Advocate for the

decree holder, EC/71/2024 stands disposed of as not pressed.

4. Interim order, if any, stands vacated.

(BISWAROOP CHOWDHURY, J.)

DB