Dhruv Surana vs Surendra Singh Bangani
2025 Latest Caselaw 313 Cal/2

Calcutta High Court

Dhruv Surana vs Surendra Singh Bangani on 8 July, 2025

ORDER                                                                   OD 17

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

                              EC/40/2024
                             DHRUV SURANA
                                   VS
                         SURENDRA SINGH BANGANI

BEFORE :
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 8th July, 2025.

Appearance:

Mr. Jai Kumar Surana, Adv.

Mr. Abhimonyu Roy, Adv.

... for the decree-holder/plaintiff Mr. Virendra Singh. Bengani, Adv.

... for the judgment debtor.

The Court:- Learned Advocates for the parties are present.

The judgment-debtor is not present as directed by order dated June 12,

2025. Learned Advocate for the judgment-debtor submits that his client is a

senior citizen and unable to come before this Court, so some time be granted.

In the facts and circumstances, this Court is of the view that instead of

directing the judgment debtor to come to this Court, there may be an

appointment of an Advocate Commissioner for examination of the judgment

debtor.

Thus, Md. Farhauddin, Learned Advocate, Mobile no.9831091970,

7003605832 is appointed as the Commissioner for examination of the

judgment debtor.

Learned Commissioner shall upon notice visit the residence of the

judgment debtor and there the examination of the judgment debtor shall be

done.

The remuneration of the Commissioner is fixed at 4000 GMs. to be paid by

the decree-holder. The necessary cost shall also be borne by the decree-holder,

with regard to visitation by Interpreter and AR and Commissioner. Interpreter

and AR will also be entitled to allowance if admissible under Rules to be borne

by decree-holder.

Such examination shall be done on or before 31 st July, 2025 and a report

shall be submitted by learned the Commissioner on 6 th August, 2025.

Let this matter appear on 6th August, 2025.

(BISWAROOP CHOWDHURY, J.)

JM