Amit Newar And Anr vs Mohammed Islam
2025 Latest Caselaw 493 Cal/2

Calcutta High Court

Amit Newar And Anr vs Mohammed Islam on 21 July, 2025

OCD-39
                                   ORDER SHEET

                       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 KRISHNA RAO

Date : July 21, 2025.

Appearance:

Mr. Kanishk Kejriwal, Adv.

Mr. Ramendu Agarwal, Adv.(VC) ...for the decree holder

Mr. Arik Banerjee, Adv.

Mr. Arijit Roy, Adv.

Ms. Shreyashi Maity, Adv.

...for the judgement debtor

The Court: The judgment debtor has filed affidavit of assets wherein

the judgment-debtor has stated that without prejudice to his rights and

contentious, the judgment-debtor will pay two months lease rent at a time from

10th July, 2025 to the plaintiff till the realization of the total decretal amount.

This Court finds that the total decretal amount is Rs.66,64,250/-. The

decree-holder also prayed for interest of Rs.2,18,500/-. The decree-holder is not

ready to accept the proposal given by the judgment-debtor.

Let the matter appear on 26th August, 2025 at 3:00 P.M. for

examination of judgment-debtor.

(KRISHNA RAO, J.)

gb/as