Abhishek Buchasia vs Mohan General Trading Company
2025 Latest Caselaw 527 Cal/2

Calcutta High Court

Abhishek Buchasia vs Mohan General Trading Company on 22 July, 2025

OD-2
                                 ORDER SHEET

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

                                  EC/514/2011

                           ABHISHEK BUCHASIA
                                  VS
                     MOHAN GENERAL TRADING COMPANY


    BEFORE:
    The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 22nd July, 2025 Appearance:

Mr. K. C. Garg, Adv.

Ms. Sunita Agarwal, Adv.

...for the decree-holder.

The Court:- Learned Advocate for the decree-holder is present.

It appears that by Order dated 18th November, 2016 a Co-ordinate

Bench of this Court issued warrant of arrest against the judgment-debtor to

be executed between the two months from date. Thereafter certain payments

were made by the judgment-debtor for which the warrant of arrest was

stayed.

It is submitted by Mr. Garg that some payments are yet to be made by

the judgment-debtor.

In the facts and circumstances, the matter stands adjourned till 12th

August, 2025.

The judgment-debtor is directed to be present on 12th August, 2025.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)