Private Limited vs Prasanta Ghosh
2025 Latest Caselaw 625 Cal/2

Calcutta High Court

Private Limited vs Prasanta Ghosh on 28 July, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-14
                      IN THE HIGH COURT AT CALCUTTA
                                ORIGINAL SIDE
                         (Ordinary Original Civil Jurisdiction)

                              EC-COM/328/2025

                 ADI MOHINI MOHAN KANJILAL MARKETING
                            PRIVATE LIMITED
                                  VS
                            PRASANTA GHOSH
  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th July, 2025.

Appearance:

Mr. Debnath Ghosh, Sr. Adv.

Mr. Gautam Kumar Ray, Adv.

Mr. T. K. Jana, Adv.

Mr. Sourav Jana, Adv.

Mr. Biswaroop Mukherjee, Adv.

...for the plaintiff

Mr. Sanjib Seth, Adv.

...for the judgment-debtor

The Court: Affidavit of Service be kept with the records.

The Report filed by the Special Officer be kept with the records.

The Special Officer circulates a copy of the Report on all the parties.

The alleged contemnor is present in Court and seeks time to consider a

different name of the shop.

It is submitted on behalf of the alleged contemnor that the name of his

father is Mr. Madan Mohan and he would consider a new name in lines thereof.

In view of the above, let this matter appear on 30 July, 2025.

In the meantime, the judgment-debtor is directed to take necessary

instructions.

(RAVI KRISHAN KAPUR, J.)

S.Bag