Dalgreen Argo Private Limited vs Shaikh Asadur Rahman And Ors
2025 Latest Caselaw 626 Cal/2

Calcutta High Court

Dalgreen Argo Private Limited vs Shaikh Asadur Rahman And Ors on 28 July, 2025

OCD-28

                       IN THE HIGH COURT AT CALCUTTA
                            COMMERCIAL DIVISION
                                ORIGINAL SIDE

                             EC-COM/200/2025

                       DALGREEN ARGO PRIVATE LIMITED
                                    VS
                       SHAIKH ASADUR RAHMAN AND ORS

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date: July 28, 2025.

                                                                         Appearance:
                                                         Mr. Jayanta Sengupta, Adv.
                                                              Mr. Pratik Shanu, Adv.
                                                             ... for the decree-holder

                                                           Mr. Sarosij Dasgupta, Adv.
                                                                Ms. Saheli Bose, Adv.
                                               ...for the judgment-debtor Nos.1, 2 & 3

                                                               Mr. Ramij Munsi, Adv.
                                                         Mr. Rittick Chowdhury, Adv.
                                                               Ms. Champa Pal, Adv.
                                                 ... for the judgment-debtor Nos.6 & 7



         1.

Mr. Jayanta Sengupta, learned Advocate, is appearing for the

decree-holder.

2. Mr. Sarosij Dasgupta, leartned Advocate, is appearing for the

judgment debtor Nos.1, 2 and 3.

3. Mr. Ramij Munsi, learned Advocate, is appearing for the judgment

debtor Nos. 6 and 7.

4. The judgment debtor Nos.1, 2 and 3 submits that the judgment

debtor Nos.1, 2 and 3 are Foreign Nationals and the decree cannot be executed

before this Court and as such he prays for time to take appropriate steps.

5. Counsel for the judgment-debtor Nos.6 and 7 prays for time to file

affidavit of assets.

6. None appears on behalf of the judgment-debtor nos.4, 5 and 8.

7. In view of the submissions made by the counsel for the judgment-

debtors, let affidavit of asset be filed by the judgment-debtor Nos.6 and 7 by

two weeks.

8. List the matter on 18th August, 2025.

(KRISHNA RAO, J.)

S.De