Pankaj Kumar Goel vs Ajay Jaiswal
2025 Latest Caselaw 641 Cal/2

Calcutta High Court

Pankaj Kumar Goel vs Ajay Jaiswal on 29 July, 2025

OD-18 & 19
                            ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                                EC/363/2018
                               IN CS/128/2017
                              IA NO: GA/1/2023

                            PANKAJ KUMAR GOEL
                                    VS
                               AJAY JAISWAL

                                       AND

                                EC/364/2018
                               IN CS/134/2017
                              IA NO: GA/1/2023

                     ESKAY BROTHERS STEELS LIMITED
                                  VS
                             AJAJY JAISWAL

  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY
  Date : 29th July, 2025.

                                                                          Appearance:
                                                         Mr. Arnab Chakraborty, Adv.
                                                        Mr. Sukalya Chakraborty, Adv.
                                                           Ms. Pragya Bhowmick, Adv.
                                                                 For the decree-holder

                                                               Mr. Uday Sharma, Adv.
                                                              For the judgment debtor


        1.

Learned Advocate for the decree-holder and the learned Advocate

for the judgment debtor are present.

2. It appears from the order dated 1 st May, 2025 that pendency of the

appeal shall not be construed as a stay of the execution proceedings.

3. As there is no stay of the execution proceedings, this Court is

bound to proceed with the execution case. However, inspite of today being fixed

for examination of the judgment debtor, the judgment debtor is not present

today.

4. Learned Advocate appearing for the judgment debtor submits that

he takes up the responsibility that his client will be present within one week

and requests to fix a date after one week.

5. Considering the submission made on behalf of the judgment

debtor, in the interest of justice, this Court is of the view that one more

opportunity should be granted to the judgment debtor to be present.

6. Thus, this matter is fixed on 7th August, 2025. The judgment

debtor shall be present on that date without any fail.

7. This direction is peremptory.

(BISWAROOP CHOWDHURY, J.)

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