Debashish Biswas And Ors vs Anindya Saha And Anr
2025 Latest Caselaw 1672 Cal/2

Calcutta High Court

Debashish Biswas And Ors vs Anindya Saha And Anr on 10 June, 2025

OD-28
                                   ORDER SHEET

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

                                     EC/60/2024
                                        WITH
                                     CS/80/1996

                           DEBASHISH BISWAS AND ORS.
                                      VS
                             ANINDYA SAHA AND ANR.

    BEFORE:
    The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 10th June, 2025

Appearance:

Mr. Jayanta Sengupta, Adv.

Mr. Arnab Dutt, Adv.

...for the decree-holder/petitioners

Mr. Ayan Dutta, Adv.

Mr. Rajib Mullick, Adv.

...for the judgment-debtor

The Court: It is submitted by the learned Advocate for the judgment

debtor that the appeal filed against the decree is dismissed for default

and restoration application is pending. In the interest of Justice, an

opportunity is granted to the judgment debtor to obtain necessary

orders from the Appeal Court.

Let this matter appear on 19th June, 2025.

It is hereby made clear that in the absence of specific order from the

Appeal Court, no further time will be granted.

Copy of the execution application is served upon the learned Advocate

for the judgment debtor.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)