Dhruv Surana vs Surendra Singh Bangani
2025 Latest Caselaw 1739 Cal/2

Calcutta High Court

Dhruv Surana vs Surendra Singh Bangani on 12 June, 2025

OD-10

                    IN THE HIGH COURT AT CALCUTTA
                 ORIDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE

                                  EC/40/2024

                             DHRUV SURANA
                                   VS
                         SURENDRA SINGH BANGANI



BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : June 12, 2025.

                                                                     APPEARANCE:
                                                            Mr. Jai Kr. Surana, Adv.
                                                           Mr. Abhimonyu Roy, Adv.
                                                               For the decree-holder

                                                    Mr. Virendra Singh Bengani, Adv.
                                                            For the judgement debtor


      1.

Learned Advocates for the decree-holder and learned advocate for the

judgment debtor are present.

2. Let the supplementary affidavit and the affidavit in opposition filed be

kept with the records.

3. Learned Advocate for the decree-holder submits that the examination

of judgment debtor is required for which there is no earlier order.

4. Thus, let this case appear on 7 th July, 2025 under the heading

'Examination of Judgment Debtor' at 2 P.M.

(BISWAROOP CHOWDHURY, J.)

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