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Shivani Properties Pvt Ltd vs Rajeev Lochan
2025 Latest Caselaw 1742 Cal/2

Citation : 2025 Latest Caselaw 1742 Cal/2
Judgement Date : 12 June, 2025

Calcutta High Court

Shivani Properties Pvt Ltd vs Rajeev Lochan on 12 June, 2025

OD-6

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

                              EC/520/2019
                            WITH CS/223/2013
      IA NO: GA/1/2023, GA/2/2023, GA/3/2024, GA/4/2024, GA/5/2025

                        SHIVANI PROPERTIES PVT LTD.
                                    VS
                              RAJEEV LOCHAN
BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 12th June, 2025.

                                                                        APPEARANCE:
                                                     Mr. Shaunak Mukhopadhyay, Adv.
                                                                 Mr. Ranjit Singh, Adv.
                                                             Mr. Tutul Das Singh, Adv.
                                                                 Mr. Amar Singh, Adv.
                                                               Mr. Pranit Biswas, Adv,
                                                      Ms. Jagnasneni Pramanick, Adv.
                                                             ...for the judgment debtor

                                                      Mrs. Arunima Lala Sengupta, Adv.
                                                               Mr. Rohit Banerjee, Adv.
                                                            Mr. Suman Majumder, Adv.
                                                                  For the decree-holder

       1.

Learned advocate for the judgment debtor and learned advocate for

the decree-holder are present.

2. Learned advocate appearing for the judgment debtor seeks leave to

file an affidavit to this application with regard to the maintainability.

3. The affidavit in opposition be filed by 20th June, 2025. Reply, if any,

be filed by 25th June, 2025.

4. Let this matter appear on 26th June, 2025 under the heading

'Chamber Application Adjourned'.

(BISWAROOP CHOWDHURY, J.)

gb.

 
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