Super Smelters Ltd vs Md Muklesur Rahaman
2025 Latest Caselaw 1748 Cal/2

Calcutta High Court

Super Smelters Ltd vs Md Muklesur Rahaman on 12 June, 2025

OCD-30

                                  ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                            COMMERCIAL DIVISION
                                ORIGINAL SIDE

                                EC-COM/520/2024

                             SUPER SMELTERS LTD.
                                     VS
                            MD MUKLESUR RAHAMAN

     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO
     Date: June 12, 2025.
                                                                           Appearance :
                                                           Mr. Kumarjit Banerjee, Adv.
                                                       Ms. Sanchari Chakraborty, Adv.
                                                       Ms. Akanksha Chowdhury, Adv.
                                                                ...for the decree holder

1.

Mr. Kumarjit Banerjee, learned Counsel, is appearing for the Decree-

Holder.

2. None appears on behalf of the Judgment Debtor.

3. Counsel for the Decree Holder has filed affidavit of service but this

Court finds that there is a track report to show that the notice was

served upon the judgment debtor. The plaintiff is directed to serve a

fresh notice upon the judgment debtor by indicating the next date of

hearing.

4. Considering the submission made by the Counsel for the plaintiff, this

Court finds that this Court has passed a decree on 5 th August, 2024 but

till date the judgment debtor failed to pay of decretal amount and

accordingly, interim order in terms of prayer (g) is allowed.

5. Let the matter appear on 23rd July, 2025.

(KRISHNA RAO, J.)

DB