Cholamandalam Investment And Finance ... vs Manirujjaman Sk Anr Anr
2025 Latest Caselaw 1787 Cal/2

Calcutta High Court

Cholamandalam Investment And Finance ... vs Manirujjaman Sk Anr Anr on 16 June, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD 2

                             ORDER SHEET
                              EC/423/2023
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


           CHOLAMANDALAM INVESTMENT AND FINANCE CO LTD
                               VS
                    MANIRUJJAMAN SK ANR ANR



  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR

Date: 16th June, 2025.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Pranit Biswas, Adv.

Ms. Jagneseni Pramanik, Adv.

. . .for the petitioner.

Mr. Bellal Shaikh, Adv.

Mr. A.K. Singh, Adv.

Mr. Protim Chakraborty, Adv. . . .for the judgment debtor nos.1 & 2.

The Court: Let the matter be adjourned for two weeks to enable the parties

to arrive at a settlement as proposed. If the terms and conditions fail, the

execution case shall be listed under the appropriate heading.

(SHAMPA SARKAR, J.)

Sp/