Mohammed Faisal Ekram vs Kazi Rezaur Rahaman
2025 Latest Caselaw 1809 Cal/2

Calcutta High Court

Mohammed Faisal Ekram vs Kazi Rezaur Rahaman on 17 June, 2025

        ORDER                                                     OD - 10

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

                                EC/181/2023
                                   WITH
                               CS/209/2016
                         MOHAMMED FAISAL EKRAM
                                    VS
                          KAZI REZAUR RAHAMAN

BEFORE :
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 17th June, 2025.

Appearance:

Mr. Sarosij Dasgupta, Adv.

Ms. Saberi Saha, Adv.

Ms. Saheli Bose, Adv.

...for the Decree Holder Mr. Shamit Sanyal, Adv.

Ms. Priyakshi Banerjee, Adv.

Ms. Shahana Waznin, Adv.

...for the Judgment Debtor

The Court: Learned Advocate for the decree-holder and learned Advocate

for the judgment debtor are present.

It is submitted by the learned Advocates that the matter is settled and the

execution case be disposed of.

Learned Advocate for the decree-holder files the written instruction from

the decree-holder requesting her to withdraw the execution case.

In the facts and circumstances, nothing remains to be decided in this

execution case. Execution Case no. EC/181/2023 stands disposed as in

fructuous.

Interim order, if any, stands vacated.

Let the written instruction be kept with the record.

(BISWAROOP CHOWDHURY, J.)

JM