Probir Kumar Das vs Pradip Kumar Das
2025 Latest Caselaw 1463 Cal/2

Calcutta High Court

Probir Kumar Das vs Pradip Kumar Das on 20 March, 2025

OD-3
                              ORDER SHEET

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

                              EC/634/2018
                            IA NO: GA/1/2021

                           PROBIR KUMAR DAS
                                   VS
                           PRADIP KUMAR DAS

  BEFORE:
  The Hon'ble JUSTICE PARTHA SARATHI SEN
  Date : 20th March, 2025.
                                                                  Appearance:
                                                     Mr. Shaunak Ghosh, Adv.
                                                      Mr. Sourav Mondal, Adv.
                                                        ...for the decree-holder

                                                         Mr. Ayan Dutta, Adv.
                                                     Mr. Bimalendu Das, Adv.
                                                      Ms. Shomrita Das, Adv.
                                                       Mr. Shomrik Das, Adv.
                                                     ...for the judgment-debtor


       1.

The judgment-debtor, Pradip Kumar Das is examined in part on

behalf of the decree-holder in respect of his affidavit of assets as

filed before this Court.

2. At this stage, learned advocate for the decree-holder prays for an

accommodation for further examination of the judgment-debtor.

3. Prayer for accommodation is allowed.

4. Let the matter be listed on 10th April, 2025 under the same

heading for further examination of the judgment-debtor.

5. The judgment-debtor is directed to submit the statements of his

all bank accounts for the last three years, statements of

accounts in respect of transaction of credit card for the last three

years, the medical insurance certificate as standing in the name

of his mother for the year 2019 as well as of the subsequent

years, the statements of accounts regarding his mother's medical

expenses for the year 2019 as well as the statements of accounts

of Demat account for the last three years.

6. The copies of the aforementioned documents are to be served to

the learned advocate for the decree-holder at least three days

ahead of the next date of hearing.

7. The judgment-debtor is directed to remain present in person on

the adjourned date.

(PARTHA SARATHI SEN, J.)

kc.