Surana vs Pankaj Shah
2025 Latest Caselaw 1505 Cal/2

Calcutta High Court

Surana vs Pankaj Shah on 27 March, 2025

od 7

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE

                               EC/285/2018
                             IA No: GA/1/2025

  S.K. SURANA (HUF) REPRESENTED BY ITS KARTA SHANTI KUMAR
                           SURANA
                             VS
                        PANKAJ SHAH


  BEFORE:
  HON'BLE JUSTICE PARTHA SARATHI SEN
  Date : March 27, 2025.


                                                               Appearance:-
                                                     Mr. Varun Kothari, Adv.
                                                 Mr. Jai Kumar Surana, Adv.
                                                   Mr. Abhimonyu Roy, Adv.
                                                            For the plaintiff.

                                                  Mr. Rachit Lakhmani, Adv.
                          For the Intervenor/applicant in IA No. GA/1/2025.


  1.

In course of hearing, learned Advocate for the judgment debtor files

a server copy of the order dated 19.3.2025 as passed by a Hon'ble

Division Bench of this Court in APOT No. 73 of 2025 whereby and

whereunder the said Court set aside the order dated 6th March,

2025 in so far as the same directed a warrant of arrest to be issued

in the name of the judgment debtor on the condition that the

judgment debtor shall have to be present before this Court on the

returnable date i.e. today (27.3.2025).

2. Let the server copy of the order as filed today on behalf of the

judgment debtor be taken on record.

3. Pursuant to the direction of the Hon'ble Division Bench, the

judgment debtor, Pankaj Shah, is present in Court.

4. The personal appearance of Pankaj Shah is noted and is dispensed

with.

5. Let the matter be listed for further consideration on April 17, 2025

under the same heading.

6. The judgment debtor is further directed to remain present in Court

on the adjourned date.

(PARTHA SARATHI SEN, J.)

snn.