Mita Surana vs Surendra Singh Bangani
2025 Latest Caselaw 11 Cal/2

Calcutta High Court

Mita Surana vs Surendra Singh Bangani on 1 May, 2025

OD-12
                                 ORDER SHEET

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

                                 EC/41/2024

                              MITA SURANA
                                   VS
                         SURENDRA SINGH BANGANI

  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : MAY 01, 2025.

Appearance:

Mr. Jai Kr. Surana, Adv.

Mr. Tamaghna Saha, Adv.

Mr. Abhimonyu Roy, Adv.

For the decree holder

Mr. Rohit Banerjee, Adv.

Mr. V. Sigh Bengani, Adv.

For the judgement debtor

The Court:- Learned Advocate for the petitioner/decree-holder and

learned Advocate for the judgement debtor/opposite party are present.

Heard learned Advocates.

The Affidavit of assets filed by the judgement debtor and objections to the

said affidavit be kept with the record. A supplementary affidavit is required to

be filed by the decree-holder with regard to the sum to be satisfied by the

judgment debtor from the decree, such leave is granted.

Let the supplementary affidavit be filed by 08/05/2025. Rejoinder, if

any, be filed by 20/05/2025.

Let this matter appear on 10/06/2025.

The Affidavit of Assets mentions the bank accounts of the judgement

debtor, namely, Axis Bank, Sarat Bose Road Branch, Kolkata -700020 being

account no.910010017274507, Bank of Baroda, N. S. Road Branch, Kolkata-

700001 having account no.89890100007432, Karur Vysya Bank, Shakespeare

Sarani Branch, Kolkata - 700017 having account no.3102135000011008 and

Yes Bank, KK. Tagore Street Branch, Kolkata - 700007 having account

no.064652000002150.

The judgement debtor is restrained from operating the said bank

accounts till further order without leaving a part the decretal amount being

Rs.53,87,114.35/-.

(BISWAROOP CHOWDHURY, J.)

A Dey