Amit Newar & Anr vs Mohammed Islam
2025 Latest Caselaw 145 Cal/2

Calcutta High Court

Amit Newar & Anr vs Mohammed Islam on 8 May, 2025

OCD-8

                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                         (COMMERCIAL DIVISION)
                             ORIGINAL SIDE

                             EC-COM/156/2025

                            AMIT NEWAR & ANR.
                                   VS
                             MOHAMMED ISLAM

BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: May 08, 2025.
                                                                Appearance :
                                                   Mr. Kanishk Kejriwal, Adv.
                                                         Mr. P. Sharma, Adv.
                                                         ... for decree-holder
                                                      Mr. Arik Banerjee, Adv.
                                                          Mr. Arijit Roy, Adv.
                                             Mr. Sarangam Chakraborty, Adv.
                                                        ...for judgment debtor


1.

Mr. Kanishk Kejriwal, learned Advocae is appearing for the decree-holder.

2. Mr. Arik Banerjee, learned Advocate is appearing for the judgment debtor.

3. The learned Counsel for the judgment debtor has filed affidavit-in-

opposition after serving copy to the learned Counsel for the decree-holder.

Let the same be kept with the record.

4. The learned Counsel for the decree-holder submitted that they will not use

any affidavit-in-reply to the affidavit-in-opposition filed by the judgment

debtor.

5. The learned Counsel for the judgment debtor submitted that the appeal

preferred by the judgment debtor is listed today before the Appellate Court

as item No.4 (APOT/100/2024).

6. In view of the above, the case is adjourned.

7. Let the matter appear on 11th June, 2025.

(KRISHNA RAO, J.)

JM.