Rajan Poddar vs Greentech It City Pvt Ltd
2025 Latest Caselaw 156 Cal/2

Calcutta High Court

Rajan Poddar vs Greentech It City Pvt Ltd on 13 May, 2025

OD-3

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

                                  EC/54/2024

                             RAJAN PODDAR
                                  VS
                        GREENTECH IT CITY PVT LTD

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 13th May, 2025.

                                                                       APPEARANCE:
                                                               Mr. Mohit Gupta, Adv.
                                                                      Mr. Jit Roy, Adv.
                                                             Mr. A. P. Agarwalla, Adv.
                                                               ..for the decree holder

                                                                    Mr. Ratul Das, Adv.
                                                            Mr. Kamran Hussain, Adv.
                                                               Mr. Anant Dwivedi, Adv.
                                                               Mr. Sumit Biswas, Adv.
                                                            ..for the Judgment Debtor


       1.

Learned Advocate for the decree holder and the learned Advocate

for the judgment debtor are present.

2. It is submitted that the judgment debtor is present in the Court.

3. Although peremptory direction was issued on 24 th April, 2025 to

file affidavit of assets by 7th May, 2025, the same could not be filed

as submitted by the learned advocate on the grounds that the

Vakalatnama was not obtained before 25 th April, 2025.

3. However, liberty is granted to file affidavit of assets in course of the

day along with Vakalatnama.

4. Let the matter appear on 20th May, 2025.

(BISWAROOP CHOWDHURY, J.)

gb.