Piyush Bhartia vs Arun Kumar Kedia
2025 Latest Caselaw 192 Cal/2

Calcutta High Court

Piyush Bhartia vs Arun Kumar Kedia on 15 May, 2025

OD-1
                                  ORDER SHEET

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

                                  EC/33/2024

                                PIYUSH BHARTIA
                                      VS
                              ARUN KUMAR KEDIA

    BEFORE:
    The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 15th May, 2025

Appearance:

Mr. Aurin Chakraborty, Adv.

Mr. Jatan Monga, Adv.

... for the decree-holder

Mr. Varun Kothari, Adv.

Mr. Amit Agarwalla, Adv.

Ms. Priyanka Garain, Adv.

...for the judgment-debtor

The Court: Learned Advocate for the decree-holder and learned

Advocate for the judgment-debtor are present.

Terms of Settlement is filed which is entered into between the decree-

holder and the judgment-debtor. Let the Terms of Settlement filed be kept

with the record.

As prayer is made for adjournment, so that the Report may be

submitted as to the result of the Terms of Settlement, the matter stands

adjourned till 15th July, 2025.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)