Shiladitya Banerjee And Anr vs The State Of West Bengal
2025 Latest Caselaw 195 Cal/2

Calcutta High Court

Shiladitya Banerjee And Anr vs The State Of West Bengal on 15 May, 2025

OD-13

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


                              EC/7/2025

                    SHILADITYA BANERJEE AND ANR.
                                 VS
                     THE STATE OF WEST BENGAL

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 15th May, 2025.


                                                                  APPEARANCE:
                                                        Ms. Rajarshi Dutta, Adv.
                                                       Mr. Sabyasachi Sen, Adv.
                                                ...for the decree holder/petitioner

                                                           Mr. Pranit Bag, Adv.
                                              Mr. Ramanuj Ray Chowdhury, Adv.
                                                           ...for the intevenors.

                                                       Ms. Noelle Banerjee, Adv.
                                                       Mr. Poritosh Sinha, Adv.
                                                      ...for the judgment debtor.


    1.   Learned Advocate for the decree-holder/petitioner and learned

         Advocate for the judgment debtor are present.

    2.   Mr. Bag, intends to move an application on behalf of the

         applicant/respondent no. 3. Let copy be served upon the opposite

parties.

3. As learned advocate for the judgment debtor submits that the

judgment debtor intends to prefer an appeal against the decree,

reasonable opportunity is granted to obtain necessary orders from

the Appeal Court on or before 30 th June, 2025.

4. Learned Advocate for the decree-holder submits that the decretal

amount be released at this stage. However, the same prayer may

be renewed on the next date.

5. Let this matter appear on 1st July, 2025.

6. Leave is granted to inspect the report of the Registrar General.

(BISWAROOP CHOWDHURY, J.)

gb.