M/S Cholamandalam Investment And ... vs Kamaruzzaman And Anr
2025 Latest Caselaw 2948 Cal/2

Calcutta High Court

M/S Cholamandalam Investment And ... vs Kamaruzzaman And Anr on 6 November, 2025

OCD-4
                                  ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                               EC-COM/449/2025

 M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                          Versus
                 KAMARUZZAMAN AND ANR

   BEFORE:
   The Hon'ble JUSTICE GAURANG KANTH

Date : 6th November, 2025.

Appearance Mr. Ranjit Singh, Adv.

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Pranit Biswas, Adv.

Ms. S. Mukherjee, Adv.

..for the petitioner

Mr. Ramij Munsi, Adv.

...for the judgment-debtor nos. 1 & 2

The Court: Learned Counsel for the petitioner seeks to withdraw the

present execution case since the matter has been amicably settled between

the parties, the settlement copy of which has been placed on record.

Accordingly, EC-COM/449/2025 stands disposed of in terms of the

said settlement.

Interim order, if any, stands vacated.

(GAURANG KANTH, J.)

R.Bhar