M/S. Anubandh Financial Services ... vs M/S. Amit Vanijya Private Limited
2025 Latest Caselaw 2949 Cal/2

Calcutta High Court

M/S. Anubandh Financial Services ... vs M/S. Amit Vanijya Private Limited on 6 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-8
                         In the High Court at Calcutta
                             Commercial Division
                                Original Side

                            EC-COM/537/2025

        M/S. ANUBANDH FINANCIAL SERVICES PRIVATE LIMITED
                               VS
                M/S. AMIT VANIJYA PRIVATE LIMITED


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : November 6, 2025.

                                                                     Appearance:
                                                             Mr. Anuj Singh, Adv.
                                                  Ms. Sambrita B. Chatterjee, Adv.
                                                        ...for the judgment debtor

                                               Mr. Deepnath Roy Chowdhury, Adv.
                                                           Mr. Debraj Sahu, Adv.
                                                       Mr. Bhaskar Dwivedi, Adv.
                                                         Ms. Antara Biswas, Adv.
                                                        Mr. Tamoghna Saha, Adv.
                                                           ...for the decree holder

         The Court: This is an execution application.

         Mr. Deepnath Roy Chowdhury, learned Counsel appearing

virtually with Mr. Debraj Sahu, learned Counsel appearing physically for

the decree holder submits that in view of alleged urgency shown before the

Co-Ordinate Bench, the execution application was allowed to be moved

without the drawn up decree.

         Upon an application being moved, as such, an order of

injunction has been passed, as submitted by Mr. Deepnath Roy

Chowdhury, learned Counsel appearing for the decree holder but no order

has yet been uploaded.
                                       2


          Mr. Anuj Singh, learned Counsel appearing for the judgment

debtor submits that there was no urgency in eye of law for obtaining leave

to move the execution application without the drawn up decree.

          Be that as it may, for the time being, this application stands

adjourned.

          Parties shall at liberty to take steps in accordance with law.

          Parties, then shall be at liberty to mention the matter in the

month of January, 2026 upon notice to each other.




                                                     (ANIRUDDHA ROY, J.)


Sbghosh




                              EC-COM/537/2025
                                   A.R, J.