Shanti Kumar Surana vs Pankaj Shah
2025 Latest Caselaw 3111 Cal/2

Calcutta High Court

Shanti Kumar Surana vs Pankaj Shah on 19 November, 2025

OD 21

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

                               EC/285/2018
                             WITH CS/53/2016
                             IA NO: GA/1/2025
               S.K. SURANA (HUF) REPRESENTED BY ITS KARTA
                          SHANTI KUMAR SURANA
                                     VS
                               PANKAJ SHAH


BEFORE :
HON'BLE JUSTICE ANANYA BANDYOPADHYAY

DATED: 19th November, 2025.

Appearance :-

Mr. Varun Kothari, Adv.

Mr. Jai Kumar Surana, Adv.

Mr. Abhimonyu Roy, Adv.

...for decree holder Mr. Rachit Lakmani, Adv.

Mr. Piyush Kumar, Adv.

...for intervenors Mr. Gautam muklherji, Adv.

Ms. Hasi Saha, Adv.

...Joint Special Officers

The Court: - The learned Joint Receivers are to file a fresh report

indicating the plan of the building along with balance lying in the account of

the Judgment Debtor Pankaj Shah jointly held with one Juhi Shah being No.

21840100012219 in Chakrabaria Branch, Bank of Baroda by 16 th December,

2025.

The Registrar, Original Side is to serve notice upon the judgment debtor

through the concerned police station to intimate the next date of hearing for

his presence before the Court and file a compliance report to that effect.

(ANANYA BANDYOPADHYAY, J.) GH.