M/S Dutta And Dutta Video Adv And Ad Films ... vs M/S Pundit D P Sharma
2025 Latest Caselaw 3162 Cal/2

Calcutta High Court

M/S Dutta And Dutta Video Adv And Ad Films ... vs M/S Pundit D P Sharma on 25 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-11 & 12


                       In The High Court at Calcutta
                           [Commercial Division]
                              Original Side

                          IA NO. GA-COM/2/2024
                              In EC/285/2022

       M/S DUTTA AND DUTTA VIDEO ADV AND AD FILMS PVT LTD
                              Vs
                     M/S PUNDIT D P SHARMA

                                      &

                          IA NO. GA-COM/3/2024
                              In EC/285/2022

      M/S DUTTA AND DUTTA VIDEO ADV AND AD FILMS PVT LTD
                             Vs
                    M/S PUNDIT D P SHARMA

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : 25th November, 2025.

                                                                     Appearance :
                                                           Mr. Asif Hussain, Adv.
                                                    Mr. Dhiraj Kumar Gupta, Adv.
                                                          Mr. Swarup Saha, Adv.
                                                                ...for the applicant

       The Court :- These are the interlocutory applications taken out by

one Shri Surya Kumar Pandey.

       He claims that he was no way connected with the judgment debtor

and has been entangled in the execution proceeding.

       Pursuant to the earlier direction of the Co-ordinate Bench he has

also deposited a sum of Rs.4,00,000/- with the Registrar, Original Side of

this Court and the same is lying as such.

       None appears for the plaintiff/decree holder.

       The applicant shall serve notice along with the copy of today's order

upon the plaintiff/decree holder intimating the next date of hearing.
                                            2

          However, if despite notice the decree holder is not represented on the

next day, the Court may consider the prayer of the applicant at least to the

extent of lifting the order of injunction insofar as his bank account is

concerned.

          The matter shall appear under the heading "Chamber Application

for Final Disposal" on January 15, 2026.

          The plaintiff shall file affidavit of service on the next day.

          On the prayer of Mr. Asif Hussain, learned Advocate appearing for

the applicant, leave is granted to file supplementary affidavit.

          Supplementary affidavit filed in Court today is taken on record.

          Copy shall be served upon the decree holder, if not served earlier.



                                                            (ANIRUDDHA ROY, J.)


Sbghosh




                                 IA NO. GA-COM/2/2024
                                     In EC/285/2022
                                            &
                                 IA NO. GA-COM/3/2024
                                     In EC/285/2022
                                          A.R., J.