Dalgreen Argo Private Limited vs Shaikh Asadur Rahman And Ors
2025 Latest Caselaw 3169 Cal/2

Calcutta High Court

Dalgreen Argo Private Limited vs Shaikh Asadur Rahman And Ors on 25 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-23




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

                          IA NO. GA-COM/1/2025
                           In EC-COM/200/2025

                    DALGREEN ARGO PRIVATE LIMITED
                                 Vs
                    SHAIKH ASADUR RAHMAN AND ORS

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

                                                                       Appearance :
                                                         Mr. Jayanta Sengupta, Adv.
                                                              Mr. Protik Shque, Adv.
                                                              ... for the decree holder.

                                                          Mr. Aurin Chakraborty, Adv.
                                                              Ms. Sanchayita De, Adv.
                                                          ... for judgment debtor no.4.

                                                           Mr. Sarosij Dasgupta, Adv.
                                                                Ms. Saheli Bose, Adv.
                                                       ... for judgment debtor nos.1-3.

                                                          Mr. Rittick Chowdhury, Adv.
                                                                     Mr. R. Munsi, Adv.
                                                                Mr. Soham Saha, Adv.
                                                       ... for judgment debtor nos. 6-7.




         The Court :- Mr. Jayanta Sengupta, learned Counsel appears for the

plaintiff/decree holder. Mr. Aurin Chakraborty, learned Counsel appears for

the judgment debtor no.4.        Mr. Munsi, learned Counsel appears for

judgment debtor nos. 6 and 7.

         The matter has been mentioned by Mr. Aurin Chakraborty, learned

Counsel, who submits that the first Warrant of Arrest was issued on August
                                         2


18, 2025 and the second Warrant of Arrest was issued on September 15,

2025, as the judgment debtor no.4 chose not to file affidavit-of-assets

pursuant to the direction of the coordinate Bench.

       The report of the office of the Deputy Sheriff dated April 25, 2025

shows that warrantee could not be traced out at the address mentioned in

the Warrant of Arrest then. However, the warrantee being judgment debtor

no.4 has surrendered today at the office of the Deputy Sheriff of this Court.

Mr. Ajay Chowdhury the warrantee being judgment debtor no.4 has

appeared before this Court after he surrendered himself.                Mr Ajay

Chowdhury has been placed on dock wherefrom he has undertaken that

whenever is required to be present in Court, he shall be present henceforth.

       Mr. Chakraborty, learned Counsel appearing for the judgment debtor

no.4/warrantee prays for leave to file the affidavit-of-assets. Such leave is

granted. The affidavit-of-assets affirmed by judgment debtor no.4 filed in

Court today is taken on record.      Copy has been served upon the learned

Advocate-on-record for the plaintiff/decree holder.

       Since the warrantee/judgment debtor no.4 has surrendered himself

today in Court, the matter has been taken out of turn upon mentioning.

       The matter shall remain in the list by retaining its position.

       In view of the above, the Warrant of Arrest shall remain suspended

for the time being until further direction.



                                                       (ANIRUDDHA ROY, J.)

mg

                               IA NO. GA-COM/1/2025
                                In EC-COM/200/2025
                                       A.R., J.