Newever Vincom Private Limited vs Debabrata Ghosh
2025 Latest Caselaw 3195 Cal/2

Calcutta High Court

Newever Vincom Private Limited vs Debabrata Ghosh on 26 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-16




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


                              EC-COM/277/2025

                    NEWEVER VINCOM PRIVATE LIMITED
                                 VS
                          DEBABRATA GHOSH


BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : 26th November, 2025.

                                                                         Appearance :
                                                                   Mr. K. C. Garg, Adv.
                                                              Mr. Ratan Lal Joshi, Adv.
                                                                ... for the decree holder.

                                                            Mr. Arnab Chakraborty. Adv.
                                                                   Ms. Rini Mondal, Adv.
                                                                    ... for the defendant.




         The Court :- This is an application or execution of decree.

         The defendant/judgment debtor has already filed an application for

setting aside of an exparte decree, as the decree was exparte against him.

The connected application filed by the defendant being IA No. GA-COM/2

and 3 of 2024 have already been directed to appear on January 12, 2026

under the heading 'Adjourned Motion' by an order passed by this Court

dated November 10, 2024.

         In view of the above, the present execution proceeding is adjourned

sine a die until the applications filed by the defendant are decided.
                                       2


       However, the defendant, without prejudice to its rights and

contentions shall file affidavit-of-assets on or before January 7, 2026, upon

copy being served on the learned Advocate-on-record for the decree holder.




                                                     (ANIRUDDHA ROY, J.)




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                              EC-COM/277/2025
                                     A.R., J.