Dalgreen Agro Private Limited vs Shaikh Asadur Rahman And Ors
2025 Latest Caselaw 2342 Cal/2

Calcutta High Court

Dalgreen Agro Private Limited vs Shaikh Asadur Rahman And Ors on 1 September, 2025

OCDSL-1
                                 ORDER SHEET

                         IN THE HIGH COURT AT CALCUTTA
                              COMMERCIAL DIVISION
                                  ORIGINAL SIDE

                               EC-COM/200/2025

                     DALGREEN AGRO PRIVATE LIMITED
                                  VS
                     SHAIKH ASADUR RAHMAN AND ORS

     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO
     Date : September 1, 2025.
                                                                         Appearance :
                                                          Mr. Jayanta Sengupta, Adv.
                                                               Mr. Pratik Shanu, Adv.
                                                              ... for the decree-holder

                                                               Mr. Ramij Munsi, Adv.
                                                 ... for the judgment-debtor nos. 6 & 7

 1.

The judgment-debtor nos. 6 and 7, namely, Firoz Aktar Baidya and

Sudarshan Roy @ S. Roy have surrendered before this Court against the

warrant issued by the order dated 18th August, 2025. Both the

judgment-debtors have filed their affidavits of asset. Let the same be kept

with the record.

2. The judgment-debtors are directed to serve the copy of the affidavit of

assets to the Learned Counsel for the decree-holder in course of the day.

3. As the judgment-debtors have voluntarily surrendered before this Court

and filed affidavit of assets, the judgment-debtor nos.6 and 7 are

released on personal bond with the direction to appear before this Court

as and when directed by this Court.

4. Let the matter appear on 9th September, 2025.

5. Warrant issued against the judgment-debtor nos.6 and 7 is recalled.

(KRISHNA RAO, J.)

RS