Dalgreen Agro Private Limited vs Shaikh Asadur Rahman And Ors
2025 Latest Caselaw 2363 Cal/2

Calcutta High Court

Dalgreen Agro Private Limited vs Shaikh Asadur Rahman And Ors on 2 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 2, 2025.
                                                                      Appearance :
                                                       Mr. Jayanta Sengupta, Adv.
                                                            Mr. Pratik Shanu, Adv.
                                                           ... for the decree-holder

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


  1.

In terms of the order dated 18th August, 2025 warrant of arrest

against the judgment-debtor nos.4 to 8 has been issued. Against the

warrant, judgment-debtor nos.6 and 7 have surrendered before this

Court on 1st September, 2025 and they have also filed their affidavits

of asset. Accordingly, warrant of arrest against the judgment-debtor

nos.6 and 7 was recalled with the direction to the said judgment-

debtors to appear before this Court as and when directed by this

Court.

2. Today the judgment-debtor no.4, namely, Ajay Chowdhury has

voluntarily surrendered before this Court against the warrant issued

in terms of the order dated 18th August, 2025.

3. Counsel for the judgment-debtor no.4 submits that he will file

affidavit of assets on the next date fixed.

4. Considering the submission made by the Counsel for the judgment-

debtor no.4 and taking into consideration the fact that the judgment-

debtor no.4 has voluntarily surrendered before this Court, warrant

issued against him is recalled with the direction to appear before this

Court on 9th September, 2025 and also to file affidavit of assets on

the next date fixed.

5. Let the matter appear on 9th September, 2025 for filing affidavit of

assets by the judgment-debtor no.4.

(KRISHNA RAO, J.)

RS