Padma Sonthalia vs Vivek Kumar Kathotia
2025 Latest Caselaw 2364 Cal/2

Calcutta High Court

Padma Sonthalia vs Vivek Kumar Kathotia on 2 September, 2025

OD-14

                                ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                                 EC/50/2024

                             PADMA SONTHALIA
                                   VS
                          VIVEK KUMAR KATHOTIA

  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 2nd September, 2025.

Appearance:

Mr. Varun Kothari, Adv.

Mr. Nikunj Berlia, Adv.

Mr. Rabindra Nath Basak, Adv.

Mr. Sujit Chatterjee, Adv.

...for Special Officers

The Court:- Learned Advocate for the decree-holder and learned

Advocate representing the Special Officers are present.

None appears for the Judgment-debtor.

Report filed by the Special Officer be kept with record and the same be

circulated.

It appears that the direction in terms of paragraph 5 of Order dated

5th August, 2025 should be complied with and the particulars of the

statement with regard Andhra Bank, HDFC Bank, ICICI Bank and Kotak

Mahindra Bank should be collected as stated in paragraph 5 of the Order

dated 5th August, 2025. Let the learned Special Officers cause enquiries

and collect the statement of the said Banks from April, 2024 till July,

2025. The steps shall be taken by the learned Special Officers to collect the

addresses and the learned Advocates for the decree-holder shall extend

necessary co-operation in this regard.

Upon causing and enquiry with regard to the amount lying in the

Bank accounts and upon collecting the statements, let a further Report be

submitted on or before 23rd September, 2025.

Let this matter appear on 23rd September, 2025.

Learned Special Officers are entitled to a further remuneration of 200

GM each.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)