Dhruv Surana vs Surendra Singh Bangani
2025 Latest Caselaw 2386 Cal/2

Calcutta High Court

Dhruv Surana vs Surendra Singh Bangani on 3 September, 2025

OD-11 and 12

                     IN THE HIGH COURT AT CALCUTTA
                  ORIDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                              EC/40/2024
                            DHRUV SURANA
                                  VS
                        SURENDRA SINGH BANGANI

                                   And

                              EC/41/2024
                             MITA SURANA
                                  VS
                        SURENDRA SINGH BANGANI




BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : September 3, 2025.

                                                                    APPEARANCE:
                                                   Mr. Soumabho Ghose, Adv.(VC)
                                                          Mr. Jai Kr. Surana, Adv.
                                                         Mr. Abhimonyu Roy, Adv.
                                                    For the decree-holder/plaintiff

                                                       Mr. Soumabho Ghose, Adv.
                                                              ...for decree holder.

                                                          Md. Farhad Uddin, Adv.
                                                              ...for Commissioner


     1.

Learned Advocates for the parties as well as learned Special Officer

are present.

2. Learned Special Officer has filed the report. Let it be kept with the

record.

3. Mr. Ghose submits that with regard to the examination of the

judgment debtor, he has some relevant authorities to cite. Thus, this

matter be kept on 24.10.2025. In the meantime, parties are granted

opportunity to settle the matter through mediation. As the matter

may be the settled, I refer the matter to mediation. Learned mediator

is requested to resolve the dispute between the parties amicably and

file a report on or before 24.10.2025.

4. Hon'ble Justice Subrata Talukder former Judge of this Court is

appointed as the mediator. Let a copy of this order be sent to the

Secretary, High Court, Mediation Committee.

(BISWAROOP CHOWDHURY, J.)

gb.