Padma Sonthalia vs Vivek Kumar Kathotia
2025 Latest Caselaw 2792 Cal/2

Calcutta High Court

Padma Sonthalia vs Vivek Kumar Kathotia on 25 September, 2025

ORDER                                                                    OD-18

                 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: 25th September, 2025.

Appearance:

Mr. Varun Kothari, Adv.

Mr. Nikunj Berlia, Adv.

Mrs. Urvashi Jain, Adv.

... For decree-holder/petitioner. Mr. Rabindra Nath Basak, Adv.

Mr. Sujit Chatterjee, Adv.

... For Joint Special Officers.

The Court:- Learned Advocates for the parties and Learned

Advocates for Joint Special Officers are present.

Perused the report of the Joint Special Officers.

It appears from paragraph 5 of the report that in terms of the

direction of this Court the Special Officers held enquiry and on

discussion with the bank employees, the bank employees stated that

they would not hand over the required bank statement to them.

In the facts and circumstances, this matter stands adjourned

with the direction upon the Manager of HDFC, Bhowanipore Branch to

hand over the statement of the judgment debtor to the Joint Special

Officers without fail.

The learned Special Officers shall take necessary steps and

submit further report on 11.11.2025.

Let copy of the report be circulated.

Learned Advocate for the decree-holder is requested to extend

necessary cooperation by furnishing all particulars to the Joint Special

Officers.

Interim order granted earlier stands extended for a period of

five weeks after vacation or until further orders, whichever is earlier.

(BISWAROOP CHOWDHURY, J.)

JM