Debonair Vanijya Pvt Ltd vs Mah Jabeen
2025 Latest Caselaw 2812 Cal/2

Calcutta High Court

Debonair Vanijya Pvt Ltd vs Mah Jabeen on 25 September, 2025

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-9
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                   EC/12/2025

                          DEBONAIR VANIJYA PVT LTD.
                                    VS
                               MAH JABEEN


   BEFORE:
   The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 25th September, 2025.

Appearance:

Mr. Sankarsan Sarkar, Adv.

Mr. Shayak Mitra, Adv.

Mr. Mehboob Rahman, Adv.

...for the decree-holder

Mr. Ayan Dutta, Adv.

Mr. Tamoghna Saha, Adv.

...for the judgment-debtor

The Court:- Learned Counsels for both the parties submitted that decree

has been satisfied. As a result of which, the instant execution case has become

redundant. Copy of the original letter filed herein, be kept in record. Let the

execution case be disposed of as being satisfied.

(SUGATO MAJUMDAR, J.)

T.O. A.R.(C.R.)