Super Smelters Ltd vs Md Muklesur Rahaman
2026 Latest Caselaw 1108 Cal/2

Calcutta High Court

Super Smelters Ltd vs Md Muklesur Rahaman on 18 February, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

SUPPLEMENTARY LIST


                       In The High Court at Calcutta
                           Commercial Division
                              Original Side

                            EC-COM/520/2024

                          SUPER SMELTERS LTD
                                  VS
                         MD MUKLESUR RAHAMAN

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : February 18, 2026.

                                                                   Appearance :
                                                Ms. Sanchari Chakroborty, Adv.
                                                 Ms. Akansha Chowdhury, Adv.
                                               ...for the petitioner/decree holder

                                                       Md. Wasim Akram, Adv.
                                                      Mr. Hamidul Haque, Adv.
                                                      ...for the judgment debtor


       The Court :- The judgement debtor has been produced before this

Court pursuant to the direction made on November 25, 2025 and February

17, 2026 by the jurisdictional police authority.

       The concerned police officer is also present in Court.

       By A judgment dated August 5, 2024 the judgment debtor was

directed to secure a sum of Rs.14,93,627/-. Not a single paisa has been

secured with the Registrar, Original Side.

       Today, the judgement debtor Md. Muklesur Rahaman present in

Court has undertaken before this Court that he shall deposit a sum of

Rs.7,00,000/- positively within a fortnight.

       In view of the above, the matter shall appear under the heading "To

Be Mentioned" on March 5, 2026.
                                         2

          In terms of the undertaking given by the judgment debtor, he shall

deposit a sum of Rs.7,00,000/- with the Registrar, Original Side on or

before March 4, 2026.

          In the event, such deposit is made, the Registrar, Original Side shall

keep the same in an interest bearing fixed deposit account with any

nationalized bank of his choice and shall file a report before this Court on

the next day.

          The Court shall further consider to secure the balance amount on

the next day.

          The Warrant of Arrest already issued shall remain suspended for the

time being.

          However, the judgment debtor shall everyday by 12 Noon record his

presence before the jurisdictional police station where he resides and the

Officer-in-Charge and/or his delegate shall keep the record of presence of

the judgement debtor.

          The judgement debtor shall not leave the territory of the country

without prior leave of this Court.

          The judgement debtor shall remain personally present before this

Court on the next day.



                                                        (ANIRUDDHA ROY, J.)



Sbghosh




                                 EC-COM/520/2024
                                        A.R., J.