M/S Dutta And Dutta Video Adv And Ad Films ... vs M/S Pundit D P Sharma
2026 Latest Caselaw 1258 Cal/2

Calcutta High Court

M/S Dutta And Dutta Video Adv And Ad Films ... vs M/S Pundit D P Sharma on 23 February, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-11 & 12

                   In the High Court at Calcutta
                       Commercial Division
                          Original Side
                       IA NO. GA-COM/2/2024
                           In EC/285/2022

     M/S DUTTA AND DUTTA VIDEO ADV AND AD FILMS PVT LTD
                            VS
                   M/S PUNDIT D P SHARMA

                                  &

                       IA NO. GA-COM/3/2024
                           In EC/285/2022

     M/S DUTTA AND DUTTA VIDEO ADV AND AD FILMS PVT LTD
                            VS
                   M/S PUNDIT D P SHARMA


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : February 23, 2026.


                                                             Appearance:
                                                   Mr. Asif Hussain, Adv.
                                            Mr. Dhiraj Kumar Gupta, Adv.
                                                       ...for the petitioner

                                                  Mr. Ritoban Sarkar, Adv.
                                                     Mr. Ranjit Singh, Adv.
                                         Mr. Nilabhra Bhattacharyya, Adv.
                                         Ms. Subharchita Mukherjee, Adv.
                                                 Ms. Anusuya Thatoi, Adv.
                                        ...for the respondent/decree holder


        The Court : IA No. GA-COM/2/2024 is an application filed by

one Surya Kumar Pandey, praying for dismissal of the execution

proceeding and IA No. GA-COM/3/2024 filed by said Surya Kumar

Pandey, praying for recalling of the orders dated September 3, 2024 and

September 24, 2024.
                                         2

         Considering the nature of applications, IA No. GA-COM/2/2024

is taken up for consideration.

                         In Re: GA-COM/2/2024

         Considering the nature of the application and the prayers made

therein, there is no scope for any interim order.

         The respondent/decree holder shall file affidavit in opposition on

or before March 10, 2026.

         Affidavit in reply, if any, thereto shall be filed by March 24,

2026.

         The   matter    shall   appear         under   the   heading   "Chamber

Application For Final Disposal" in the monthly list of April, 2026.

         It is submitted that the applicant, namely, Surya Kumar Pandey

has already deposited a sum of Rs.4,00,000/- with the Registrar, Original

Side pursuant to the direction of this Court.

         The decree which has been put into execution was for a sum of

Rs.5,51,000/- along with interest.

         In view of the above, the decree holder shall not take any further

steps or coercive steps against the applicant, Surya Kumar Pandey

without leave of this Court.




                                                          (ANIRUDDHA ROY, J.)


RS




                                 EC/285/2022
                                     A.R., J.