Pankaj Kumar Goel vs Ajay Jaiswal
2026 Latest Caselaw 1335 Cal/2

Calcutta High Court

Pankaj Kumar Goel vs Ajay Jaiswal on 24 February, 2026

OD- 16

                                ORDER SHEET

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

                               IA NO. GA/2/2026
                                       In
                                 EC/363/2018

                             PANKAJ KUMAR GOEL
                                     Vs
                                AJAY JAISWAL


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY
Date: 24th February, 2026
                                                                        Appearance:
                                                       Mr. Arnab Chakraborty, Adv.
                                                         Ms. Pragya Bhowmick, Adv.
                                                    Mr. Sukalyan Chakraborty, Adv.
                                                              Ms. Rimi Mondal, Adv.
                                                   ...For the Petitioner/Decree-holder

                                                   Mr. Brijesh Kumar Singh, Adv.(VC)
                                                           ...For the Judgment Debtor

         The Court:- The Learned Advocate representing the decree-holder

referred to order dated 7th October, 2024 passed by the Co-ordinate Bench of

this Court which, inter alia, stated as follows:

         "Learned Advocate for intervener/co-owners submits that in course of

the day her client shall file the undertaking to make payment in four monthly

installments commencing from November, 2024 and prays for leave to file the

same. Learned advocate for the intervener/co-owners hands over two demand

drafts drawn on Axis Bank, bearing nos.004253 and 004254, both dated

7.10.2024

, for Rs.1 Lac and Rs. 2 Lac issued in favour of Eskay Brothers Steel

Ltd. and S.K.G Steel Syndicate respectively to the learned advocate for the

decree holder who accepts the same. Photocopies of the demand drafts are

taken on record.

On the prayer of learned advocate for intervener/co-owners, leave is

granted to file the undertaking in course of the day upon service of copy to the

learned Advocate for the decree-holder.

On the submissions of learned advocates for respective parties, the

payment made by the judgment debtor and accepted by the decree holder shall

be without prejudice to the rights and contentions of the parties.

List these matters in the monthly list of November, 2024.

The personal appearance of the co-owners as well as the judgment

debtor is dispensed with for the time being."

Based on an undertaking filed before this Court by Ashok Kumar

Jaiswal, the order dated 7th October, 2024 was passed.

The aforesaid Ashok Kumar Jaiswal had been represented by his

Learned Advocates namely, Ms. Amrita Pandey and Ms. Neha Singh as

intervenor/co-owner, who had paid a sum of Rs. 2 Lacs in EC 363 of 2018

and a sum of Rs. 1 Lac in EC 364 of 2018, in contradiction to the

undertaking filed by the aforesaid Ashok Kumar Jaiswal on affirmation before

this Court on 7th October, 2024.

The Registrar, Original Side, High Court at Calcutta is to serve notice

upon the said Ashok Kumar Jaiswal who had been an intervenor/co-owner in

the instant execution proceedings being EC 363 of 2018 and EC 364 of 2018,

intimating the next date of hearing for his personal appearance before this

Court and file a compliance report to that effect.

Next date be fixed on 18th March, 2026.

(ANANYA BANDYOPADHYAY, J.)

JM