Newever Vincom Private Limited vs Debabrata Ghosh
2026 Latest Caselaw 65 Cal/2

Calcutta High Court

Newever Vincom Private Limited vs Debabrata Ghosh on 13 January, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-16 & 17

                          In The High Court at Calcutta
                              Commercial Division
                                 Original Side

                            IA No. GA-COM/2/2024
                             [OLD No. CS/238/2023
                              In CS-COM/670/2024

                     NEWEVER VINCOM PRIVATE LIMITED
                                  VS
                           DEBABRATA GHOSH

                                        &

                            IA No. GA-COM/3/2024
                             [OLD No. CS/238/2023
                              In CS-COM/670/2024

                     NEWEVER VINCOM PRIVATE LIMITED
                                  VS
                           DEBABRATA GHOSH


BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : January 13, 2026.

                                                                    Appearance :
                                                          Mr. Ratanlal Joshi, Adv.
                                                           ...for the decree holder

                                                    Mr. Arnab Chakraborty, Adv.
                                                     Ms. Pragya Bhowmick, Adv.
                                                          Ms. Rimi Mondal, Adv.
                                                       ...for the judgment debtor


          The Court : Two applications are there, one for condonation of delay

for about 129 days in applying for setting aside of an ex parte decree and the

second one is an application for setting aside of an ex parte decree filed by

the defendant.

          Mr. Ratanlal Joshi, learned Advocate appears for the plaintiff/decree

holder.
                                           2

          Mr.   Arnab   Chakraborty,     learned   Advocate   appears   for   the

defendant/judgment debtor.

          Mr. Arnab Chakraborty, learned Advocate has commenced his

submissions on Section 5 application and he shall continue on the next day.

Immediately thereafter, Mr. Joshi Shall make his submissions.

          This application along with the main execution proceeding shall

appear henceforth together.

          The matter shall appear under the heading "Adjourned Motion" in

the monthly list of March, 2026.




                                                         (ANIRUDDHA ROY, J.)
Sbghosh




                              IA No. GA-COM/2/2024
                               [OLD No. CS/238/2023
                               In CS-COM/670/2024
                                         &
                              IA No. GA-COM/3/2024
                               [OLD No. CS/238/2023
                               In CS-COM/670/2024

                                       A.R., J.