Abhishek Buchasia vs Mohan General Trading Company
2026 Latest Caselaw 71 Cal/2

Calcutta High Court

Abhishek Buchasia vs Mohan General Trading Company on 13 January, 2026

OD-7
                              ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                  EC/514/2011

                           ABHISHEK BUCHASIA
                                  VS
                     MOHAN GENERAL TRADING COMPANY

BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 13th January, 2026.

Appearance:

Mr. K. C. Garg, Adv.

Ms. Sunita Agarwal, Adv.

...for decree holder.

Mr. Snehashis Sen, Adv.

...for judgment debtor.

The Court : The report filed by the Registrar-in-Charge, Original Side

stating the service of notice upon the judgment debtor be kept on record.

The judgment debtor is present before the Court. His personal

appearance is noted and dispensed with.

Learned Advocate representing the judgment debtor is to file an affidavit

on the next date of hearing with regard to the deposit of Rs.22 lakhs at the

office of the Registrar, Original Side, High Court at Calcutta, consequently

satisfying the payment of decretal amount.

The next date be fixed on 2nd February, 2026.

(ANANYA BANDYOPADHYAY, J.)

KB AR(CR)