S.K. Surana (Huf) Represted By Its Karta ... vs Pankaj Shah
2026 Latest Caselaw 1671 Cal/2

Calcutta High Court

S.K. Surana (Huf) Represted By Its Karta ... vs Pankaj Shah on 9 March, 2026

   OD-17

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

                                    EC/285/2018
                                         WITH
                                     CS/53/2016
                                  IA NO: GA/1/2025

   S.K. SURANA (HUF) REPRESTED BY ITS KARTA SHANTI KUMAR SURANA
                                VS
                            PANKAJ SHAH

   BEFORE:
   The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date : 9TH MARCH, 2026.

Appearance:

Mr. Varun Kothari, Adv.

Mr. Jai Kumar Surana, Adv.

Mr. Abhimonyu Roy, Adv.

...For the Decree-holder

Mr. Souma Bhattacharya, Adv. Mr. Atanu Bhattacharya, Adv.

Mr. D. Mukherjee, Adv.

...For the Judgment Debtor

Mr. Rachit Lakhmani, Adv.

Mr. Piyush Kumar, Adv.

Ms. P. Sah, Adv.

...For Intervenor

The Court : In compliance with the Order dated 26th February, 2026, the

Judgment Debtor has handed over a demand draft of Rs.15,00,000/- (Rupees Fifteen

Lakhs) drawn on ICICI Bank, bearing number 514877, in favour of the Decree-Holder

dated 02nd March, 2026, being the principal amount paid. A copy of the said demand

draft be kept on record.

The Learned Advocate representing the Decree-Holder is to file the demand

draft through an application at the office of the Registrar, Original Side.

Next date be fixed on 25th March, 2026 for hearing of GA/1/2025.

(ANANYA BANDYOPADHYAY, J.) A Dey