Emars Mining And Construction ... vs Manjunath Hebbar
2021 Latest Caselaw 352 Cal/2

OD 131

                                     ORDER SHEET

                                   EC 27 of 2021
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE

                           EMARS MINING AND CONSTRUCTION PRIVATE LIMITED
                                               VS
                                     MANJUNATH HEBBAR

  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date: 6th April, 2021.

(Via Video Conference) Mr. Swatarup Banerjee, Mr. Sukanta Ghosh, Advs.

...for the judgment-debtor

The Court: The Court is informed that an appeal is pending against the decree put

into execution. However, there is no stay granted by the Appeal Court.

In the execution petition, there subsists an interim order of injunction.

The Court is informed that the appeal is fixed on May 3, 2021. In such

circumstances, the judgment-debtor will file an affidavit as to assets on the next date.

List the execution petition under the same heading on May 11, 2021.

(DEBANGSU BASAK, J.)

TR/