Borbheta Estate Private Limited vs Williamson Magor And Co. Ltd
2021 Latest Caselaw 1574 Cal/2

OD-3
                                  EC/110/2021
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE



                      BORBHETA ESTATE PRIVATE LIMITED
                                    VS
                       WILLIAMSON MAGOR AND CO. LTD.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th December, 2021.

Appearance:

Mr. Rudrajit Sarkar, Adv.

Mr. Srinjoy Bhattacharyya, Adv.

The Court : The parties are represented. The decree-holder is

directed to serve a copy of the execution application on the Advocate appearing

on behalf of the judgment debtor. It is submitted on behalf of the judgment

debtor, upon instructions, that necessary payment would be made to the decree-

holder.

Let this matter appear on 21 December, 2021.

Leave is granted to the Advocate on record of the decree-holder to make

necessary corrections to the Tabular Statement and the body of the affidavit. Let

copies of the amended Tabular Statement and affidavit be served on the

judgment debtor.

(RAVI KRISHAN KAPUR, J.) SK.