M/S. Paresh Nath Datta vs West Bengal Housing Board And Anr
2021 Latest Caselaw 1703 Cal/2

Citation : 2021 Latest Caselaw 1703 Cal/2
Judgement Date : 22 December, 2021

Calcutta High Court

M/S. Paresh Nath Datta vs West Bengal Housing Board And Anr on 22 December, 2021

ODC-2

                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                 EC/351/2019

                        M/S. PARESH NATH DATTA
                                 Versus
                  WEST BENGAL HOUSING BOARD AND ANR.



     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd December, 2021

The Court: None appears on behalf of the decree-holder nor is any

accommodation prayed for on their behalf. This matter had appeared on an

earlier occasion when the decree-holder was not represented.

The judgment-debtor is represented.

As a last opportunity, let this matter appear under the heading "Chamber

Application for Final Disposal" on 4th January, 2022.

(RAVI KRISHAN KAPUR, J.)

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