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M/S. Choudhury Construction vs State Of West Bengal
2021 Latest Caselaw 227 Cal/2

Citation : 2021 Latest Caselaw 227 Cal/2
Judgement Date : 1 March, 2021

Calcutta High Court
M/S. Choudhury Construction vs State Of West Bengal on 1 March, 2021
OD 41

                                     ORDER SHEET

                                  EC 633 of 2018
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE

                                       M/S. CHOUDHURY CONSTRUCTION
                                                  VS.
                                          STATE OF WEST BENGAL

  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK
  Date: 1st March, 2021.

  (Via Video Conference)
                                               Mr. Tilok Kumar Bose, Sr. Adv.
                                               Mr. Ayan Banerjee,
                                               Mr. Arijit Bhowmick, Advs.
                                                        ...for the petitioner
                                               Mr. Paritosh Sinha, Ld. AOR
                                               Mr. Tirthankar Das, Adv.
                                                      ...for the respondent

The Court: The execution petition is taken up for consideration subsequent to the

order dated February 4, 2021.

Learned advocate appearing for the judgment-debtor seeks two weeks time to

comply with the order dated February 4, 2021.

In such circumstances, list the execution petition on March 22, 2021 under the

same heading.

(DEBANGSU BASAK, J.)

TR/

 
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