Bajaj Allianz General Insurance ... vs Nortex Realty Limited And Anr
2021 Latest Caselaw 1314 Cal/2

                                            1




OD-27

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                      EC/1/2020

                  BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
                                     VS
                      NORTEX REALTY LIMITED AND ANR.
                                    .....

BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR Date : 7th October, 2021.

Mr. Avinash Kankani, Mr. Sarosij Dasgupta, Mr. Suman Majumder, Advocates for judgment debtor no.2.

Mr. Rajiv Lall, Advocate for respondent no.1.

The Court: At the instance of the parties, let this matter appear on 10th

November, 2021.

In the meantime, without prejudice to the rights and contentions, the judgment

debtors are directed to deposit a sum of Rs.16 lakhs with the Registrar, Original Side in

cash, who is directed to invest the said sum in an interest bearing account with any

nationalised Bank.

(RAVI KRISHAN KAPUR, J.)

pkd.