Sudipta Banerjee vs Ashis Kumar Sen & Anr
2021 Latest Caselaw 1316 Cal/2

                                             1


OD-23

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

                                    EC/598/2018
                                  IA NO:GA/1/2019
                                SUDIPTA BANERJEE
                                         VS
                              ASHIS KUMAR SEN & ANR.
                                         .....

BEFORE:

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

Mr. S.S. Sarkar, Mr. S. Ghosal, Advocates for petitioner.

Mr. Amritam Mandal, Advocate for judgment debtors.

The Court: This is an application for execution of a decree dated 25th

February, 2016.

It is submitted on behalf of the parties that pursuant to the filing of this

application the respondents/judgment debtors had preferred an appeal being

APO/228/2016 in CS/157/2012. It is further submitted on behalf of the parties that by

an order dated 27th November, 2019 the aforesaid appeal had finally been disposed of.

In view of the aforesaid, it appears that the instant execution application being

EC/598/2018 has become infructuous.

The parties as well as the Department are directed to act in terms of the order

dated 27th November, 2019 passed by the Hon'ble Division Bench.

EC/598/2018 stands disposed of as infructuous.

Liberty is granted to the decree holder to take appropriate steps, if so advised, in

accordance with law.

(RAVI KRISHAN KAPUR, J.)

pkd.