State Of Bank Of India vs Kousik Bhattacharya And Others
2021 Latest Caselaw 5591 Cal

8th October,

(AK)

C.O. 1696 of 2021

State of Bank of India Versus Kousik Bhattacharya and others

Mr. Diganta Das, Mr. Ranjan Kali ...For the Petitioner.

Mr. Animesh Mukherjee ... for the opposite parties.

The subject matter of challenge is against the

rejection of prayer of attachment before judgment under

Order 38 Rule 5 of the Code of Civil Procedure.

The affidavit of service is not ready.

Learned advocate for the petitioner is directed to

issue a notice upon the learned advocate appearing for

the opposite parties in the court below intimating that the

matter will appear under the heading "Motion" two days

after the reopening of rvacation.

(Subhasis Dasgupta, J.)