M/S. South City Projects ... vs Ideal Real Estates Pvt. Ltd
2021 Latest Caselaw 1033 Cal/2

ODC-20
                                   ORDER SHEET

                                    EC/165/2021

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


                M/S. SOUTH CITY PROJECTS (KOLKATA) LIMITED
                                   -VS-
                       IDEAL REAL ESTATES PVT. LTD.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : September 21, 2021.

[Via video conference]

Appearance:

Mr. Abhrajit Mitra, Sr. Adv.

Mr. Satadeep Bhattacharyya, Adv.

Mr. T. Joarder, Adv.

                                                                  Mr. Samrat Sen, Sr.    Adv.
                                                                   Mr. Shaunak Mitra,    Adv.
                                                                   Mr. Paritosh Sinha,   Adv.
                                                                 Mr. Dripto Majumder,    Adv.
                                                                  Ms. Ayusmita Sinha,    Adv.

The Court : There appears to be some communication gap between the

counsel appearing for the parties, while the judgment-debtor seeks a

settlement, the decree-holder disputes the same.

Learned counsel appearing for the decree-holder prays for additional

relief in the form of an injunction on the unencumbered assets of the

judgment-debtor in the meantime.

Since the decree-holder is already protected by an order covering the

unencumbered assets of the judgment-debtor, list this matter on 27th

September, 2021 for informing the Court whether a settlement at all has been

reached between the parties. If not, the Court shall proceed to hear the merits

of the matter and consider the necessity of passing further orders, if required.

The judgment-debtor shall provide a list of the unencumbered assets to

the extent of the amount of the decree to the advocate-on-record of the decree-

holder in the meantime.

(MOUSHUMI BHATTACHARYA, J.)

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