Pankaj Kumar Goel vs Ajay Jaiswal
2021 Latest Caselaw 1069 Cal/2

OD - 3
                                    EC 363/2018
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

                                PANKAJ KUMAR GOEL
                                     VERSUS
                                   AJAY JAISWAL

    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR
    Date : 23rd September, 2021.

                                                                               Appearance:
                                                    Mr. Rajarshi Dutta, Mr. A.P. Agarwalla,
                                                               Advs., for the decree-holder.
                                                           Mr. Chayan Gupta, Adv., for the
                                                                           judgment-debtor.
                                                     .

The Court: This matter has been mentioned at the instance of the decree-

holder. It is submitted that there is a bona fide typographical error in the order

dated 20 September 2021. Accordingly, the order dated 20 September 2021 is

recalled. It is submitted on behalf of the decree-holder that the judgment-debtor

had filed the Affidavit of Assets.

Accordingly, let this matter appear on 9 November 2021 for fixing a date for

examination of the judgment-debtor.

In the meantime, there will be an order of injunction in terms of prayer (g)

of the Tabular Statement.

(RAVI KRISHAN KAPUR, J.) S.Das/S.Kundu