M/S. B.B.M. Enterprises vs State Of West Bengal
2021 Latest Caselaw 998 Cal/2

OD-35
                                  EC/463/2018
                   IA NO: GA/1/2018 (Old NO: GA/3143/2018)
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                          M/S. B.B.M. ENTERPRISES
                                   Versus
                          STATE OF WEST BENGAL

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 21st September, 2021.

                                                                   Appearance:-

                                                    Mr.Paritosh Sinha, Ld. AOR, WB
                                                          Mr.Arindam Mondal, Adv.
                                                                   ..for respondent.

The Court : None appears on behalf of the decree-holder. The judgment-

debtor/ State of West Bengal is represented.

As last chance, let this matter appear on 28 September 2021. In the

meantime, the Advocate appearing on behalf of the State / judgment-debtor

is directed to serve a notice upon the Advocate appearing on behalf of the

decree-holder.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh