Anurag Agarwal And Anr vs Lakshman Prasad Agarwal
2022 Latest Caselaw 1315 Cal/2

OD-29
                               IA NO. GA/1/2022
                                In CS/257/2021
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                         ANURAG AGARWAL AND ANR.
                                    Vs
                         LAKSHMAN PRASAD AGARWAL


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 7th April, 2022.

                                                                          Appearance:

                                                         Mr. Surajit Nath Mitra, Sr. Adv.
                                                                    Mr. Anuj Singh, Adv.
                                                          Mr. Sankarshan Sarkar, Adv.
                                                             Mr. Sanket Sarawagi, Adv.
                                                                Mr. Arka Banerjee, Adv.

                                                                 Mr. Anirban Ray, Adv.
                                                              Mr. Chayan Gupta, Adv.
                                                            Mr. N.A. Chakraborty, Adv.
                                                                Ms. R.Chaudhury, Adv.
                                                                  Ms.A.Mookherji, Adv.
                                                                 Ms. A. Banerjee, Adv.


        The Court:- In a suit for recovery of money the petitioners have filed this

application for judgment upon admission and for consequential reliefs.

        Mr. Ray, Advocate appears on behalf of the respondent and prays for an

opportunity to file an affidavit.

Let Affidavit-in-Opposition be filed within a week from date. Reply

thereto, if any, be filed one week thereafter. Let this matter appear on 28 April

2022. It is submitted on behalf of the defendant that all properties appearing

at Annexure-O to the petition, have been mortgaged/charged to different

financial institutions.

Accordingly, the defendant is restrained from dealing with and/or

transferring and/or alienating and/or creating any third party right on interest

in respect of the properties mentioned in Annexure-O to the petition.

Liberty is also granted to the respondent to mention this matter on the

ground of any subsequent events.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh