Mukesh Kumar Dhandhania vs Prasanta Chakraborty And Anr
2022 Latest Caselaw 1416 Cal/2

      OD-6
                                      ORDER SHEET

                                      EC/107/2022

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

                            MUKESH KUMAR DHANDHANIA
                                      Versus
                          PRASANTA CHAKRABORTY AND ANR


         BEFORE:
         The Hon'ble JUSTICE SHEKHAR B. SARAF
         Date : 13th April, 2022.

                                                                                 Appearance:
                                                                   Mr. Priyankar Saha, Adv.
                                                                         Mr. Ratul Das, Adv.
                                                                    Mr. Abhijit Sarkar, Adv.
                                                                          ... for the petitioner


                The Court :- Heard learned counsel appearing on behalf of the

     petitioner.

                Let there be an order in terms of prayer (c) of the Tabular Statement.

                The petitioner is directed to serve a copy of this order along with the

     execution petition upon the judgment debtor within seven days from date.

                The order of injunction passed shall continue for a period of one

     month or until further order, whichever is earlier.

                The respondents are at liberty to seek vacating of the order, if so

advised.

The matter is made returnable after four weeks.

(SHEKHAR B. SARAF, J.) RS