Consultants Combine Private ... vs Pushpraj Bajaj
2022 Latest Caselaw 2112 Cal/2

OD - 2

                          ORDER SHEET
                           EC/115/2020
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

               CONSULTANTS COMBINE PRIVATE LIMITED
                              VS
                        PUSHPRAJ BAJAJ


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 2nd August, 2022.

Appearance:

Mr. Arik Banerjee, Adv.

Mr. Nilay Sengupta, Adv.

Mr. Sujit Banerjee, Adv.

...For the decree-holder Mr. Priyankar Saha, Adv.

Mr. Hemant Tiwari, Adv.

...For the Judgment-debtor

The Court : Affidavit of assets filed by the judgment debtor be kept

with the record.

Assets disclosed as per paragraph 14 (c) and (d) being annexures E

and F to the affidavit of assets including interest accrued on the fixed

deposits referred be handed over by HDFC Bank Limited, Bidhan Nagar

Branch to the decree-holder forthwith.

Judgment-debtor is further restrained from alienating or

transferring the assets in the form of shares referred in paragraph 14 (f)

in the affidavit of assets during the pendency of the proceeding.

List this matter on 26th August, 2022.

(MD. NIZAMUDDIN, J.) TR/