Amrita Engineering And Trading ... vs Malathi Aiyer
2022 Latest Caselaw 2148 Cal/2

OD 3

                                    ORDER SHEET

                                  EC 240 of 2022
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE

               AMRITA ENGINEERING AND TRADING COMPANY PVT. LTD.
                                     VS
                                MALATHI AIYER

  BEFORE:
  The Hon'ble JUSTICE MD. NIZAMUDDIN

Date: 5th August, 2022.

(Via Video Conference) Mr. Syed E. Huda, Mr. A.K. Rai, Advs.

...for the decree-holder Mr. Ruprej Banerjee, Mr. Saptarshi Mal, Advs.

...for the judgment debtor

The Court: Both the learned advocates appearing for the decree-holder and

judgment debtor are present.

Learned advocate appearing for the judgment debtor prays for time and

considering his prayer this matter is adjourned till 22nd August, 2022 when he will file

affidavit of assets.

Liberty is granted to the learned advocate-on-record for the judgment

debtor to file Vokalatnama within a week.

(MD. NIZAMUDDIN, J.)

TR/