Octavious Tea And Industries ... vs The New India Assurances Company ...
2022 Latest Caselaw 2157 Cal/2

OD - 3

                         ORDER SHEET
                          EC/258/2022
                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE

            OCTAVIOUS TEA AND INDUSTRIES LIMITED
                             VS
          THE NEW INDIA ASSURANCES COMPANY LIMITED


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 10th August, 2022.

Appearance:

Mrs. Sananda Mukhopadhyay, Adv.

...For the decree-holder Mr. Rajdeep Bhattacharya, Adv.

...For the Judgment-debtor

The Court : Heard learned counsel appearing for the judgment-

debtor and the decree-holder.

This is an application for execution of the judgment and decree

dated 24th February, 2015. By the order dated 3rd August, 2022, learned

counsel appearing for the judgment-debtor was asked to take specific

instruction with regard to the satisfaction of the judgment and decree in

question for eviction from the premises in question.

Learned counsel appearing for the judgment-debtor on instruction

of his client/judgment debtor prays for six months time to vacate the

premises in question. Since more than seven years have been passed

after passing the judgment and decree, a period of four months from date

is granted to the judgment-debtor to vacate the premises in question on

condition that the judgment-debtor shall file an undertaking to this

Court to such effect by 24th August, 2022.

List this matter on 24th August, 2022 as 'To Be Mentioned' for filing

such undertaking and for consideration of other part of the judgment

and decree.

Let the instruction filed in Court be kept with the record.

(MD. NIZAMUDDIN, J.) TR/