Sri Sri Iswar Gajalakshmi Mata ... vs Marshall Sons And Company (India) ...
2022 Latest Caselaw 2167 Cal/2

Citation : 2022 Latest Caselaw 2167 Cal/2
Judgement Date : 11 August, 2022

Calcutta High Court

Sri Sri Iswar Gajalakshmi Mata ... vs Marshall Sons And Company (India) ... on 11 August, 2022

OD 2

                             ORDER SHEET

                            IA GA 1 of 2021
                            IA GA 2 of 2021
                            IA GA 3 of 2021
                            IA GA 4 of 2021
                            IA GA 5 of 2021
                            IA GA 6 of 2021
                            IA GA 7 of 2021
                            IA GA 8 of 2021
                            EC 309 of 2019
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

         SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                                VS
         MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.

 BEFORE:
 The Hon'ble JUSTICE MD. NIZAMUDDIN
 Date: 11th August, 2022.

                               Mr. Sabyasachi Chowdhury,
                               Mr. Rajarshi Dutta,
                               Mr. Chanchal Kr. Dutta,
                               Ms. Krishna Mullick, Advs.
                                      ...for the decree-holder
                               Ms. Iram Hassain,
                               Mr. Sanket Saraawgi,
                               Mr. Subhojit Ghosh, Advs.
                                      ...for judgment-debtor no. 1
                               Mr. Ranjan Deb, Sr. Adv.
                               Mr. Dayashankar Mishra,
                               Mr. Sushil Kr. Mishra,
                               Mr. Rohitendra Deb,
                               Mr. Shailendra Kr. Mishra, Advs.
                                      ...for respondent no. 2

Mr. Rudraman Bhattacharyya, Mr. Lalit Baid, Mr. Tomoghna Saha, Advs.

...for added party

The Court: With the consent of the parties, this matter is adjourned till 25th

August, 2022.

Time to file affidavit in reply by the applicant is extended by 18th August, 2022.

(MD. NIZAMUDDIN, J.)

TR/