Balmer Lawrie And Company Limited vs Ravishankar Ramchandran And Anr
2022 Latest Caselaw 2196 Cal/2

OD - 2

                              ORDER SHEET

                           EC/193/2022
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

               BALMER LAWRIE AND COMPANY LIMITED
                              VS
               RAVISHANKAR RAMCHANDRAN AND ANR


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 17th August, 2022.

Appearance:

Mr. Vipul Kundalia, Adv.

Ms. Sonal Shah, Adv.

Mr. Kushagra Shah, Adv.

...For the decree-holder Mr. Sakya Sen, Adv.

Ms. Labanyashree Sinha,Adv.

Mr. Supriyo Singh, Adv.

...For judgment-debtor no. 1 Mr. Triptimoy Talukder, Adv.

Mr. Shambar Chakraborty, Adv.

Mr. Rajesh Chhetri, Adv.

Mr. Diptomoy Talukdar, Adv.

...For judgment debtor no. 2

The Court : Heard learned counsel appearing for the decree-holder

and judgment-debtors.

Learned counsel appearing for the judgment-debtor prays for an

opportunity to file affidavit-in-opposition to this execution application

and considering his such prayer, time to file affidavit-in-opposition to

this execution application is granted till 31st August, 2022.

Point of maintainability of execution of the judgment in question

raised by Mr. Sen, learned counsel appearing for the judgment debtor is

kept open.

List this matter on 1st September, 2022.

Subsisting interim order dated 30th June, 2022 shall continue till

30th September, 2022 or until further order whichever is earlier.

In the meantime, judgment debtors will not be entitled to operate

the bank account referred in paragraph 9(i) of this petition.

(MD. NIZAMUDDIN, J.) TR/