Sri Sri Iswar Gajalakshmi Mata ... vs Marshall Sons And Company (India) ...
2022 Latest Caselaw 2325 Cal/2

OD 4 to 14
                               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
                                IA GA 9 of 2022
                               IA GA 10 of 2022
                               IA GA 11 of 2022
                              In 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: 31st 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. Rajdeep Mantha, Mr. Tomoghna Saha, Advs.

...for added party

The Court: Heard learned Counsel representing the respective parties. Mr.

Chowdhury, learned senior Counsel is at liberty to make further submission on

the aspect of the locus standi of the applicant/third parties and also on the

aspect of their independent right relating to the decretal premises in question

and applicant shall make their submission on the next date of hearing which is

fixed on 5th September, 2022.

Parties are at liberty to file short written notes of arguments.

(MD. NIZAMUDDIN, J.)

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