Sushant Agarwal (Huf) And Anr vs Anmol Agarwal And Ors
2022 Latest Caselaw 3017 Cal/2

OD-18
                                   ORDER SHEET

                                   EC/431/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                       SUSHANT AGARWAL (HUF) AND ANR.
                                    VS
                          ANMOL AGARWAL AND ORS.


  BEFORE:
  The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date : 14th December, 2022

Appearance:

Mr. Nirmalya Dasgupta, Adv.

Mr. Jitendra Patnaik, Adv.

...for the decree-holder

Mr. Ananda Basu, Adv.

Mr. Emon Bhattacharya, Adv.

Ms. Pooja Sah, Adv.

...for the judgment-debtors

The Court: Affidavit of service is taken on record.

The judgment-debtor is represented.

Decree-holder seeks to make certain corrections in the tabular

statement. Leave is granted to make such corrections in the tabular

statement. After correction, the decree-holder will serve the corrected tabular

statement to the judgment-debtor.

The judgment-debtor submits that they are taking steps for

implementing the decree in terms of the compromise petition dated 18th May,

2018 which was passed on consent.

Let the matter appear on 11th January, 2023.

(AJOY KUMAR MUKHERJEE, J.)

R.Bhar