Soneko Marketing Private Limited vs Rashmi Metaliks Limited
2022 Latest Caselaw 3148 Cal/2

OD-7

                          ORDER SHEET
                 IN THE HIGH COURT AT CALCUTTA
               ORDINAY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                              EC/444/2022

                SONEKO MARKETING PRIVATE LIMITED
                              VS
                    RASHMI METALIKS LIMITED


  BEFORE:
  The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE
  Date: 21st December, 2022.

                                                                     Appearance :
                                                        Mr. Sarosij Dasgupta, Adv.
                                                                 Ms. S. Bose, Adv.
                                                              ... for the applicant.

                                                           Mr. K. R. Thakkar, Adv.
                                                       Mr. Debdut Mukherjee, Adv.
                                                           Mr. M. Mukherjee, Adv.
                                                            Mr. Goutam Das, Adv.
                                                             ... for the respondent.

The Court: Judgment debtor submits that he has filed an

application for setting aside the order and the matter will appear on 17th

January, 2023 as 'Adjourned Motion'. Learned Counsel appearing for

decree holder seeks for passing an order in terms of Column 10(a) of the

Tabular Statement.

Having considered the submissions made on behalf of both the

parties let there be an injunction restraining the judgment debtor from

transferring, alienating and/or encumbering its immovable assets as

shown in paragraph 29 (i) to (iii) and 31 of the affidavit to the extent of

the decretal amount of Rs. 81,83,611.87/- till further order. The decree

holder is directed to serve a copy of the application to the judgment

debtor in the course of the day. Judgment debtor is also directed to file

affidavit-of-assets on the next date.

Let the matter appear five weeks after reopening of winter

vacation.

(AJOY KUMAR MUKHERJEE, J.)

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