Kptl Jmc Yadav (Jv) vs Union Of India
2022 Latest Caselaw 342 Cal/2

ODC-40
                                    ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                [Via Video Conference]

                                     EC/313/2021

                              KPTL JMC YADAV (JV)
                                     Versus
                UNION OF INDIA, EASTERN RAILWAY MALDA DIVISION

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th February, 2022 Appearance:

Mr. Chayan Gupta, Adv.

Mr. Manas Das, Adv.

The Court: An accommodation is prayed for on behalf of the judgment-

debtor. The decree-holder is directed to serve a copy of this application on the

Office of the Solicitor General, Eastern Region, who is requested to assist this

Court on the returnable date.

Let this matter appear on 21st February, 2022.

Affidavit of service filed on behalf of the decree-holder be kept with the

records.

(RAVI KRISHAN KAPUR, J.)

TO