Mrs. Talat Alam vs Mrs. Hazra Parveen
2022 Latest Caselaw 393 Cal/2

OD 13

                              ORDER SHEET
                               EC/268/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                                MRS. TALAT ALAM
                                     Versus
                              MRS. HAZRA PARVEEN



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 8th February, 2022.

(Via Video Conference)

Appearance:

Ms. Suchismita Ghosh Chatterjee, Adv.

Mr. Malay Kr. Seal, Adv.

Mr. P.C. Paul Chowdhury, Adv.

The Court: This matter requires exchange of affidavits. Accordingly, let

affidavit-in-opposition be filed within a period of three weeks from date; reply

thereto, if any, within two weeks thereafter. Liberty is granted to the parties to

mention for inclusion in the list.

Mr. Pal Chowdhury, counsel appearing on behalf of the judgment-debtor

submits that his client is in possession of his portion of the property and his

client undertakes, on instruction, not to transfer or alienate any portion of the

property which is being claimed by the decree-holder.

It is further directed that the Receivers shall submit full and proper

accounts with regard to the period that they have been holding the position of

Receivers. The report should be filed before this Court three weeks hence.

The matter is made returnable three weeks hence.

(SHEKHAR B. SARAF, J.) B.Pal