Neo Built Corporation vs The State Of West Bengal And Anr
2022 Latest Caselaw 566 Cal/2

ODC-13
                                EC/55/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE
                           [COMMERCIAL DIVISION]



                          NEO BUILT CORPORATION
                                    VS
                     THE STATE OF WEST BENGAL AND ANR


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR
      Date : 18th February, 2022.

                                                                           Appearance:
                                                          Mr. Jishnu Chowdhury, Adv.
                                                               Mr. Paritosh Sinha, Adv.
                                                            Mr. Arindam Mandal, Adv.


                                                                Mr. Mainak Bose, Adv.

        The Court : It is submitted by Mr. Mainak Bose, appearing on behalf of the

decree-holder, that the decree sought to be executed is more than two years old.

In view of the aforesaid, let the Department issue a notice under Order 21 Rule

22(1) of the Code of Civil Procedure on the respondent/ judgment debtor.

Let this matter appear on 14 March, 2022.

Mr. Jishnu Chowdhury along with Mr. Paritosh Sinha appear on behalf of

the State of West Bengal and submit that copy of the application has been served

on their client.

(RAVI KRISHAN KAPUR, J.) SK.