Probir Kumar Das vs Pradip Kumar Das
2022 Latest Caselaw 579 Cal/2

OD-7
                                 ORDER SHEET

                               IA NO. GA/1/2021
                                     WITH
                                  CS/222/2013
                                       In
                                 EC/634/2018

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

                              PROBIR KUMAR DAS
                                      Vs
                              PRADIP KUMAR DAS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 21st February, 2022

(Via Video Conference)

Appearance:

Mr. Sayantan Bose, Adv.

Mr. Rupak Ghosh, Adv.

Mr. Ayan Dutta, Adv.

Ms. Shomrita Das, Adv.

Mr. Shomrik Das, Adv.

The Court: This is an interlocutory application in an execution

proceeding wherein a preliminary enquiry under Section 340 of the Code of

Criminal Procedure, 1973 against the judgment debtor has been sought by the

decree-holder.

This matter requires affidavits to be exchanged.

Accordingly, let affidavit-in-opposition be filed within three weeks from

date; reply thereto, if any, within one week thereafter. Parties are at liberty to

mention the matter for inclusion in the list.

Let the execution application being EC/634/2018 appear on 3rd March,

2022.

(SHEKHAR B. SARAF, J.)

R.Bhar