Ivl Dhunseri Petrochem ... vs Pulak Ghosh
2022 Latest Caselaw 581 Cal/2

OD 20

                                  ORDER SHEET
                                   EC/181/2019
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE

                   IVL DHUNSERI PETROCHEM INDUSTRIES PVT. LTD.
                                     Versus
                                  PULAK GHOSH


        BEFORE:
        The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 21st February, 2022.

(Via Video Conference)

Appearance:

Mr. Shaunak Mitra, Adv.

Mr. Sudhasatva Banerjee, Adv.

Mr. S. Paul, Adv.

Mr. Hareram Singh, Adv.

The Court: The examination of the judgment-debtor is continuing.

The decree-holder and the judgment-debtors are also directed to take

instructions as to whether they are willing to accept the payments in

instalments.

The matter is made returnable one week hence.

The judgment-debtor should be present in Court on the returnable date.

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