Amarnath Sanganaria vs Sonali Bank Limited And Anr
2022 Latest Caselaw 1826 Cal/2

OD - 1

                          ORDER SHEET
                           EC/181/2022
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                       AMARNATH SANGANARIA
                                 VS
                    SONALI BANK LIMITED AND ANR


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 4th July, 2022.

Appearance:

Mr. Prantik Gorai, Adv.

Mr. Debasish De, Adv.

Ms. Debanjana De, Adv.

...For the decree-holder Mr Rahul Karmakar, Adv.

Ms. Kriti Mishra, Adv.

...for judgment debtor no. 1

The Court : Both the parties are present and jointly submit that

amount lying with the Registrar, Original Side, has already been paid to

the decree holder towards realisation of the decretal amount. For the

balance decretal amount, learned advocate appearing for the judgment-

debtor submits that his client is willing to pay the same as he has been

informed by its client and he prays for three weeks time in this regard.

Let this matter be made returnable on 25th July, 2022.

(MD. NIZAMUDDIN, J.) TR/