Shivani Properties Pvt Ltd vs Rama Shankar Pandey And Ors
2022 Latest Caselaw 1842 Cal/2

OD - 3

                         ORDER SHEET
                         IA GA 1 of 2022
                           EC/96/2022
                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE

                      SHIVANI PROPERTIES PVT LTD.
                                  VS
                    RAMA SHANKAR PANDEY AND ORS.


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 6th July, 2022.

Appearance:

Mr. Sarosij Dasgupta, Adv.

Mrs. Arunima Lala, Adv.

Mr. Suman Majumdar, Adv.

...For the decree-holder Mr. Sabyasachi Mondal, Adv.

Mr. Sayan Mukherjee, Adv.

...For the judgment-debtor Mr. T. A. Khan, Adv.

Mr. Imdodul Hoque, Adv.

...For the intervenor

The Court : Heard learned advocates representing the decree-holder

and the judgment-debtor.

This is an execution application filed against the judgment-debtor

for executing the decree dated 26th March, 2021 and till date the

judgment-debtor could not produce any order of stay of the same from

the Appeal Court.

Learned advocate appearing for the judgment-debtor submits that

he has served notice upon the decree-holder for mentioning the matter

before the Appeal Court for enlisting on 7th July, 2022.

As a last chance, judgment-debtor is granted adjournment till 15th

July, 2022. In the meantime, judgment-debtor shall not create any third

party interest in respect of the suit property.

Learned advocate appearing for the judgment-debtor prays for leave

to file exception to the report of the Receiver which he may file and serve

upon the decree-holder by 11th July, 2022.

Matter is made returnable on 15th July, 2022.

(MD. NIZAMUDDIN, J.) TR/