Consultants Combine Private ... vs Pushpraj Bajaj
2022 Latest Caselaw 1845 Cal/2

OD - 1

                          ORDER SHEET
                           EC/115/2020
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

               CONSULTANTS COMBINE PRIVATE LIMITED
                              VS
                        PUSHPRAJ BAJAJ


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 6th July, 2022.

Appearance:

Mr. Arik Banerjee, Adv.

Mr. Nilay Sengupta, Adv.

Mr. Sujit Banerjee, Adv.

...For the decree-holder Mr. Priyankar Saha, Adv.

Mr. Hemant Tiwari, Adv.

...For the Judgment-debtor

The Court : Both the parties are present.

Time to file affidavit disclosing the movable and immovable

properties lying in the possession and custody of the judgment-debtor, in

terms of prayer (e) of the Tabular Statement is extended by 20th July,

2022 and decree-holder may file exception to the same by 27th July,

2022.

This matter is made returnable on 28th July, 2022.

(MD. NIZAMUDDIN, J.) TR/