Smt. Debarati Sen vs Smt. Susama Ray
2022 Latest Caselaw 1934 Cal/2

OD-6
                                   ORDER SHEET

                                   EC/372/2021
                                 IA NO: GA/1/2022

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

                                SMT. DEBARATI SEN
                                        VS
                                 SMT. SUSAMA RAY


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 13th July, 2022

Appearance:

Mr. Suman Dutt, Adv.

Mr. Priyankar Saha, Adv.

Ms. Sormi Dutta, Adv.

...for the petitioner

Mr. P.C. Paul Chowdhury, Adv.

Mr. D.N. Mukherjee, Adv.

...for the judgment-debtor

The Court: Mr. P.C. Paul Chowdhury, Counsel appearing on behalf of the

judgment-debtor, prays for some time to file an affidavit indicating to this

Court the progress that has taken place with regard to sale of the property.

Accordingly, such affidavit may be filed within three weeks from date.

The judgment-debtor is directed to file her affidavit of assets on the

returnable date.

Matter is made returnable three weeks hence.

(SHEKHAR B. SARAF, J.)

R.Bhar