Ct vs 7 Sahadeb Marddanya
2022 Latest Caselaw 4693 Cal

27 22.07. C.O. 1527 of 2022 AG 2022 M/R KB Sukdev Pramanik Ct Vs 07 Sahadeb Marddanya

Mr. Raja Biswas, Mr. Abhijit Sarkar, ... For the petitioner.

Learned advocate appearing for the judgment-

debtor submits that the executable part of the decree

has two parts; one relates to vacating the suit premises,

and the second one relates to payment of rent for seven

months amounting to Rs. 20,05,981/-.

So far as the first part of the decree is concerned,

decree has been satisfied, for having vacated the suit

premises by the judgment debtor.

Learned advocate for the petitioner submits that

the property already attached is a joint property.

The point raises in this revisional application may

be best addressed upon securing the presence of the

opposite party.

Petitioner is directed to serve the copy of the

application upon the opposite party and his learned

advocates appearing in the Court below, by speed post

with A/D, and furnish affidavit of service on the next

returnable date.

Matter to appear in the list under the heading

'Adjourned Motion' after a fortnight.

(Subhasis Dasgupta, J)