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Balmer Lawrie And Company Limited vs Ravishankar Ramchandran And Anr
2022 Latest Caselaw 1806 Cal/2

Citation : 2022 Latest Caselaw 1806 Cal/2
Judgement Date : 30 June, 2022

Calcutta High Court
Balmer Lawrie And Company Limited vs Ravishankar Ramchandran And Anr on 30 June, 2022
OD - 6

                              ORDER SHEET

                           EC/193/2022
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

               BALMER LAWRIE AND COMPANY LIMITED
                              VS
               RAVISHANKAR RAMCHANDRAN AND ANR


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 30th June, 2022.

Appearance:

Ms. Sonal Shah, Adv.

Mr. Kushagra Shah, Adv.

...For the decree-holder

The Court : Heard learned advocate appearing for the decree-holder

and considered the report filed by the department dated 30th June, 2022.

Time to carry out the order dated 19th May, 2022 by the department

is extended till 25th July, 2022. Judgment-debtor shall maintain status-

quo in respect of immovable properties referred in paragraph 9 (ii) and

(iii) of the execution application till 31st August, 2022 or until further

order whichever is earlier.

Matter is made returnable on 17th August, 2022 when the

department will file a report in compliance of the order dated 19th May,

2022.

(MD. NIZAMUDDIN, J.) TR/

 
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