Supriya Chowdhury Sarcar Alias ... vs Nurrul Huda Layek
2022 Latest Caselaw 3872 Cal

30.06.2022 (D/L-17) Ct.-18 (Susanta)

C.O. 1073 of 2019

Supriya Chowdhury Sarcar alias Supriya Sarcar

-Vs-

Nurrul Huda layek

Mr. Arnab Mukherjee, .... For the Petitioner.

Mr. Kushal Chatterjee, .... For the Opposite Party.

Affidavit-of-service filed in Court today be kept

with the record.

The order impugned is arising out of a money

execution case levied to execute an ex parte money

decree.

The judgment-debtor's application for setting

aside the said ex parte decree having been dismissed

for default, an application for restoration of it was

filed which also got dismissed.

An appeal therefrom is now pending wherein an

order of stay of further proceedings of the connected

execution case has been passed.

Therefore, at this stage, in view of the nature of

the order impugned, the further proceedings of the

revisional application is required to be stayed till the

decree under execution attains finality.

Let the matter go out of list, with liberty to

mention.

(Biswajit Basu, J.)