Shri Jaichandlal Ashok Kumar & ... vs Nawab Yossuf & Anr
2022 Latest Caselaw 1045 Cal/2

OD 25

                                       ORDER SHEET
                           IA NO:GA/3/2020 (Old No.GA/792/2020)
                                            In
                                        EC/125/2015
                              IN THE HIGH COURT AT CALCUTTA
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                       ORIGINAL SIDE


                SHRI JAICHANDLAL ASHOK KUMAR & COMPANY PVT. LTD.
                                     Versus
                              NAWAB YOSSUF & ANR.



    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 28th March, 2022.

Appearance:

Mr. Rajarshi Dutta, Adv.

Mr. Deepak Jain, Adv.

...for the petitioner

Ms. Sananda Ganguli, Adv.

Mr. Shubradip Roy, Adv.

...for the legal heirs of judgment-debtor no.1

The Court: Counsel appearing on behalf of the petitioner seeks leave to file an

affidavit-in-opposition to the report filed in the form of an affidavit on behalf of the

Competent Authority, Urban Land Ceiling, Kolkata. Such leave is granted.

A copy of the report in the form of an affidavit should be handed over by the

petitioner to counsel appearing on behalf of the heirs of the judgment-debtor no.1.

They shall also be at liberty to file affidavit, if they wish to.

Matter is adjourned for a period of two weeks.

(SHEKHAR B. SARAF, J.) B.Pal