A S Plaza Private Limited vs Purnima Purakayastha & Anr
2022 Latest Caselaw 818 Cal/2

OD-4
                                    ORDER SHEET
                           IN THE HIGH COURT AT CALCUTTA
                                    ORIGINAL SIDE

                                  EC/619/2018
                            IA No.GA/1/2019,GA/2/2019
                            GA/3/2020(OLD No.GA/471/2020)

                             A S PLAZA PRIVATE LIMITED
                                       Versus
                           PURNIMA PURAKAYASTHA & ANR.

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th March, 2022.

Appearance:

Mr. D. Sen, Adv.

Mr. S. Laha,Adv.

Mr. S. Banerjee, Adv.

Mr. N. Sarkar, Adv.

The Court: It is submitted on behalf of the judgment debtors no.1 and 2 that

because of insufficient notice they were unable to permit the Receiver to carry out the

physical inspection. In view of the aforesaid, let this matter appear on 28th March,

2022. In the meantime, the Receiver is directed to visit the premises and file a Report

on the returnable date.

It is submitted on behalf of the judgment debtor that there are no third party

interests whatsoever in respect of the premises. Hence, the judgment debtors no. 1 and

2 are directed not to create any third party rights whatsoever in respect of the premises.

The Receiver is also directed to circulate a copy of the Report on all the parties.

(RAVI KRISHAN KAPUR, J.)

mg