Ms. Usha Gordhandas Garodia vs Ashish Vijay Garodia
2022 Latest Caselaw 1537 Cal/2

OD-17
                               IA NO. GA/1/2015
                            (Old No: GA/2332/2015)
                                In EC/218/2014
                       IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE




                        MS. USHA GORDHANDAS GARODIA
                                      Vs
                             ASHISH VIJAY GARODIA



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th May, 2022.

Appearance:

Ms. Sulagna Mukherjee, Adv.

Ms. Surabhi Banerjee, Adv.

...for judgment debtor.

The Court : This is an application for recalling of an order dated 17

February, 2015. The judgment debtor is represented and prays for direction to

file affidavits. In view of the inordinate delay in moving this application and the

considerable passage of time which has lapsed after filing of this application,

let Affidavit-in-Opposition be filed within two weeks from date. Reply, if any, one

week thereafter.

List this matter in the monthly list of June, 2022.

(RAVI KRISHAN KAPUR, J.) SK.