Shubh Karan Bajaj vs Chittavalsah Jute Mills Limited
2022 Latest Caselaw 1617 Cal/2

OD-16

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                              IA NO. GA/1/2022
                                In EC/88/2022

                           SHUBH KARAN BAJAJ
                                   Vs
                     CHITTAVALSAH JUTE MILLS LIMITED


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th May, 2022.

Appearance:

Mr. Purnasish Gupta, Adv.

Mr. J. Mukherjee, Adv.

The Court: The judgment-debtor is represented and seeks an

accommodation to take instructions in respect of mode and manner in which

the decretal dues would be paid.

Let this matter appear on 7 June 2022 under the heading 'Specially Fixed

Matter'.

In the meantime, the judgment-debtor is directed to approach to the

Advocate appearing on behalf of the decree-holder and try to settle the disputes.

The judgment-debtor also directed to make part payments of the decretal

amount to the decree-holder prior to the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh