Sri Sri Iswar Gajalakshmi Mata ... vs Marshall Sons And Company (India) ...
2022 Latest Caselaw 1636 Cal/2

OD-24
to 30

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


                          IA NO. GA/1/2021
                           In EC/309/2019
        SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                                  Vs
        MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.

                          IA NO. GA/8/2021
                           In EC/309/2019

        SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                                Vs
        MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.

                          IA NO. GA/6/2021
                           In EC/309/2019

        SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                                Vs
        MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.

                           IA NO. GA/7/2021
                            In EC/309/2019

        SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                                Vs
        MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.

                           IA NO. GA/3/2021
                            In EC/309/2019

        SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                                Vs
        MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.

                          IA NO. GA/4/2021
                           In EC/309/2019

        SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                                Vs
        MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.
                                          2


                                IA NO. GA/5/2021
                                 In EC/309/2019

          SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                                  Vs
          MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th May, 2022.

Appearance:

Mr Chanchal Kumar Dutta, Adv.

Mr. Sabyasachi Chaudhuri, Adv.

Mr. Rajarshi Dutta, Adv.

Ms. Krishna Mullick, Adv.

Mr. Ranjan Deb, Sr. Adv.

Mr. Dayashankar Mishra, Adv.

Mr. Sushil Kr. Mishra, Adv.

Mr. Rohitendra Deb, Adv.

Mr. S. K. Mishra, Adv.

The Court: This is an application for execution of a decree dated 18 May

2018. It is submitted on behalf of the decree-holder that the decree had been

affirmed by the Supreme Court. There are several objections raised on behalf of

the judgment-debtor as well as the sub-tenants claiming through the judgment-

debtor.

In view of the aforesaid, all the parties are directed to file their Written

Notes of Submissions.

Let this matter appear on 27 June 2022.

In the meantime, there shall be an order of injunction restraining all the

occupants of the suit premises from granting any third party right in respect of

their respective portion of the suit premises.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh