Vishnu Narayan Kashyap & Anr vs M/S Nano Properties
2022 Latest Caselaw 2694 Cal/2

OD 4

EC 373 of 2022 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION ORIGINAL SIDE

VISHNU NARAYAN KASHYAP & ANR.

VERSUS M/S NANO PROPERTIES

BEFORE:

The Hon'ble Justice AJOY KUMAR MUKHERJEE Date : 4th November, 2022.

APPEARANCE:

Mr. Manik Das,Adv.

Mr. Aniruddha Sinha,Adv.

...for the decree-holder.

The Court:- Leave is granted to the decree-holder to serve copy of the

application upon the judgment-debtors at 169, Vivekananda Road, Kolkata -

700 006 and also upon the present partners of the judgment-debtors, namely

Anup Jaiswal and Anil Jaiswal residing at 169, Vivekananda Road, 2 nd floor,

Kolkata - 700 006 and 169, Vivekananda Road, 3 rd floor, Kolkata - 700 006.

The judgment-debtors are directed to pay the decretal dues amounting to Rs.

1,49,63,700/- forthwith as claimed in annexure (i) to the execution application

within a period of two weeks.

Let the matter appear three weeks hence.

(AJOY KUMAR MUKHERJEE, J.) s.chandra