Karnani Properties Ltd vs Rajesh Mitra And Anr
2022 Latest Caselaw 2794 Cal/2

OD-6
                                EC/346/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                            KARNANI PROPERTIES LTD
                                      VS
                             RAJESH MITRA AND ANR



      BEFORE:
      The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date : 18th November, 2022.

Appearance:

Mr. Sabyasachi Chowdhury, Adv.

Mr. Neelesh Choudhury, Adv Mr. S. Mukhopadhyay, Adv.

Mr. A. Poddar, Adv.

... for the decree holder.

Mr. Dipayan Kundu, Adv.

Mr. Rohit Banerjee, Adv.

... for the judgment debtor

The Court : The decree-holder prays for passing an order in terms of prayer

(b) on column 10 as there is no order of stay from the Appellate Court.

Learned Counsel appearing on behalf of the judgment-debtor submits that

he is willing to comply with the order dated 30th September, 2022 by 22nd

November, 2022. The judgment-debtor is directed to deposit the said amount to

the Registrar, Original Side, High Court Calcutta.

The matter will appear on 23rd November, 2022.

(AJOY KUMAR MUKHERJEE, J.) SK.