Consultants Combine Private ... vs Pushpraj Bajaj
2022 Latest Caselaw 2838 Cal/2

OD-3
                                ORDER SHEET
                                EC/115/2020

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

                CONSULTANTS COMBINE PRIVATE LIMITED
                             VERSUS
                         PUSHPRAJ BAJAJ


  BEFORE:
  The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date : 23rd November, 2022.

Appearance:

Mr. Arik Banerjee, Adv.

Mr. Nilay Sengupta, Adv.

Mr. Sujit Banerjee, Adv.

Mr. Priyankar Saha, Adv.

Mr. Hemant Tiwari, Adv.

The Court: Both the parties are present.

It appears from the affidavit of assets that ICICI Demat Account

No.695001423977 of Salt Lake Branch is the part of asset of the judgment-

debtor. Accordingly the judgment-debtor is directed to hand over the

following asset of the ICICI Demat Account No.695001423977 of Salt Lake

Branch to the decree holder within two weeks -

i. 8 Nos. of shares in Capital First Limited.

ii. 27 Nos. of shares in Reliance Power Limited

List this matter appear on 9th December, 2022.

(AJOY KUMAR MUKHERJEE, J.)

bp.