Smt. Madhu Surana vs Smt. Sudha Kankaria
2022 Latest Caselaw 2870 Cal/2

OD-4

                        IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                  EC/168/2021
                              SMT. MADHU SURANA
                                      VS
                             SMT. SUDHA KANKARIA

BEFORE :
THE HON'BLE JUSTICE AJOY KUMAR MUKHERJEE

Date : 25th November, 2022.

Appearance :

Mr. Rudrajit Sarkar, Adv.

Mr. Jai Kumar Surana, Adv.

...for the decree-holder.

Mr. Debrup Bhattacharya, Adv.

...for the judgment-debtor.

The Court : Let affidavit of assets filed in Court today be kept with the

record.

Learned counsel appearing for the decree-holder prays for appointment of

Receiver in terms of prayer (a) of the Tabular Statement. Learned counsel

appearing for the judgment-debtor opposes such prayer on the ground that in

the Tabular Statement no such specific prayer has been mentioned.

Such prayer is allowed.

Mr. Anurag Mitra, Member of the Bar Library Club, High Court at

Calcutta, is appointed as Receiver to ascertain the valuation of the assets for

satisfaction of the decretal dues and to submit a report within one week after

reopening of Winter vacation. The initial remuneration of the Receiver is fixed at

Rs.17,000/.

Let the matter appear six weeks hence.

(AJOY KUMAR MUKHERJEE, J.)

S.Pal