J.H. Industrial Corporation vs Vijendra Kumar Goel
2022 Latest Caselaw 2891 Cal/2

OD 1
                              ORDER SHEET
                               EC/507/2016
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                        J.H. INDUSTRIAL CORPORATION
                                   VERSUS
                            VIJENDRA KUMAR GOEL


  BEFORE:
  The Hon'ble JUSTICE BIBHAS RANJAN DE

Date: 29th November, 2022.

Appearance:

Mr. Sourojit Dasgupta, Adv.

Mr. Soumya Nag, Adv.

. . .for the decree holder.

Mr. Danish Taslim, Adv.

Ms. S. Bose, Adv.

. . .for the judgment debtor.

The Court: Learned advocates on behalf of the parties to this execution

case are present. Learned advocate appearing on behalf of the judgment debtor

has prayed for accommodation due to absence of judgment debtor who is

required to be examined in this case, because of his ailments.

It is submitted on behalf of the judgment debtor that only one opportunity

may be provided to the judgment debtor to appear before this Court on the next

date otherwise consequential order shall follow.

The execution case is made returnable on 13th December, 2022.

(BIBHAS RANJAN DE, J.) sp/