Nawal Sultania & Ors vs Hemant Kumar Chabria & Anr
2022 Latest Caselaw 7915 Cal

    19.
29-11-2022
 debajyoti
(Ct. no.06)
                                   (Assigned)
                                  FA 63 of 2022
                                       +
                               IA NO:CAN/1/2022

                           Nawal Sultania & Ors.
                                   Vs.
                        Hemant Kumar Chabria & Anr.

               Mr. Anindya Mitra, Sr. Adv.,
               Mr. Arindam Banerjee,
               Ms. Arpita Saha Banerjee,
               Mr. Pradeep Kumar Jewrajka,
               Ms. Pooja Jewrajka
                                 ... For the Appellants/Petitioners.

               Mr. Ashok Kumar Banerjee, Sr. Adv.,
               Mr. Ashim Kumar Routh,
               Mr. Asif Hussain,
               Ms. Labani Pan
                                         ... For the Respondents.

Valuer's report dated November 08, 2022, submitted on behalf of the respondents/decree- holders, be kept with the records.

Mr. Mitra, learned Senior Advocate, appearing for the appellants/judgment-debtors, says that his clients' Valuer's report is being prepared.

As suggested, let this matter stand adjourned and be listed again on December 07, 2022. It is understood that before the next date of hearing, the parties shall exchange the Valuers' reports.

We have perused the departmental note, put up before us. We are surprised that the Lower Court Records have not yet arrived. Department shall ensure that before the next date of hearing, the Lower Court Records arrive.

Urgent photostat certified copies of this order, if applied for, be supplied to the parties on compliance of necessary formalities.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)