Mrs. Talat Alam vs Mrs. Hazra Parveen
2022 Latest Caselaw 2548 Cal/2

OD-18                         ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                    Ordinary Original Civil Jurisdiction
                             ORIGINAL SIDE

                               EC/268/2021

                          MRS. TALAT ALAM
                                Versus
                         MRS. HAZRA PARVEEN

     BEFORE:
     The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date : 23rd September, 2022.

Appearance:

Ms. Suchismita Ghosh Chatterjee, Adv.

Mr. Purna Chandra Paul Chowdhury, Adv.

Mr. Gopal Paul Chowdhury, Adv.

... for the judgment debtor.

The Court: Affidavit-of-opposition filed by the petitioner be kept

with the record.

Leave to file affidavit-in-reply is granted and be filed within two

weeks after reopening.

Both the present Receiver and the erstwhile Receiver are directed

to file Report individually on the returnable date.

Let the matter appear in the list in the month of December, 2022.

(AJOY KUMAR MUKHERJEE, J.)

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