Mr. Shrenik Surana vs Smtt. Sudha Kankaria
2022 Latest Caselaw 2617 Cal/2

OD-22

                           ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                ORDINAY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                                  EC/167/2021

                           MR. SHRENIK SURANA
                                   VS
                          SMTT. SUDHA KANKARIA


     BEFORE:
     The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date: 30th September, 2022.

Appearance :

Mr. R. Sarkar, Adv.

Mr. T. Saha, Adv.

Mr. J. K. Surana, Adv.

The Court: Copies of the affidavit-of-assets filed by the

judgment debtor as supplied by the decree holder is taken on record.

The decree holder seeks for an injunction. The judgment debtor

is hereby injuncted restraining them from encumbering and/or

alienating and/or disposing its assets as disclosed in the affidavit-of-

assets till the next date.

Let the matter appear three weeks after Puja Vacation.

(AJOY KUMAR MUKHERJEE, J.) mg