Shivani Properties Pvt Ltd vs Rama Shankar Pandey And Ors
2022 Latest Caselaw 2629 Cal/2

OD-26

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


                           EC/96/2022
                   SHIVANI PROPERTIES PVT LTD.
                               VS
                  RAMA SHANKAR PANDEY AND ORS



  BEFORE:
  The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date: 30th September, 2022.

Appearance :

Mr. Sarosij Dasgupta, Adv.

Ms. A. L. Sengupta, Adv.

Mr. S. Majumder, Adv.

... for the decree holder.

The Court: Judgment debtor is not represented. The decree

holder submits that by order dated 3rd August, 2022, this Court was

pleased to direct Receiver to file Report for implementation of the order

by 17th August, 2022 but in terms of that order the Receiver has not

taken appropriate steps till now. Accordingly, the decree holder prayed

for appointment of a new Receiver to comply the aforementioned order.

Let Mr. Shayak Mitra, Advocate a member of Bar Library Club

is appointed as substituted Receiver at a remuneration of Rs.200 Gms. to

implement the order dated 3rd August, 2022 in place and stead of Ms.

Mita Banerjee, Advocate.

The Receiver is directed to file a Report on the returnable date.

The erstwhile Receiver Ms. Mita Banjeree, Advocate is

discharged.

List this matter on 30th November, 2022.

(AJOY KUMAR MUKHERJEE, J.) mg