Reliable Road Wings Pvt Ltd vs Bevcon Wayors Pvt Ltdand Ors
2022 Latest Caselaw 2631 Cal/2

OD-17

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


                               EC/348/2022

                    RELIABLE ROAD WINGS PVT LTD
                                VS
                   BEVCON WAYORS PVT LTDAND ORS


     BEFORE:
     The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date: 30th September, 2022.

Appearance :

Mr. K. C. Garg, Adv.

Ms. S. Agarwal, Adv.

Ms. P. Shaw, Adv.

... for the decree holder.

The Court: Judgment debtor is directed to file affidavit-of-

assets two weeks after reopening of the Puja Vacation. The decree holder

prays for passing of ad-interim injunction in the form of prayer (i) of the

execution application.

Let the judgment debtor is hereby injuncted from transferring,

alienating, encumbering and/or disposing of the properties of the

judgment debtor mentioned in column 10 ( e) of the execution petition or

any part thereof till the next date.

Let the matter appear three weeks after Puja Vacation.

(AJOY KUMAR MUKHERJEE, J.) mg