C&Cr vs Subir Ganguly & Ors
2022 Latest Caselaw 6598 Cal

14.09.2022 Item No.2 Ct. No.7 CHC

C.O.1146 of 2022

Vision Promotions Private Limited C&CR

Vs.

Subir Ganguly & ors.

Mr. Amal Krishna Saha, Mr. Souvik Sarkar ...for the petitioner

Ms. Sonal Shah, Mr. Kushagra Shah ...for the opposite parties

Opposition in the form of affidavit as well as the

reply filed by the respective parties to this case be

taken on record.

Mr. Saha, learned advocate appearing for the

petitioner apprehends that during the ensuing festivity

period, the execution may be proceeded further, and

the judgment-debtor/petitioner may be evicted.

According to Mr. Saha, the decree granted in this

case is not executable, which is denied by the learned

advocate for the opposite parties, though, it is a second

time 47 application challenging the execution of the

decree.

Ms. Shah, learned advocate appearing for the

opposite parties assures this Court that though costs

for the deployment of the police force for the execution

of the decree have been directed to be deposited by the

court below, but during the festivity period, the

execution proceeding will not be given effect to.

That being the position, the revisional application

be placed for hearing second week after the Puja

Vacation of this Court for the year 2022, relying upon

the submission of the learned advocate for the opposite

parties.

(Subhasis Dasgupta, J.)