Mohammed Faisal Ekram vs Kazi Rezaur Rahaman
2023 Latest Caselaw 1024 Cal/2

OD 11


                             IN THE HIGH COURT AT CALCUTTA
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                      ORIGINAL SIDE

                                         EC/181/2023

                                 MOHAMMED FAISAL EKRAM
                                           VS
                                  KAZI REZAUR RAHAMAN

   BEFORE:
   The Hon'ble Justice AJOY KUMAR MUKHERJEE
   Date : 21st April, 2023.

                                                                             APPEARANCE:
                                                                 Mr. Sarosij Dasgupta,Adv.
                                                                      Ms. Saheli Bose,Adv.
                                                                       ...for decree-holder.

                                                                    Mr. Shanit Sanyal,Adv.
                                                                      Mr. P.Banerjee,Adv.,
                                                                         ...for respondent.

The Court:- The decree-holder seeks to pass an order in terms of column no. 10

of the tabular statement.

Considering the submission made on behalf of the decree-holder, let there be an

order of injunction restraining the judgment-debtor from transferring and/or

alienating and/or encumbering its immovable assets as described in paragraph 22 of

the affidavit to the extent of decretal amount till further order.Let the matter appear

four weeks hence.

(AJOY KUMAR MUKHERJEE, J.)

s.chandra