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Ramnath Jhunjhunwala vs Martin Burn Ltd & Ors
2023 Latest Caselaw 1051 Cal/2

Citation : 2023 Latest Caselaw 1051 Cal/2
Judgement Date : 25 April, 2023

Calcutta High Court
Ramnath Jhunjhunwala vs Martin Burn Ltd & Ors on 25 April, 2023
OD 1


                                     EC 220/2014
                                     IA GA 2/2023
                           IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                    ORIGINAL SIDE

                              RAMNATH JHUNJHUNWALA
                                     VERSUS
                              MARTIN BURN LTD & ORS.

    BEFORE:
   The Hon'ble Justice BIBHAS RANJAN DE
   Date : 25th April, 2023.

                                                                APPEARANCE:
                                                     Mr. Shyamal Sarkar,Adv.
                                                     Mr. Aniruddha Mitra,Adv.
                                                     Mr. Dhilon Sengupta,Adv.
                                                          Mr. P.K.Bagaria,Adv.
                                                           ...for the petitioner.

                                                   Mr. Nirmalya Dasgupta,Adv.
                                                            Mr. R.L.Mitra,Adv.
                                                       Ms. Priyanka Dhar,Adv.
                                                         ...for the respondents.

The Court:- Re: GA 2/2023

Learned Advocate appearing on behalf of the petitioner/decree-holder

started arguing his case and, in course of hearing, learned Advocate appearing

on behalf of the opposite party/judgment-debtor has produced an order of

restoration dated 20th December, 2016 wherefrom it is found that on 20 th

December, 2016 this execution case, EC No. 220 of 2014 was already restored

to its original file.

Thus being the position, the instant application, being GA No. 2 of 2023

stands dismissed being infructuous subject to payment of cost assessed at Rs.

10,000/- to be paid to the High Court Legal Services Authorities within seven

days from date.

List the matter one week after the Summer Vacation.

(BIBHAS RANJAN DE, J.)

s.chandra

 
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