Sarita Batura vs Navin Shah
2023 Latest Caselaw 1991 Cal/2

OD-16
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                                EC/464/2014

                               SARITA BATURA
                                     VS
                                NAVIN SHAH
   BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th August, 2023.

Appearance:

Mr. Pratik Bhattacharyya, Adv.

Mr. Suryasarathi Basu, Adv.

...for the decree-holder

Mr. Aritra Basu, Adv.

Mr. Arka Banerjee, Adv.

...for the judgment-debtor

The Court: The judgment-debtor is present in Court. It is submitted

on behalf of the decree-holder that the matter was at the stage of

examination.

Let this matter appear on 24th August, 2023 under the heading "For

Examination of the Judgment Debtor". The judgment-debtor is directed to

be present on the returnable date.

In the meantime, the offer for payment of Rs.1 lakh in cash by the

judgment-debtor is rejected in view of the fact that the decree is for an

amount in excess of Rs.1.5 crores.

The judgment-debtor is directed to come back with a revised proposal

on the returnable date.

In the meantime, the Advocate appearing on behalf of the judgment

debtor is directed to positively give the correct address of the judgment-

debtor in the course of the day to the Advocates on behalf of the decree-

holder.

(RAVI KRISHAN KAPUR, J.) S.Bag