Kabari Pvt. Ltd vs Shrimati Ila Basu & Ors
2023 Latest Caselaw 2095 Cal/2

OD-28
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                EC/517/2014
                              KABARI PVT. LTD.
                                     VS
                          SHRIMATI ILA BASU & ORS.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th August, 2023 Appearance:

Mr. R.N. Jhunjhunwala, Adv.

...for the decree-holder.

Mr. Shuvasish Sengupta, Adv.

Mr. Aditya Garodia, Adv.

Ms. Rashmi Singhee, Adv.

Mr. Pintu Ghosh,Adv.

Mr. U. Garodia, Adv.

...for the judgment-debtors.

The Court: Liberty is granted to the decree-holder to file a supplementary

affidavit and serve a copy thereof on the Advocates appearing for the judgment-

debtors.

A preliminary objection is raised by the judgment-debtors (which had not

been raised at an earlier stage) in respect of the Report of the Special Referee

pertaining to mesne profits claimed by the decree-holder.

Liberty is also granted to the decree-holder to take appropriate steps

pursuant to the Report of the Special Referee in accordance with law, if so

advised.

In the meantime, the judgment-debtors continue to enjoy a valuable property

situated at prime Kolkata measuring approximately 14 cottahs of land without

paying a single penny as rent or occupational charges.

At the instance of the parties, let this matter appear for further hearing on 6

September, 2023.

(RAVI KRISHAN KAPUR, J.)

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