Manoj Kumar Todi vs M/S Bichitra & Ors
2023 Latest Caselaw 2417 Cal/2

OD-51

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

                                    EC/229/2015

                              MANOJ KUMAR TODI
                                      VS
                              M/S BICHITRA & ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2023.

Appearance:

Mr. P. Ladia, Adv.

Mr. S. Gupta, Adv.

Ms. S. Jha, Adv.

...for the decree-holder

Mr. Reetobroto Mitra, Adv.

Mr. r. Sarkar, Adv.

Mr. a. Chowdhury, Adv.

Ms. U. Bagree, Adv.

Mr. T. Saha, Adv.

Mr. Ranjit Singh, Adv.

...for the judgment-debtors

The Court: An Affidavit is filed by the judgment-debtor, inter alia,

stipulating the suggest manner of payment of the decretal dues.

An adjournment is prayed for on behalf of the decree-holder.

Let this matter appear on 5th September, 2022 as "Specially Fixed

Matter".

The decree-holder is directed to take instructions including

incorporating an appropriate default clause in the proposed Terms of

Settlement.

(RAVI KRISHAN KAPUR, J.)

S.Bag