Consultants Combine Private ... vs Pushpraj Bajaj Nilay Sengupta
2023 Latest Caselaw 517 Cal/2

OD 6

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

EC/115/2020

CONSULTANTS COMBINE PRIVATE LIMITED VS PUSHPRAJ BAJAJ NILAY SENGUPTA

BEFORE:

The Hon'ble Justice AJOY KUMAR MUKHERJEE Date : 22nd February, 2023.

APPEARANCE:

Mr. A. Banerjee,Adv.

Mr. Nilay Sengupta,Adv.

Mr. Sujit Banerjee,Adv.

...for decree-holder.

Mr. Priyankar Saha,Adv.

Mr. Hemant Tiwari,Adv.

...for judgment-debtor.

The Court: Learned Counsel appearing on behalf of the judgment-debtor

submits that the shares have already been transferred in compliance with the order

dated 23rd November, 2022. However, learned Counsel appearing on behalf of the

decree-holder submits that he needs to seek instruction from his client as to whether

the shares have been delivered in terms of the said order or not.

Let the matter appear on 17th March, 2023.

The judgment-debtor is directed to appear personally on the date fixed. The

judgment-debtor is directed to hand over the shares in compliance with the said order,

if it has not been delivered as yet.

(AJOY KUMAR MUKHERJEE, J.)

s.chandra