Gita Devi Agarwal & Anr vs Conflux Solutions Pvt. Ltd
2023 Latest Caselaw 1466 Cal/2

OD-3
                            IN THE HIGH COURT AT CALCUTTA
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                     ORIGINAL SIDE


                                       EC/183/2010


                               GITA DEVI AGARWAL & ANR.
                                          VS
                              CONFLUX SOLUTIONS PVT. LTD.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd July, 2023 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. Arindam Mandal, Adv.

...for State of West Bengal

Mr. S. Sharma, Adv.

Mr. S. Bhattacharyya, Adv.

...for judgment debtor.

The Court:- An execution petition has been pending since 2010. The decree-

holder seeks an adjournment. It is submitted on behalf of the decree-holder that

the judgment debtor was being examined and a date be fixed for further

examination of the judgment debtor. The judgment debtor seeks an

accommodation on the ground of illness.

The Department has still not produced the records of this proceeding. As a

last chance, the Department is directed to provide all assistance and reconstitute

the records, if necessary. The matter stands adjourned till 7 July, 2023. The

judgment debtor is directed to be present on the returnable date.

Let this matter appear under the heading for examination at 2 p.m.

(RAVI KRISHAN KAPUR, J.) SK.