Bhola Yadav vs Rani Jena
2023 Latest Caselaw 1468 Cal/2

OD-23

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

                                    EC/286/2023

                                    BHOLA YADAV
                                        VS
                                     RANI JENA


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd July, 2023

Appearance:

Mr. S.E. Huda, Adv.

Mr. Sk. Aptabuddin, Adv.

The Court:- The judgment debtor remains unrepresented.

This is an application for execution of a decree dated 10th November, 2022

and has been filed within a period of two years since the passing of the decree.

The suit is for recovery of money and the plaintiff has obtained a decree for

Rs.31,78,890/-. It is submitted on behalf of the decree holder that the decree has

become final, binding and executable and there is no embargo in proceeding with

this execution application.

In view of aforesaid, there shall be an order of injunction in terms of prayer

(c) of the Tabular Statement.

It is submitted on behalf of the decree holder that even during the pendency

of the suit, the decree holder had been enjoying an order in terms of prayer (c) of

the Tabular Statement.

The decree holder is directed to serve a notice on the judgment debtor.

There shall also be a direction upon the judgment debtor to file her Affidavit

of Assets in Form 16 A, Appendix E, of the Code of Civil Procedure, 1908 on the

returnable date.

Let this matter appear on 18th July, 2023.

The decree holder is directed to file an Affidavit of Service on the returnable

date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh