Shree Shree Madan Mohan Lalji And ... vs Brij Chandra Also Known As Brij ...
2023 Latest Caselaw 1479 Cal/2

OD-19

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

                                  EC/158/2022

             SHREE SHREE MADAN MOHAN LALJI AND ORS
                               VS
    BRIJ CHANDRA ALSO KNOWN AS BRIJ CHANDRA AGARWAL AND ORS.



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd July, 2023

Appearance:

Mr. Soumabho Ghose, Adv.

Ms. Riti Basu, Adv.

Mr. Sayan Banerjee, Adv.

Mr. Shyamal Sarkar, Sr. Adv.

Mr. S. Sen Gupta, Adv.

Mr. B. Sen, Adv.

Mr. A. Ray, Adv.

The Court:- It is submitted on behalf of the judgment debtors that an

application for recalling of the consent decree dated 15th May, 2015 is pending

before a Co-ordinate Bench.

The decree holders are represented and submit that there is no embargo in

this Court proceeding with the execution proceeding.

In view of the aforesaid, let this matter appear in the Monthly List of

August, 2023.

In the meantime, the judgment debtors shall take steps to obtain an order

of stay of the decree/execution proceedings.

(RAVI KRISHAN KAPUR, J.) D.Ghosh