Smt. Barnali Dutta And Ors vs Somnath Mullick And Anr
2023 Latest Caselaw 1485 Cal/2

OD-15
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE



                                       EC/22/2021
                              IA NO: GA/2/2023, GA/3/2023


                              SMT. BARNALI DUTTA AND ORS.
                                           VS
                               SOMNATH MULLICK AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd July, 2023 Appearance:

Mr. A.C. Kar, Ad.

Mr. Anirban Kar, Adv.

Mr. M.A Elahi, Adv.

Ms. S. Das, Adv.

The Court:- The Receiver seeks an adjournment to file a Report. The decree-

holder is represented and is directed to ascertain the remaining obligations for the

judgment debtor to perform.

None appears on behalf of the judgment debtor nor is any adjournment

prayed for on their behalf.

The decree-holder is directed to serve a notice on all the judgment debtors

and their heirs as also their Advocates and file an Affidavit of Service on the

returnable date.

Let this matter appear on 19 July, 2023.

The Receiver is directed to file a Report by the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK.