Manas Forging Private Limited vs Bikash Agarwal
2023 Latest Caselaw 1563 Cal/2

OD-116

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

                                       EC/290/2019

                         MANAS FORGING PRIVATE LIMITED
                                      VS
                                BIKASH AGARWAL

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th July, 2023 Appearance:

Mr. S.Banerjee, Adv.

Mr. P.Bag, Adv.

Mr. D. Basak, Adv.

Mr. S. C.Jana, ADV.

Mr. V. Neogi (Dasgupta), Adv.

..for the decree holder

The Court:-None appears on behalf of the judgment debtor nor is any

accommodation prayed for on his behalf even in the second call.

The decree dated 20th December, 2018 is for a sum of Rs.35,26,151/-.

As a last chance, let this matter appear on 20th July, 2023.

In case of non-appearance of the judgment debtor, it is made clear that

appropriate orders, inter alia, for issuance of a warrant of arrest would be passed

against the judgment debtor on the returnable date.

In the meantime, there shall be an order of injunction restraining the

judgment debtor from dealing with, alienating or creating any third party interest

in respect of the immovable property particulars whereof as appeared in serial

no.8 (d) of the Affidavit of Assets.

(RAVI KRISHAN KAPUR, J.) D.Ghosh