Girikunj Tradelink Private ... vs Angerlehner Hoch-Und Tiefbau ...
2023 Latest Caselaw 1736 Cal/2

OD-1

                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE

                             EC 50 OF 2022
                           IN THE MATTR OF:
                  GIRIKUNJ TRADELINK PRIVATE LIMITED
                                  VS
             ANGERLEHNER HOCH-UND TIEFBAU GMBH AND ANR.

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 28th July, 2023.

Appearance:

Mr. Jayjit Ganguly, Adv.

Mr. Pradeep Sancheti, Adv.

Mr. Varun Kothari, Adv.

Mr. Diganta Paul, Adv.

For decree holder Mr. Ambar Nath Banerjee, Adv.

For Kolkata Municipal Corporation

The Court : Affidavit of service filed in Court today is taken on record.

In this execution proceedings, the decree holder is praying for attachment

followed by the appropriation of the monies due to the judgment debtor from

Kolkata Municipal Corporation (in short, KMC). KMC has filed an opposition,

which is taken on record. The decree holder is permitted to use an affidavit

dealing with the contents of the affidavit filed by Kolkata Municipal Corporation.

So far as service on the judgment debtor no.2 who, according to the decree

holder, has taken over the business in whole of the judgment debtor no.1 is

concerned the same is still incomplete.

Let this matter appear in the list on 18th August, 2023.

The decree holder shall, in the meantime, file its affidavit dealing with the

affidavit of KMC with a copy in advance to the KMC.

(ARINDAM MUKHERJEE, J.)

sb/