Shafiul Haque And Amp Ors vs Mohammad Sajid
2023 Latest Caselaw 1768 Cal/2

OD-36
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                             EC/293/2015
IA NO: GA/1/2015(Old No:GA/1555/2015), GA/3/2017(Old No:GA/2870/2017),
                         GA/6/2021, GA/7/2021


                        SHAFIUL HAQUE AND amp ORS
                                   VS
                             MOHAMMAD SAJID


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st July, 2023 Appearance:

Mr. Ratul Das, Adv.

Mr. Shabbir Alam, Adv.

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

adjournment prayed for on their behalf. The decree holder seeks liberty to cause

substitution in view of the death of the original judgment debtor.

In such circumstances, let this matter appear in the Monthly List of

September, 2023.

GA/6/2021

Let this matter appear in the Monthly List of September, 2023. In the

meantime, the Department is directed to produce the records of this proceeding

on the returnable date. The decree holder is directed to serve a notice on the

judgment debtor and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK.