Mukesh Kumar Dhandhania vs Prasanta Chakraborty And Anr
2023 Latest Caselaw 1346 Cal/2

OD-21
                                   ORDER SHEET

                                    EC/107/2022

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

                          MUKESH KUMAR DHANDHANIA
                                   Versus
                        PRASANTA CHAKRABORTY AND ANR

   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 9th June, 2023.

Appearance:

Mr. Debraj Sahu, Adv.

...for the award-holder

Mr. Diptomoy Talukder, Adv.

Mr. A.K. Upadhyay, Adv.

...for the judgment-debtor no.2

The Court: Learned counsel appearing for the petitioner/award-holder

seeks an adjournment on the ground that counsel who will be conducting the

examination of the judgment-debtor no.2 is not present in Court today. It is

also submitted that the petitioner needs to take instructions on whether a

fresh execution application will be required to be filed in the appropriate Court.

The judgment-debtor no.2 is present.

List this matter after two weeks, as prayed for.

The Advocate-on-Record of the petitioner shall inform the learned

counsel appearing for the judgment-debtor no.2 whether the judgment-debtor

will be examined on the returnable date.

(MOUSHUMI BHATTACHARYA, J.)

R.Bhar