Smt. Barnali Dutta And Ors vs Somnath Mullick And Anr
2023 Latest Caselaw 598 Cal/2

OD - 7

                           EC/22/2021

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


                                     SMT. BARNALI DUTTA AND ORS.

                                                -Versus-

                                     SOMNATH MULLICK AND ANR.

BEFORE :
THE HON'BLE JUSTICE AJOY KUMAR MUKHERJEE

Date : 1st March, 2023

Appearance :

Mr. Anirban Kar, Adv.

...for the decree-holder.

Mr. Sudipta Kumar Bose, Adv.

Mr. Suvankar Das, Adv.

...for the judgment-debtor nos.2(b)(i) & 2(b)(ii).

Mr. Avishek Guha Adv.

Ms. Akansha Chopra, Adv.

Mrs. Debarati Das, Adv.

...for the judgment-debtor no.5(a) & 5(b).

Ms. Sheli Sen, Adv.

Mr. Arindam Pal, Adv.

...for the judgment-debtor no.3.

The Court : The report submitted by the receiver is taken

on record. Copy of the report has been handed over to the

judgment-debtors and decree-holder.

Learned counsel appearing on behalf of judgment-debtor

nos.5(a) and 5(b) seeks for extension of time for vacating

their occupied portion in terms of the decree

Let such time be extended till 15th March, 2023.

Learned counsel appearing on behalf of the judgment-debtor

nos.2(b)(i) and 2(b)(ii) submits that her client has undertaken

to vacate the premises within three months. The said judgment-

debtor shall file an undertaking to that effect within three

days.

Let this matter appear on 17th March, 2023.

(AJOY KUMAR MUKHERJEE, J.)

S.Das//As.