Maganmal Sethia vs Malcom Munsif
2023 Latest Caselaw 659 Cal/2

OD-3

                             IN THE HIGH COURT AT CALCUTTA
                                 ORIGINAL JURISDICTION
                                     ORIGINAL SIDE

                                      EC/135/2018
                                    IA NO. GA/1/2019
                                    MAGANMAL SETHIA
                                           VS.
                                     MALCOM MUNSIF


BEFORE :
THE HON'BLE JUSTICE BIBHAS RANJAN DE

Date : 14th March, 2023 Appearance :

Ms. Noelle Banerjee, Adv.

Mr. Dipak Dey, Adv.

...for decree holder Mr. Sanjoy Saha, Adv.

...for Judgment debtor

The Court : - On the prayer of the learned Advocates for the parties to the

execution case is taken up for hearing.

I have perused the report of the Deputy Sheriff showing strong resistance on the

part of the judgment debtor. Let the report be kept with the record.

It is submitted on behalf of the judgment debtor that an appeal has been

preferred against the order of this Court and prays for accommodation for two weeks

only and learned Advocate appearing on behalf of the judgment debtor undertakes to

bring stay order on that date from the Hon'ble Appellate court, failing which this Court

will pass necessary order towards execution of the decree.

Let the matter appear on 28.3.2023.

(BIBHAS RANJAN DE, J.) Pkd/GH.