Molina Dey vs Gargi Dey And Anr
2023 Latest Caselaw 785 Cal/2

OD-24


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


                                      EC/89/2023

                                     MOLINA DEY
                                         VS
                                  GARGI DEY AND ANR


BEFORE:
The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date : 24th March, 2023

Appearance:

Mr. Meghnad Dutta, Adv.

Mr. Arindam Paul, Adv.

Ms. Purna Mukherjee, Adv.

..for decree-holder

The Court:- The decree-holder seeks for passing an order in terms of

prayer 10(a) and 10(b) of the Tabular Statement.

The seal bailiff is directed to recover khas vacant, physical possession of

the decretal property, more particularly described in the schedule mentioned

in the decree by evicting the judgment debtors/defendants and their men and

agents therefrom and to submit a report.

Let this matter appear four weeks hence.

(AJOY KUMAR MUKHERJEE, J.)

D.Ghosh