Maganmal Sethia vs Malcom Munsif
2023 Latest Caselaw 838 Cal/2

OD-1
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE

                                    EC/135/2018
                                  IA No.GA/1/2019

                                 MAGANMAL SETHIA
                                     VERSUS
                                  MALCOM MUNSIF
BEFORE :
THE HON'BLE JUSTICE BIBHAS RANJAN DE

Date : 30th March, 2023.

Appearance:

Ms. Noelle Banerjee, Adv.

Mr. Naseeb Khanjoy, Adv.

Mr. Anirban Sarkar, Adv.

Ms. Shreya Ghosh Dastidar, Adv.

...for the decree-holder.

Mr. Sanjoy Saha, Adv.

Mr. S.S. Baid, Adv.

...for the judgment-debtor.

The Court : Both the learned Advocates appearing for the parties to this

execution case are present.

Learned Advocate appearing on behalf of the judgment-debtor has

submitted that he on behalf of the judgment-debtor undertakes to vacate the

premises within three months.

Learned Advocate on behalf of the decree-holder raises objection and prays

for accommodation for three weeks only.

Considering all facts and circumstances and also in view of the undertaking

of the learned Advocate in presence of the judgment-debtor, six weeks' time is

being given peremptorily to the judgment-debtor to vacate the premises within six

weeks from date, failing which the bailiff will deliver possession, if required, after

breaking the padlock with the Police assistance.

Let this matter appear in the list on 11th May, 2023.

(BIBHAS RANJAN DE, J.)

s.pal