Mantri Enterprises Private ... vs Surendra Singh Bengani
2023 Latest Caselaw 1207 Cal/2

OD-6
                                    ORDER SHEET
                                     EC/31/2023
                           IN THE HIGH COURT AT CALCUTTA
                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                    ORIGINAL SIDE


                         MANTRI ENTERPRISES PRIVATE LIMITED
                                        VS
                             SURENDRA SINGH BENGANI


  BEFORE:
  The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date: 17th May, 2023

Appearance:

Mr. N. Dasgupta, Adv.

Mr. R.L. Mitra, Adv.

Ms. P. Dhar, Adv.

. . .for the decree holder.

Mr. Rohit Banerjee, Adv.

Mr. Virendra Singh Bengani, Adv.

. . .for the judgment debtor.

The Court: Affidavit of assets filed by the judgment debtor is taken on record.

Let the matter be fixed on 14th June, 2023 for examination.

Learned counsel appearing on behalf of the decree holder seeks to extend the

injunction order passed vide order dated 18th January, 2023 to the bank account of the

judgment debtor, mentioned in item no. 8(iv) of the affidavit of assets. Let the injunction

order granted vide order dated 18th January, 2023 be extended also to the bank account

of the judgment debtor mentioned in item No.8(iv) of the affidavit of assets until further

order.

(AJOY KUMAR MUKHERJEE, J.)

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