Tibrewala Realtors Pvt. Ltd vs Gcj Infrastructure Pvt. Ltd
2023 Latest Caselaw 1234 Cal/2

OD-17

EC/350/2022 IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE

TIBREWALA REALTORS PVT. LTD.

VERSUS GCJ INFRASTRUCTURE PVT. LTD.

BEFORE The Hon'ble Justice AJOY KUMAR MUKHERJEE Date: 19TH MAY, 2023 APPEARANCE Mr. Abhishek Banerjee, Advocate ....for the decree-holder Mr. M. S. Tiwari, Advocate ....for the judgment-debtor

The Court: Both the parties are represented.

The judgment-debtor is directed to file affidavit of assets within

two weeks after summer vacation.

Let there be an order of injunction in terms of prayer (a) of the

Tabular Statement securing the balance decretal amount of Rs.7,83,250/-.

The matter is made returnable three weeks after summer

vacation.

Decree-holder shall serve a copy of the execution application

upon judgment-debtor in course of this day.

(AJOY KUMAR MUKHERJEE, J.) akg/