The Hanuman Estates Limited vs National Insurance Company
2023 Latest Caselaw 1250 Cal/2

OD - 6

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


                                     EC/208/2023

                                     THE HANUMAN ESTATES LIMITED
                                         VS
                                     NATIONAL INSURANCE COMPANY
                                     LIMITED


BEFORE :
THE HON'BLE JUSTICE AJOY KUMAR MUKHERJEE

Date : 19th May, 2023

Appearance :

Ms. Urmila Chakraborty, Adv.

Mr.Amit Meharia, Adv.

Ms.Paramita Banerjee, Adv.

Ms. Subika Paul, Adv.

..for the decree holder.

Mr. Debajyoti Dutta, Adv.

Mr.Arijit Doss Mullick, Adv. ...for the judgment-debtor.

The Court : The decree-holder is directed to serve a

copy of the application on the judgement-debtor in course of

the day.

Let there be an order of injunction in terms of prayer

10(g) of tabular statement restraining the judgement-debtors

from dealing with and/or disposing of and/or alienating and/or

transferring any of its assets including restraining it from

operating any of its bank accounts without securing the

decretal dues of Rs.8,54,87,169.88P due and payable to the

decree-holder in terms of the decree dated December 20, 2022.

Let the matter appear two week after the summer

vacation.

(AJOY KUMAR MUKHERJEE, J.)

S.Das/