E. D. Enterprise Private Limited vs Kaiser Begum And Anr
2023 Latest Caselaw 3178 Cal/2

                                                                              OD-8
                   IN THE HIGH COURT AT CALCUTTA

             TESTAMENTARY AND INTESTATE JURISDICTION
                         ORIGINAL SIDE

                                EC/304/2023
                    E. D. ENTERPRISE PRIVATE LIMITED
                                    VS
                          KAISER BEGUM AND ANR.
BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY

Date : 20th November, 2023 Appearance:

Mr. Meghajit Mukherjee,Adv.

For the petitioner.

Mr. Varun Kothari, Adv.

Receiver

THE COURT: Learned Receiver has submitted his report.

Let the same be kept with the records.

Learned Counsel for the decree holder has submitted that

so far as regards decree of eviction, the Receiver has effected one

part of the decree by which the decree holder has got peaceful

vacant possession of the suit premises. However, learned Counsel

has submitted that judgment debtor is also bound to pay a sum of

Rs. 5 lac towards the cost to the decree holder. That part of the

decree has not yet been executed and as such he has prayed for

some time for giving appropriate notices upon the judgment

debtors. The prayer is allowed. The decree holder is at liberty to

serve a notice upon the judgment debtors as aforesaid.

Learned Receiver Mr. Varun Kothari has submitted that he

has discharged his duties as per direction and he has also received

his fees in full. Now he has sought for necessary orders from this

Court. Considered. The Receiver is discharged.

Let this matter be listed on 28th November, 2023 for

further action.

[APURBA SINHA RAY, J.]

dg/