Raj Kumar Ghosh And Anr vs Jayashree Ghosh And Ors
2023 Latest Caselaw 3188 Cal/2

                                                                          OD-1
                   IN THE HIGH COURT AT CALCUTTA
              TESTAMENTARY AND INTESTATE JURISDICTION
                            ORIGINAL SIDE

                             IA NO. GA/52/2022
                               In EC/146/2017
                        RAJ KUMAR GHOSH AND ANR
                                     Vs
                       JAYASHREE GHOSH AND ORS.

BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY

Date : 20th November, 2023 Appearance:

Mr. Rohit Das, Adv.

Ms. Kishwar Rahman, Adv.

Ms. S. Roy, Adv, For decree holder Md. Danish Taslin, Adv.

Mr. S. Sharma, Adv.

Mr. S. Bhattacharyya, Adv. For the judgment debtor.

THE COURT: Learned Advocate for the judgment debtor

has submitted that the matter has already been dismissed for non-

prosecution. In spite of that the matter is appearing in the list.

Learned Counsel for the decree holder has submitted that

there is an order of status quo passed by the Hon'ble Supreme

Court. However, learned Counsel seeks for accommodation for

submitting appropriate petition.

Let the matter go out of the list.

[APURBA SINHA RAY, J.]

dg/