Sailen Seth vs Sahara India
2023 Latest Caselaw 3189 Cal/2

                                                                                OD-4
                     IN THE HIGH COURT AT CALCUTTA
                TESTAMENTARY AND INTESTATE JURISDICTION
                              ORIGINAL SIDE

                                      EC/61/2021
                                     SAILEN SETH
                                          VS
                                     SAHARA INDIA

BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY

Date : 20th November, 2023 Appearance:

Mr. Sujit Banerjee, Adv.

Mr. Nilay Sengupta, Adv.

For decree holder.

THE COURT: Learned Counsel for the decree-holder has submitted

that the execution proceeding has been filed within two years from getting the

decree. As per direction of this Court on 24th June, 2021 the decree-holder

effected service of notice upon the judgment debtor but they did not appear.

Thereafter, this matter did not come up for hearing.

After going through the records it appears that as the matter is an

old one and previously the decree-holder was directed to serve notice upon the

judgment debtor and thereafter more than two years have passed, I direct the

decree holder to serve a fresh notice upon the judgment debtor that the matter

will be taken up after seven days.

Let this matter come up on 29th November, 2023.

[APURBA SINHA RAY, J.]

dg/