By Its Karta Shanti Kumar Surana vs Pankaj Shah
2023 Latest Caselaw 3208 Cal/2

Calcutta High Court

By Its Karta Shanti Kumar Surana vs Pankaj Shah on 24 November, 2023

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OD-2
                                ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                                  EC/285/2018

                      S.K. SURANA (HUF) REPRESENTED
                    BY ITS KARTA SHANTI KUMAR SURANA
                                    VS
                               PANKAJ SHAH

  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 24th November, 2023.

Appearance:

Mr. Satadeep Bhattacharya, Adv.

Mr. J.K. Surana, Adv.

Mr. A. Roy, Adv.

...for the decree-holder

Mr. Prantik Gorai, Adv.

Mr. Soumya Bhattacharya, Adv.

Mr. Atanu Bhattacharya, Adv.

...for the judgment-debtor

The Court:- The Special Officer's report be circulated.

Learned counsel appearing for the judgment-debtor submits that the

judgment-debtor is in touch with the proposed purchaser of the property which

the judgment-debtor seeks to sell for realistion of the decretal dues. Counsel,

accordingly, prays for an adjournment.

List this matter on 19th January, 2024.

The time for selling the property is extended till 31st January, 2024.

Costs of circulation will be borne by the decree-holder.

(MOUSHUMI BHATTACHARYA, J.)

kc/sg