Prasanna Kumar Nahata vs Abhishek Dhanania
2023 Latest Caselaw 2994 Cal/2

OD-10
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                               EC/509/2016
                   IA NO: GA/1/2018(Old No:GA/1843/2018)

                          PRASANNA KUMAR NAHATA
                                    VS
                            ABHISHEK DHANANIA



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR
      Date : 16th October, 2023.
                                                                         Appearance:
                                                            Mr. Manju Agarwal, Adv.
                                                             ...for the decree-holder.

                                                             Mr. Rohit Banerjee, Adv.
                                                    Mr. Subhankar Chakrabroty, Adv.
                                                           Mr. S. Bhattacharjee, Adv.
                                                            Ms. Ruchira Manna, Adv.
                                                                    ...for respondent.

The Court : Without prejudice to the rights and contentions of the

parties, the judgment debtor is directed to furnish a post dated cheque for Rs.4

lakhs dated 15 November, 2023 to the Advocate appearing on behalf of the

decree holder within the course of the week.

Let this matter appear on 16 November, 2023. It is made clear that in

default of complying with the aforesaid directions appropriate order would be

passed on the returnable date.

(RAVI KRISHAN KAPUR, J.) SK.