A S Plaza Private Limited vs Purnima Purakayastha & Anr
2023 Latest Caselaw 2548 Cal/2

OD-64
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE


                                 EC/619/2018
          IA NO: GA/1/2019, GA/2/2019, GA/3/2020(Old No:GA/471/2020)

                            A S PLAZA PRIVATE LIMITED
                                        VS
                          PURNIMA PURAKAYASTHA & ANR

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th September, 2023.

Appearance:

Mr. Pranit Bag, Adv.

Mr. D. Basak, Adv.

Mr. Debdutta Saha, Adv.

The Court : The Report filed by the Receiver be circulated amongst all the

parties. It is submitted on behalf of the judgment debtor no. 1 that despite the

order dated 16 August, 2023, the judgment debtor no. 1 is not present in Court.

An adjournment is sought for on the ground of ill-health of the judgment debtor

no. 1.

In such circumstances, judgment debtor no. 2 is directed to be present on 6

October, 2023 for examination. In default of appearance appropriate order for

warrant of arrest issued against the judgment debtor. The Receiver is directed to

take steps for sale of the subject property.

(RAVI KRISHAN KAPUR, J.)

SK.