Smt. Debarati Sen vs Smt. Susama Ray
2024 Latest Caselaw 2513 Cal/2

Calcutta High Court

Smt. Debarati Sen vs Smt. Susama Ray on 6 August, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-11
                               ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                                 EC/372/2021
                              SMT. DEBARATI SEN
                                      VS
                               SMT. SUSAMA RAY


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 6th August, 2024.

Appearance:

Mr. Suman Kr. Dutt, Advocate Mr. Reetobroto Kr. Mitra, Advocate Mr. Priyankar Saha, Advocate Ms. S. Dutta, Advocate Mr. Arindam Paul, Advocate Ms. Debarati Das, Advocate ... for the decree-holder.

The Court: None appears on behalf of the judgment-debtor nor is any

accommodation sought for on her behalf.

It is a matter of some concern that despite the awarded amount being

in excess of Rs.36 lakhs approximately, the judgment-debtor is deliberately

trying to avoid this Court.

Let this matter appear on 30th August 2024.

In the meantime, the judgment-debtor is directed to act in terms of

the earlier orders of this Court and satisfy the awarded amount. The

judgment-debtor is also directed to be personally present in Court on the

returnable date.

The Advocate on behalf of the award-holder is directed to serve a

notice of this order on the judgment-debtor.

(RAVI KRISHAN KAPUR, J.)

nm