S.K.Surana (Huf) Represented By Its ... vs Pankaj Shah
2024 Latest Caselaw 2628 Cal/2

Calcutta High Court

S.K.Surana (Huf) Represented By Its ... vs Pankaj Shah on 19 August, 2024

OD-5

                                                              ORDER SHEET



                             EC/285/2018
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION



                          IN THE MATTER OF :
              S.K.SURANA (HUF) REPRESENTED BY ITS KARTA
                        SHANTI KUMAR SURANA
                                  VS
                             PANKAJ SHAH

BEFORE:

The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 19th August, 2024.

Appearance:

Mr. Jai kumar Surana, Adv.

Mr. Abhimonyu Roy, Adv.

for the plaintiff/decree holder Mr. Prantik Garai, Adv.

Mr. Souma Bhattacharya, Adv.

For judgment debtor Mr. Nara Narayan Ganguly, Adv-Special Officer

The Court : This matter is appearing under the heading "To Be

Mentioned".

Mr. Jai kumar Surana, learned advocate for the decree holder submits

that the sale of the roof top of the building comprised within 13, Lake Avenue,

Mudiali Kolkata - 700 026 has not been completed till date in spite of

opportunity been given to the judgment debtor who proposed to sell the roof

top in order to satisfy the decree.

Mr. Prantik Garai, learned advocate for the judgment debtor submits

that steps have been taken for sale of the roof top. The intending purchaser

though showed interest to purchase the same but the sale could not be

concluded as yet. He seeks for accommodation to take appropriate instructions

so that the sale of the roof top can be expedited.

It appears from the record that the examination of judgment debtor has

not yet been concluded.

Let this matter appear on 4th September, 2024 under the heading

"Examination of Judgment Debtor".

The judgment debtor is directed to remain present on the adjourned

date.

(BIVAS PATTANAYAK, J.)

Sb/