Krishna Kumar Singh vs Sandhya Singh
2024 Latest Caselaw 16 Cal/2

Calcutta High Court

Krishna Kumar Singh vs Sandhya Singh on 3 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-3
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                  EC/220/2018
                                IA NO: GA/2/2023

                             KRISHNA KUMAR SINGH
                                      VS
                                SANDHYA SINGH

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd January, 2024.

Appearance:

Mr. Rachit Lakhmani, Adv.

Mr. Avishek Das, Adv.

Mr. Soubhik Dey, Adv.

Mr. Sayan Chattopadhyay, Adv.

Ms. Payel Shome, Adv.

The Court: Affidavit of Service filed on behalf of the award-holder be kept

with the records.

By an order dated 15th December, 2023, the husband of the judgment-

debtor was directed to be present in Court.

Liberty is granted to the Advocates appearing on behalf of the judgment-

debtor, husband of the judgment-debtor and the son of the judgment-debtor to

file their Vakalatnama prior to the returnable date.

Let this matter appear on 10th January, 2024.

The presence of the son of the judgment-debtor is noted and dispensed

with for the time being. He is directed to be present on the returnable date.

By consent of the parties, the matter is treated as Heard-in-Part.

(RAVI KRISHAN KAPUR, J.)

S.Bag