By Its Karta Shanti Kumar Surana vs Pankaj Shah
2024 Latest Caselaw 174 Cal/2

Calcutta High Court

By Its Karta Shanti Kumar Surana vs Pankaj Shah on 19 January, 2024

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OD-8
                                 ORDER SHEET

                                 EC/285/2018

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


                     S.K. SURANA (HUF) REPRESENTED
                    BY ITS KARTA SHANTI KUMAR SURANA
                                    VS
                               PANKAJ SHAH

   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 19th January, 2024.

Appearance:

Mr. Satadeep Bhattacharya, Adv.

Mr. J.K. Surana, Adv.

Mr. Dhruv Surana, Adv.

Mr. A. Roy, Adv.

...for the decree-holder

Mr. Prantik Gorai, Adv.

...for the judgment-debtor

The Court: Learned counsel appearing for the decree-holder and the

judgment-debtor submit that the judgment-debtor has already taken steps to

sell the roof rights to a third party for making over the sale proceeds to the

decree-holder.

Learned counsel appearing for the judgment-debtor however seeks some

more time to complete the process.

List this matter on 23rd February, 2024.

The process of sale should be completed in the meantime.

(MOUSHUMI BHATTACHARYA, J.)

bp./R.Bhar