Citation : 2024 Latest Caselaw 225 Cal/2
Judgement Date : 22 January, 2024
1
OD-1
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
GA/1/2023
GA/2/2023
EC/190/2023
RAVI SANEI
VS
RAJESH SANEI AND ORS.
BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 22nd January, 2024.
Appearance:
Mrs. Arunima Lala, Adv.
Ms. Antalina Guha, Adv.
For decree-holder.
Ms. Noelle Banerjee, Adv.
Mr. Dipak Dey, Adv.
Mr Dipanjan Dey, Adv.
Ms. M. Das, Adv.
Ms. Sucheta Mitra, Adv.
For judgment-debtor.
.
THE COURT: Learned Counsel for the judgment-debtor submits written notes of argument.
Learned Counsel for the decree-holder has submitted that the copy of the written notes of the decree-holder has not yet been served upon the learned Counsel for the judgment-debtor.
Both parties are directed to exchange the copy of the written notes.
Argument of both sides has already been concluded. This matter is reserved for judgment.
[APURBA SINHA RAY, J.]
dg/
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