Poonam Gupta vs M D Creations And Ors
2024 Latest Caselaw 228 Cal/2

Calcutta High Court

Poonam Gupta vs M D Creations And Ors on 22 January, 2024

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                                                                           OCD-2



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

                                  IA NO: GA/1/2023
                                     EC/476/2022
                                 POONAM GUPTA
                                         VS
                             M D CREATIONS AND ORS.


BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 22nd January, 2024.
                                                                      Appearance:
                                                          Mr. Farhan Ghaffar, Adv.
                                                          Miss. Debarshi Das, Adv.
                                                                 For decree-holder.
                                                         Mr. Rahul Karmakar, Adv.
                                                              For judgment-debtor.
                                                                                  .

THE COURT: Learned Counsel for the judgment-debtor has submitted that the Hon'ble Supreme Court in an SLP relating to this matter has been pleased to pass the following order:

"Issue notice.

In the meanwhile and until further orders, operation and effect of the order impugned, in so far requiring deposit of a sum of Rs.8,00,000/- (Rupees eight lakhs) by the petitioners is concerned, shall remain stayed."

As such the judgment-debtor is not ready with affidavit of assets.

Learned Counsel for the decree-holder raises objection. According to him, from the order of the Hon'ble Supreme Court there is nothing on record that the judgment-debtor has been prevented from filing affidavit of assets.

As the Hon'ble Supreme Court has been pleased to fix the next date of hearing on 26th February, 2024, as per submission of the learned Counsel of the judgment-debtor, list the matter on 28th February, 2024.

[APURBA SINHA RAY, J.]

dg/