E. D. Enterprise Private Limited vs Kaiser Begum And Anr
2024 Latest Caselaw 236 Cal/2

Calcutta High Court

E. D. Enterprise Private Limited vs Kaiser Begum And Anr on 22 January, 2024

                                    1


                                                                              OCD-5



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

                                 EC/304/2023
                     E. D. ENTERPRISE PRIVATE LIMITED
                                     VS
                           KAISER BEGUM AND ANR.


BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 22nd January, 2024.
                                                                         Appearance:
                                                                                     .

Mr. Meghajit Mukherjee, Adv.

Ms. Vidisha Gupta, Adv.

For decree-holder.

Mr. Arik Banerjee, Adv.

Mr. Arijit Roy, Adv.

Mr. P. P. Mukherjee, Adv. For the judgment-debtor.

.

THE COURT: Learned Counsel for the judgment-debtor has filed an exception to the report of the learned Receiver. Let it be kept with the records.

Learned Counsel for the decree-holder also wants to file an exception against the affidavit filed by the judgment-debtor no.1. Such leave is granted.

List the matter on January 30, 2024.

[APURBA SINHA RAY, J.]

dg/