Bhola Yadav vs Rani Jena
2024 Latest Caselaw 31 Cal/2

Calcutta High Court

Bhola Yadav vs Rani Jena on 5 January, 2024

                                 1


                                                                   OD-2

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

                             EC/286/2023
                            BHOLA YADAV
                                 VS
                             RANI JENA


BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 5th January, 2024.
                                                          Appearance:
                                                   Syed. E. Huda, Adv.
                                                 Sk. Aptabuddin, Adv.
                                               Ms. Naberla Akbar, Adv.
                                                     For decree-holder.
                                                                      .

THE COURT: Learned Counsel for the decree-holder is present. Learned Counsel for the judgment-debtor is not available.

This matter is placed at the instance of this Court. I have been nominated by the Hon'ble Chief Justice to be a part of an Hon'ble Division Bench from 2nd January, 2024 to 19th January, 2024. So it will not be possible for taking up the process of examination of judgment-debtor on 16th January, 2024.

Accordingly, the matter is preponed today and in the presence of the learned Counsel of the decree-holder I fix the instant matter on 31st January, 2024 at 2 P.M. for examination of judgment debtor.

[APURBA SINHA RAY, J.]

dg/