Mohammed Faisal Ekram vs Kazi Rezaur Rahaman
2024 Latest Caselaw 32 Cal/2

Calcutta High Court

Mohammed Faisal Ekram vs Kazi Rezaur Rahaman on 5 January, 2024

                                     1


                                                                             OD-1

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

                                  EC/181/2023
                           MOHAMMED FAISAL EKRAM
                                      VS
                            KAZI REZAUR RAHAMAN.


BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 5th January, 2024.
                                                                       Appearance:
                                                        Mr. Saraosij Dasgupta, Adv.
                                                             Ms. Saheli Bose, Adv.
                                                                 For decree-holder.
                                                           Mr. Shamit Sanyal, Adv.
                                                         Mr. Saybasachi Roy, Adv.
                                                               For judgment-debtor
                                                                                  .

THE COURT: Learned Counsel for the judgment-debtor seeks for an accommodation. Learned Counsel for the decree- holder raises objection.

List the matter on January 29, 2024 at 2 P.M. for examination of the judgment-debtor in connection with the affidavit of assets filed by him. The judgment-debtor should appear on the date fixed positively.

[APURBA SINHA RAY, J.]

dg/