Ram Nath Jhunjhunwala vs Saha And Company
2024 Latest Caselaw 1607 Cal/2

Calcutta High Court

Ram Nath Jhunjhunwala vs Saha And Company on 2 May, 2024

OD-3


                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                                    EC/330/2023


                             RAM NATH JHUNJHUNWALA
                                       VS
                                  SAHA AND COMPANY

      BEFORE:
      The Hon'ble JUSTICE APURBA SINHA RAY

Date: 2nd May, 2024 Appearance:

Mr. Biswaroop Mukherjee, Adv.

Ms. Saheli Bose, Adv.

...for the decree-holder

Mr. Rishad Medora, Adv.

Mr. Abhiroop Chakraborty, Adv.

...for the judgment-debtor

The Court:- Learned counsel for the decree-holder has submitted one

affidavit as per direction of this Court's earlier order upon serving copy to the

other side.

Let the affidavit be taken on record.

On the basis of the undertaking given by the decree-holder Ram

Nath Jhunjhunwala, son of Late Radha Kishan Jhunjhunwala, learned Special

Officer is directed to hand over the physical possession of the suit premises to

the decree-holder on 7th May, 2024 at 4.30 pm unless he is prevented by an

order of the Hon'ble Division Bench.

List the matter on 9th May, 2024 for report of the Special Officer.

(APURBA SINHA RAY, J.)

sg.