Shri Jaichandlal Ashok Kumar & Company ... vs Nawab Yossuf & Anr
2024 Latest Caselaw 1719 Cal/2

Calcutta High Court

Shri Jaichandlal Ashok Kumar & Company ... vs Nawab Yossuf & Anr on 9 May, 2024

OD-7
                    IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE
                         IA NO. GA/4/2023
                                 IN
                           EC/125/2015
                        IN THE MATTER OF:
       SHRI JAICHANDLAL ASHOK KUMAR & COMPANY PVT. LTD.
                                 VS
                       NAWAB YOSSUF & ANR.

BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY

Date : 9th May, 2024 Appearance:

Mr. Surajit Nath Mitra, Sr. Adv.

Mr. Rajarshi Dutta, Adv.

Mr. Deepak Kr. Jain, Adv.

Mr. Abhishek Dutta, Adv.

For petitioner Mr. Ranjan Bachawat, Sr. Adv.

Mr. Debnath Ghosh, Adv.

Ms. Sananda Ganguli For Abdulla Yossuf Mr. Prabhaker Chowdhury, Adv.

For Tasreen Yussuf

The Court : Learned counsel appearing for the son of the

deceased judgment debtor has concluded his opening submission.

Learned counsel appearing for the wife of the deceased

judgment debtor has submitted that he adopts the submission of

the learned counsel of the son of the deceased.

Learned counsel for the decree holder has sought for an

accommodation for replying on points of law.

List the matter on 16th May, 2024 for further hearing.

(APURBA SINHA RAY, J.)

sb/