Rajesh Sardarmal Jain vs Sri Sandeep Goyal And Anr
2024 Latest Caselaw 1743 Cal/2

Calcutta High Court

Rajesh Sardarmal Jain vs Sri Sandeep Goyal And Anr on 10 May, 2024

OD-5                              ORDER SHEET

                             EC 180 of 2023
                           IA No.GA 1 of 2023
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE

                           RAJESH SARDARMAL JAIN
                                    VS.
                        SRI SANDEEP GOYAL AND ANR.


BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY

Date: 10th May, 2024.

Mr. Arik Banerjee, Mr. Manoj Kr. Singh, Advocates for decree holder.

Mr. Krishnaraj Thaker, Mr. Rohit Banerjee, Mr. Suryaneel Das, Mr. Aditya Mondal, Mr. D. Chadha, Mr. Chiranjit Pal, Advocates for judgment debtor.

The Court : The learned Counsel for the decree holder has handed

over the authenticated translation certificate of the decree of the Hon'ble

Federal Court at Sarjah to the learned Counsel for the judgment debtor. Let

it be taken on record. The learned Counsel for the decree holder has

submitted that the Translator has been appointed by the Ministry of United

Arab Emirates.

The learned Counsel for the judgment debtor has sought for an

accommodation for getting the proper instruction from his client.

List the matter on 13th May, 2024.

(APURBA SINHA RAY, J.)

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