Bhola Yadav vs Rani Jena
2024 Latest Caselaw 1744 Cal/2

Calcutta High Court

Bhola Yadav vs Rani Jena on 10 May, 2024

OD-7


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

                               EC/286/2023
                            IN THE MATTER OF:
                               BHOLA YADAV
                                    VS
                                RANI JENA

BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY

Date : 10th May, 2024 Appearance:

Mr. S.E. Huda, Adv.

SK. Aptabuddin, Adv.

Nabeela Akbar, Adv.

For decree holder Mr. Anirban Pramanick,Adv. Mr. Punarbasu Nath, Adv.

Judgment debtor

The Court : By order dated 2nd April, 2024, the Hon'ble

Division Bench has been pleased to observe as hereunder:-

"Let no further steps in execution be taken till we consider

the condonation of delay prayer or until further orders whichever is

earlier".

The copy of the said order filed by the learned counsel of the

judgment debtor is taken on record.

Let this matter go out of the list with liberty to mention.

(APURBA SINHA RAY, J.)

sb/