Ramnath Jhunjhunwala vs Martin Burn Ltd. And Ors
2024 Latest Caselaw 1777 Cal/2

Calcutta High Court

Ramnath Jhunjhunwala vs Martin Burn Ltd. And Ors on 13 May, 2024

ORDER SHEET
                                                                              OD-12

                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                               EC No. 220 of 2014
                            RAMNATH JHUNJHUNWALA
                                    VERSUS
                           MARTIN BURN LTD. AND ORS.

   BEFORE:
   The Hon'ble JUSTICE APURBA SINHA RAY

Date: 13th May, 2024.

Appearance:

Mr. Aniruddha Mitra, Adv.

Mr. Dhilon Sengupta, Adv.

Mr. P.K. Bagaria, Adv.

Ms. H. Saraf, Adv.

For the decree-holder.

Mr. Nirmalya Dasgupta, Adv.

Mr. R.L. Mitra, Adv.

Ms. Priyanka Dhar, Adv.

For the judgment debtor.

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

that the execution proceedings has been taken out as terms "I, "J" and "K" of the

consent decree remains unsatisfied from the side of the judgment debtor.

Learned counsel commences his opening submission, but does not

conclude.

The supplementary affidavit filed by the judgment debtor is taken on

record.

Copy served.

List this matter on 12th June, 2024.

(APURBA SINHA RAY, J.)

snn.