Smt. Debarati Sen vs Smt. Susama Ray
2024 Latest Caselaw 1994 Cal/2

Calcutta High Court

Smt. Debarati Sen vs Smt. Susama Ray on 22 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-5
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                   EC/372/2021
                                SMT. DEBARATI SEN
                                        VS
                                 SMT. SUSAMA RAY

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd May, 2024 Appearance:

Mr. Suman Dutt, Adv.

Mr. Reetobroto Mitra, Adv.

Mr. Arindam Paul, Adv.

Ms. D. Das, Adv.

...for the decree-holder.

Ms. P. Ray, Adv.

...for the judgment-debtor.

The Court: By consent of the parties, this matter is treated as Heard-in-Part.

Affidavit of Assets filed on behalf of the husband of the judgment-debtor in

terms of the earlier orders of Court be kept with the records.

The Joint Advocates appearing on behalf of the parties seek an adjournment

to implement the earlier order dated 13 May, 2024. The time to file the Report in

terms of earlier order stands extended till 20 June, 2024.

It appears from the Affidavit of Assets filed on behalf of the husband of the

judgment-debtor that the husband is the owner of several immoveable properties.

Without prejudice to the rights and contentions of the parties, the Joint Receivers

are directed to ascertain any marketable title and value of share, if any, of the

judgment debtor or her husband, in the three separate properties being situate at

Narendrapur and Sonarpur respectively, particulars whereof appear at paragraph

8 of the Affidavit of Assets filed by the husband of the judgment-debtor.

The Deeds in respect of the aforesaid properties be also furnished to the

Advocates appearing on behalf of the decree-holder.

Let this matter appear 20 June, 2024.

(RAVI KRISHAN KAPUR, J.)

s.pal