Jaspal Singh Chandhok vs Sri Gobin Chand Seal
2024 Latest Caselaw 3175 Cal/2

Calcutta High Court

Jaspal Singh Chandhok vs Sri Gobin Chand Seal on 7 November, 2024

Author: Soumen Sen

Bench: Soumen Sen

OD-7
                                 ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                           Civil Appellate Jurisdiction
                                 ORIGINAL SIDE

                                 APOT/219/2024
                                WITH CS/922/1986
                                IA NO: GA/1/2024

                           JASPAL SINGH CHANDHOK
                                     VS
                            SRI GOBIN CHAND SEAL
 BEFORE:
  The Hon'ble JUSTICE SOUMEN SEN
             AND
  The Hon'ble JUSTICE AJAY KUMAR GUPTA
  Date : 7th November, 2024


                                                                                Appearance:
                                                                  Mr. Swatarup Banerjee, Adv.
                                                              Ms. Somali Mukhopadhyay, Adv.


       The Court:- The respondent is not represented.

The petitioner shall serve a copy of the petition along with stay petition

upon the judgment debtor/respondent by speed post within a week from date.

The matter shall be listed under the heading 'New Application' after a

fortnight. In the event the respondent is not represented, the application will

be disposed of in the absence of the respondent.

Affidavit-of-service shall be filed on the returnable date.

(SOUMEN SEN, J.)

(AJAY KUMAR GUPTA, J.)

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