Smt. Suchitra Chatterjee And Ors vs Sri Arun Kumar Gangoly
2024 Latest Caselaw 3060 Cal/2

Calcutta High Court

Smt. Suchitra Chatterjee And Ors vs Sri Arun Kumar Gangoly on 1 October, 2024

                                       1


OD-13

                                ORDER SHEET

                                  EC/2/2024

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

                   SMT. SUCHITRA CHATTERJEE AND ORS.
                                    VS
                         SRI ARUN KUMAR GANGOLY


BEFORE:
The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 1st October, 2024.

Appearance:

Mr. Saptansu Basu, Sr. Adv.

Mr. Rajesh Upadhyay, Adv.

Ms. Debashree Dhamali, Adv.

Ms. Surabita Biswas, Adv.

.....for the Petitioner.

The Court :The supplementary affidavit filed by the decree holder is

taken on record.

Mr. Saptangsu Basu, Learned Senior Advocate appearing for the decree-

holder submits that by order dated 12th April, 2024, prayers (a), (b) and (d) of

the Tabular Statement was allowed by this Court. A letter of intimation of such

order was duly sent to the judgment-debtor, however, the registered

consignment has returned with the endorsement "Door locked". Till date the

possession of the garage in the ground floor of premises at 12B, Ratan Sircar

Garden Street has not been handed over to the decree-holder. In consequence

of which prayer (b) of the Tabular statement could not be complied with. He

submits that the decree-holder in the meantime will take steps for delivery of

possession of the garage through Court Bailiff.

In view of such submission, decree-holder is directed to take steps as

aforesaid in terms of the order dated 12 th April, 2024. If such steps are taken

the Deputy Sheriff shall furnish report on the returnable date.

List this matter on 18th November, 2024.

(BIVAS PATTANAYAK, J.)

RDB/JM