Shanti Kumar Surana vs Pankaj Shah
2024 Latest Caselaw 2829 Cal/2

Calcutta High Court

Shanti Kumar Surana vs Pankaj Shah on 4 September, 2024

ORDER SHEET

                                                                             OD-25


                               EC/285/2018
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION


                   S.K. SURANA (HUF) REPRESENTED BY ITS KARTA
                              SHANTI KUMAR SURANA
                                      VERSUS
                                  PANKAJ SHAH


  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 4th September, 2024.

Appearance:

Mr. Jai Kumar Surana, Adv.

Mr. A. Roy, Adv.

For the decree-holder.

Mr. Prantik Garai, Adv.

Mr. Souma Bhattacharya, Adv. Mr. Atanu Bhattacharya, Adv.

For the judgment debtor.

The Court :- Mr. Prantik Garai, learned Advocate for the judgment debtor,

seeks four weeks accommodation for execution of the deed of conveyance in

favour of intending purchaser.

List this matter on 3rd October, 2024.

(BIVAS PATTANAYAK, J.)

snn.