Smt. Rita Mullick vs Neeta Sur & Anr
2024 Latest Caselaw 4431 Cal

Calcutta High Court (Appellete Side)

Smt. Rita Mullick vs Neeta Sur & Anr on 30 September, 2024

Author: Biswajit Basu

Bench: Biswajit Basu

S/L 1
30.9.2024

Court No.19 SD IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION

CO 2191 of 2024 Smt. Rita Mullick Vs. Neeta Sur & Anr.

Mr. Manik Lal Poddar ... for the Petitioner.

Mr. Samrat Sen Mr. Anirban Ghosh Mr. Nadeem Khan ... for the Opposite Parties.

Mr. Poddar, learned advocate for the petitioner files two affidavits of undertaking, one affirmed by Smt. Rita Mullick, the petitioner herein and one of the judgment debtors and another affirmed by Smt. Mira Mallick, another judgment debtor, not a party to the instant proceeding. The said two affidavits be kept with the record.

The deponents of the affidavits, for themselves and on behalf of the rest of the judgment debtors have given the undertaking to handover vacant possession of the suit property to the decree-holders by November 30, 2024.

The judgment-debtors shall not create any third party interest in respect of the suit property and/or part with the possession of it.

To report compliance, matter be placed in the Supplementary list on December 6, 2024.

The further proceedings of the connected Execution Case shall remain stayed till December 13, 2024, or until further order(s), whichever is earlier.

Parties to act on the server copy of this order duly downloaded from the official website of this Court.

Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.

(Biswajit Basu, J.)