Ratan Lal Jain & Ors vs Union Of India
2025 Latest Caselaw 1250 Cal/2

Calcutta High Court

Ratan Lal Jain & Ors vs Union Of India on 20 February, 2025

                                                                      OD-10

                   IN THE HIGH COURT AT CALCUTTA
               ORIDINARY ORIGINAL CIVIL JURISDICTION


                             EC/2/2025
                        RATAN LAL JAIN & ORS.
                                VS.
                           UNION OF INDIA


BEFORE:
The Hon'ble Justice PARTHA SARATHI SEN
Date : 20th February, 2025.

                                                               APPEARANCE:

                                                     Mr. Debdatta Saha, Adv.
                                             Mr. Rhiddhiman Mukherjee, Adv.
                                                         Mr. Prabir Bera, Adv.
                                               ...for Decree-holders/plaintiffs


1.

Affidavit of service filed in Court is taken on record.

2. At the time of hearing the learned advocate appearing on behalf of

the decree-holders, at the very outset, draws attention of this

Court to the certified copy of the judgment dated 21.6.2019 passed

by the Appellate Court in APD/76/2016 as has been annexed with

the instant execution case. Attention of this Court is also drawn to

the certified copy of the decree as drawn pursuant to the judgment

as passed in the said appeal. It reveals that the instant execution

case has been filed after two years of the passing of the said

decree.

3. In view of such, the decree-holders are hereby directed to serve a

copy of the instant execution application along with a server copy

of this order upon the judgment-debtor by speed post and to file an

affidavit of service on the adjourned date, i.e., on 10 th April, 2025,

on which date the instant matter will be listed under the same

heading.

[PARTHA SARATHI SEN, J.]

sm