Smt. Suchitra Chatterjee And Ors vs Sri Arun Kumar Gangoly
2025 Latest Caselaw 712 Cal/2

Calcutta High Court

Smt. Suchitra Chatterjee And Ors vs Sri Arun Kumar Gangoly on 6 January, 2025

O-1
                            ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE


                                EC/2/2024
                             IN CS/274/2017

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

BEFORE:
The Hon'ble DR. JUSTICE AJOY KUMAR MUKHERJEE

Date: 6th January, 2025.

Appearance:

Mr. Rajesh Upadhyay, Adv.

Ms. Debasree Dhamali, Adv.

...for Decree Holder.

The Court : Perused the report submitted by the Bailiff dated 18th

November, 2024 wherefrom it appears that in obedience to the order of this

Court, the Bailiff went to the premises but could not deliver possession to

the decree holder as he found that the premises in question was under lock

and key and the judgment debtor on intimation submitted that he has no

keys to unlock the padlock and he has no objection as well if the padlock

needs to be broken.

Accordingly, the decree holder has sought for a direction upon the

Bailiff to break open the padlock and to hand over possession of the suit

garage to the decree holder in terms of prayer (a) of the application in

tabular form.

Having considered the report submitted by the Bailiff, the prayer is

considered and allowed. The Bailiff will be at liberty to unlock the padlock

by breaking open the same and to hand over possession of the suit garage

in favour of the decree holder and to submit a report at the earliest,

preferably within a period of six weeks from the date of communication of

this order.

Let the matter be listed eight weeks hence.

(DR. AJOY KUMAR MUKHERJEE, J.)

KB