Piyush Bhartia vs Arun Kumar Kedia
2025 Latest Caselaw 916 Cal/2

Calcutta High Court

Piyush Bhartia vs Arun Kumar Kedia on 17 January, 2025

OD-2


                                ORDER SHEET

                               IA NO. GA/1/2024
                                       In
                                  EC/33/2024

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

                              PIYUSH BHARTIA
                                    VS
                             ARUN KUMAR KEDIA

BEFORE:
The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date : 17th January, 2025

Appearance:

Mr. Aurin Chakraborty, Adv.

Mr. Jatan Monga, Adv.

...For the decree holder.

Mr. Varun Kothari, Adv.

Mr. A. Agarwalla, Adv.

Ms. S. Kundu, Adv.

...For the Judgment Debtor.

The Court: Learned Counsel appearing on behalf of the decree holder

submits that by an order dated 5th November, 2024 this Court was pleased to

restore and reimpose the interim order which was granted on 18 th July, 2024 for

a period of 4 weeks. Thereafter, the said interim order was expired. However, the

decree holder prays for further restoration and reimposition of the said interim

order granted earlier.

Learned Counsel appearing on behalf of the judgment debtor raised

objection.

Having considered the learned Counsel appearing on behalf of the decree

holder and the judgment debtor, the interim order granted by this Court vide

order dated 18th July, 2024 is hereby restored and reimposed for a period of six

weeks or until further order whichever is earlier.

(AJOY KUMAR MUKHERJEE, J.) gb/