Sri Bivas Ghose (Deceased) vs Unknown
2025 Latest Caselaw 143 Cal/2

Calcutta High Court

Sri Bivas Ghose (Deceased) vs Unknown on 8 May, 2025

OD-6
                                  ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                     Testamentary and Intestate Jurisdiction
                                ORIGINAL SIDE


                                IA NO. GA/3/2025
                                        In
                                  PLA/324/2014

               IN THE GOODS OF : SRI BIVAS GHOSE (DECEASED)


   BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : MAY 08, 2025.

Appearance:

Ms. Suchismita Ghosh Chatterjee, Adv.

Mr. Maloy Kumar Seal, Adv.

...for the decree-holder

Mr. Purna Chandra Paul Chowdhury, Adv.

Mr. Gopal Paul Chowdhury, Adv.

For the judgement debtor

The Court:- Learned Advocate for the decree holder and learned Advocate

for the judgement debtor are present.

Heard learned Advocates for the parties.

It is submitted by learned Advocate for the decree holder that in terms of

an Order dated 29th April, 2025, learned Receiver has transferred Rs.

2,06655/- which was to be transferred in terms of an Order dated 9 th May,

2024.

Learned Advocate appearing for the judgment debtor also submits that

Receiver's remuneration will be paid in course of the day. The amount due and

payable to the Receiver is handed over by the learned Counsel for the

defendant, to the Receiver's staff.

Learned Receiver stands discharged.

Liberty is granted to the parties to mention.

(BISWAROOP CHOWDHURY, J.)

A Dey