Calcutta High Court
Kamakhya Singh Deo vs Modula India on 15 July, 2014
Author: I.P.Mukerji
Bench: I. P. Mukerji
EC No.573 of 2013
CS No.568 of 1979
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
KAMAKHYA SINGH DEO
Versus
MODULA INDIA
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 15th July, 2014.
Appearance:
Mr. Raja Basu Chowdhury, Advocate Mr. Rajkumar Gupta, Advocate The Court: This is an application to execute the decree of the trial court dated 24th August, 2012 affirmed by the Appellate court on 14th March, 2014.
Let notice of this application be forthwith given to the judgement debtor.
For the time being, Mr. Soumitra Mukherjee, Advocate, Bar Association Room No.1, is appointed as Receiver at an initial remuneration of 900 GMs to be paid by the petitioner to take symbolic possession of the flat mentioned in prayers (a) & (b) of column 10 of the tabular statement, after making an inventory thereof, without disturbing the possession of anybody, in occupation thereof. The Receiver is to file a report by 31st July, 2014. List this application on 5th August, 2014.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I.P.MUKERJI, J.) G/