Calcutta High Court
Prem Kumar Chowdhury vs Jiyajeerao Cotton Mills Ltd And Ors on 1 February, 2023
OD-10
EC/278/2022
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
PREM KUMAR CHOWDHURY
VS
JIYAJEERAO COTTON MILLS LTD AND ORS
BEFORE:
The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE
Date : 1st February, 2023.
Appearance:
Mr. Suvasish Sengupta, Adv.
Mr. Debdut Mukherjee, Adv.
Mr. Kaushik Banerjee, Adv.
Ms. Rashmita Sen, Adv.
...for decree holder.
Mr. Prabhat Kr. Srivastawa, Adv.
Mr. S. Ray, Adv.
...for judgment debtor no. 3.
The Court:- Learned Counsel on behalf of the decree-holder and judgment debtor no. 3 are present. But the judgment debtor no. 1 is not represented. By the previous order an interim order in terms of prayer (d) under Column 10 of the Tabular Statement has already been passed. Judgment debtor no. 1 is directed to comply the same and the decree-holder prays for an order in terms of prayer (e) under Column 10 of the Tabular Statement. Let there be a further direction upon the judgment debtor No.1 in terms of the prayer (e) under Column 10 of the Tabular Statement, for compliance by the returnable date.
Let this matter appear on 17th February, 2023. The decree-holder is directed to communicate this order to the judgment debtor no. 1 and 2.
Let Affidavit of Service be filed on the returnable date.
(AJOY KUMAR MUKHERJEE, J.) SK.