Calcutta High Court
Kamakhya Singh Deo vs Modula India on 26 September, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC No.573 of 2013
With
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 SOUMEN SEN
Date : 26th September, 2014.
Appearance:
Mr. R. Basu Chowdhury, Adv.
Mr. B. Biswas, Adv.
The Court: The order dated 9th September, 2014 could not be complied with since the name of the Receiver has gone down incorrectly as "Mr. Soumendra Mukherjee" in stead of "Mr. Soumitra Mukherjee". Let this correction be incorporated in the order dated 9th September, 2014. The matter is made returnable on 31st October, 2014. The time to carry out the order is extended till date. In the event the judgment debtors are not to be found during execution of this order or they refuse to appear the articles and/or belongings if anything is found inside the room the Receiver shall remove the same to a place or space to be provided by the decree-holder.
Let this correction and modification be recorded to the order dated 9th September, 2014.
Certified website copies of this order, if applied for, be urgently supplied to the parties subject to compliance with all requisite formalities.
(SOUMEN SEN, J.) sp/