Calcutta High Court
Skipper Ltd vs North Star Tubes Pvt. Ltd on 26 July, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
E.C. 186 of 2013
SKIPPER LTD Petitioner/Decree Holder
Versus
NORTH STAR TUBES PVT. LTD. Respondent/ Judgment Debtor
BEFORE:
The Hon'ble JUSTICE PATHERYA Date: 26th July, 2013.
For Petitioner/Decree Holder : Mr. S. Ghosh, Mr. S. Sharma, Advs. For Respondent/Judgment Debtor : Mr. A. Poddar, Mr. D.K. Gupta, Advs. The Court: From a copy of the affidavit of asset handed over by the counsel for the decree holder, it appears that the judgment debtor is the owner of stock, furniture and fixtures, so also investment in shares.
Accordingly, the judgment debtor is restrained from dealing with the asset mentioned in paragraphs 6(ii), 6(iii) and 6(iv) of the affidavit of assets.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(PATHERYA, J.) sg2/kb