Calcutta High Court
Nicco Uco Financial Services Limited vs Dharnendra Industries Limited & Anr on 11 February, 2010
Author: Patherya
Bench: Patherya
EC No. 89 of 2009
CS No.354 of 1996
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
NICCO UCO FINANCIAL SERVICES LIMITED
Versus
DHARNENDRA INDUSTRIES LIMITED & ANR.
For decree holder: Mr. Abhrajit Mitra
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 11th February, 2010.
The Court : Report filed by the Receiver be kept on record. From the report filed by the Receiver it appears that plot nos.594 and 598 situate at Village-Sachana, Taluka-Viramgram, Ahmedabad belong to the judgment debtors. As inventory and symbolical possession was taken in the presence of the judgment debtor no.2 and no step taken by the judgment debtors to seek vacating of the order passed nor payment made, leave is granted to the Receiver to sell plot nos.594 and 598 at Village- Sachana, Taluka-Viramgram, Ahmedabad after effecting advertisement once in a Gujarati daily and once in an English daily in the city of Ahmedabad. The terms of sale be set out in the advertisement to be published. Needless to mention that the sale will be subject to confirmation 2 by Court. Cost of advertisement be borne by the petitioner. The Receiver will be entitled to a further remuneration of 400 GMs.
Matter to appear in the list six weeks hence.
Receiver and all parties concerned to act on a photostat signed copy of this order on the usual undertakings.
(PATHERYA, J.) pa