Calcutta High Court
Kamakhya Singh Deo vs Modula India on 11 November, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC NO.573 OF 2013
CS NO.568 OF 1979
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF :
KAMAKHYA SINGH DEO
Versus
MODULA INDIA
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 11th November, 2014.
MR.B.BISWAS, MR.M.M.CHANDRA,ADVOCATES FOR DECREEHOLDER MR.SOUMITRA MUKHERJEE,ADVOCATE/RECEIVER The Court : The final report filed by the Advocate Receiver shows that the possession of the property in question has duly been delivered to the plaintiff decree holder. In view thereof, the decree stands satisfied. The Advocate Receiver shall be entitled to a further remuneration of 600Gms. On receipt of the said remuneration, the Receiver shall stand discharged.
The department shall record satisfaction of the decree. The final report of the Advocate Receiver dated 30th October, 2014 is kept with the record.
The application is, accordingly, disposed of.
(SOUMEN SEN, J.) sb.