Calcutta High Court
Krishna Kumar Jalan And Ors vs Deepak Kumar Gupta on 21 November, 2022
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
ORDER SHEET
ODC-3 & 4
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
[COMMERCIAL DIVISION]
IA No. GA/1/2021
In
CS/228/2021
KRISHNA KUMAR JALAN AND ORS.
VERUS
DEEPAK KUMAR GUPTA
IA No. GA/3/2022
In
CS/228/2021
KRISHNA KUMAR JALAN AND ORS.
VERSUS
DEEPAK KUMAR GUPTA
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 21st November, 2022.
Appearance:
Ms. Arpita Saha, Adv.
Mrs. Anyapurba Banerjee, Adv.
Mr. Shashwat Nayak, Adv.
For the plaintiffs.
Mr. Ganesh N. Jajodia, Adv.
For the Special Officer.
The Court :- It is submitted by the learned Special Officer that he is informed about a valuer, namely, Prabir Choudhari, who is a chartered engineer and an empanelled valuer of this Court as also of the Finance Department, Government of West Bengal. Learned Special Officer further submits that he is going to meet the valuer to explain the nature of work within a couple of days. If the said valuer is able to take up the assignment of valuing the wall papers and other items lying at the tenanted premises then further step for disposing of the 2 wall paper rolls and other equipments may be taken as per the subsisting orders. In the event the said valuer expresses his inability to value the wall paper rolls the learned Special Officer shall contact the Indian Museum or Victoria Memorial if they could be of some assistance in valuing the wall paper rolls and the articles.
List this matter in the monthly list of January, 2023.
(ARINDAM MUKHERJEE, J.) snn