Calcutta High Court
Shyam Sel And Power Limited vs Ankita Crusher (Pvt.) Ltd on 12 July, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-78
GA No. 2009 of 2016
CS No. 175 of 2007
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
SHYAM SEL AND POWER LIMITED
Versus
ANKITA CRUSHER (PVT.) LTD.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : July 12, 2016.
Appearance:
Mr. Raja Basu Chowdhury, Advocate Mr. Gautam Shroff, Advocate Mr. Tanny Chakraborty, Advocate.
The petition is by the decree-holder seeking transfer of the decree to the Court of the District Judge, Keonjhar, Odisha.
It has been averred in the petition that the judgment-debtor has several immovable properties in the District of Keonjhar and that the decree-holder is not aware of any other properties of the judgment-debtor elsewhere.
GA No. 2009 of 2016 is allowed by directing the decree dated April 20, 2015 to be transferred to the Court of the District Judge, Keonjhar. The department will comply with appropriate formalities in accordance with Section 40 of the Code of Civil Procedure, 1908.
There will be no order as to costs.
( SANJIB BANERJEE, J. ) S. Kumar