Calcutta High Court
Srei Equipment Finance Pvt. Ltd vs Avneesh Soni & Anr on 4 June, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
EC NO.163 OF 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE PVT. LTD.
Versus
AVNEESH SONI & ANR.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 4th June, 2013.
Appearance:
Mr.Swatarup Banerjee, Mr.Santosh K.Ray, Ms.Babita Maity, Mr.Subhankar Shaw, Advocates for petitioner The Court : As no application under section 34 of the 1996 Act has been filed by the judgment debtors and time has expired for filing of such application, the decree holder is entitled to execute the decree under section 36 of the 1996 Act. No sum has been paid either or proposal forwarded for payment. Accordingly, there will be an order in terms of prayer (b) of column 10 of the Tabular Statement. 2
Mr.Tirtha Pati Acharya, Advocate Bar Association, Room No.16 is appointed Receiver at an initial remuneration of 300Gms. to make inventory and to take physical possession of the asset in question. Report be filed on the next date of hearing.
In case obstruction is caused, the Superintendent of Police of the local police station will be entitled to render all assistance to the Receiver, if sought for.
Matter to appear in the list three weeks hence. Receiver, Superintendent of Police and all parties concerned to act on a signed photocopy of this order on the usual undertakings.
( PATHERYA, J.) sb.