Calcutta High Court
Sukumar Basak & Ors vs The Official Receiver & Ors on 15 July, 2009
Author: Patherya
Bench: Patherya
GA No. 1819 of 2009
OLD EQUITY SUIT NO. 1 OF 1842
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
IN THE MATTER OF :
SUKUMAR BASAK & ORS.
Versus
THE OFFICIAL RECEIVER & ORS
AND
PURTI WEST ENCLAVE PVT. LTD.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 15th July, 2009.
MR.UTPAL BOSE, MR.MAINAK BOSE, MR.A.BHATTACHARYYA, ADVOCATES APPEAR MR.SUBRATA BASAK, MR.A.NAYAK,ADVOCATES APPEAR The Court : There will be an order in terms of prayer
(a) of the Notice of Motion. As it has now come to the knowledge of the petitioners that the premises sold in its favour is a heritage building, the Official Receiver is restrained from disbursing sums realised from the purchaser either on account of lease premium or rentals till 24th July, 2009.
Matter to appear in the list on 22nd July, 2009. Official Receiver and all parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
(PATHERYA, J.) S.Bhattacharyya Assistant Registrar(C.R.)