HEM PRAKASH SURANA Vs. ABHAY SINGH SURANA

JUDGEMENT

(1.) By an order dated 7th August, 2015 in C.S. No. 48 of 2013 Mr. Soumitra Mukherjee was appointed as the Special Officer to collect the admitted 2/11th share of rent relating to Premises No.3A, mangoe Lane, Kolkata-700 001 and to deposit the same with the bank account to be opened by him and to defray the expenses out of the said amount.

(2.) By an order dated 5th December, 2018 Mr. Kallol Basu, Advocate was also appointed as one of the Joint Special Officers to comply with the Order as indicated earlier.

(3.) The matter was mentioned before me by the Joint Special Officers bringing it to the notice of the Hon'ble Court various issues to ensure compliance of the Order passed by the Hon'ble Court. The Joint Special Officers stated that they have not been able to perform their obligations due to various problems.