Calcutta High Court
M/S. Europcell Gmbh vs Statesman Ltd on 1 May, 2025
OD-7
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
EC/271/2020
IA NO: GA/1/2021, GA/2/2023
M/S. EUROPCELL GMBH
VS
STATESMAN LTD.
BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 1st May, 2025
Appearance:
Ms. Joveria Sebba, Adv.
Ms. Puja Rajbhok, Adv.
...for the plaintiff/decree-holder
Ms. Amrita Pandey, Adv.
...for the respondent
1. Learned Advocate for the decree-holder/petitioner and learned Advocate for the judgment-debtor/opposite party are present.
2. It is submitted by the learned Advocates that although talks of settlement were held but the matter is not yet settled. However, in the interest of justice, the parties are granted one more opportunity to settle the matter by holding the necessary discussions. The matter stands adjourned till 17th June, 2025 for necessary orders.
(BISWAROOP CHOWDHURY, J.) S. A. AR(C R)