Calcutta High Court
Sanjeev Mehera vs Standard Chartered Bank And Ors on 10 April, 2026
OD-1 to 7
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
IA NO. GA/3/2024
In EC/334/2019
SANJEEV MEHERA
Vs
STANDARD CHARTERED BANK AND ORS
IA NO. GA/5/2024
In EC/334/2019
SANJEEV MEHERA
Vs
STANDARD CHARTERED BANK AND ORS
IA NO. GA/6/2024
In EC/334/2019
SANJEEV MEHERA
Vs
STANDARD CHARTERED BANK AND ORS
IA NO. GA/1/2024
In EC/76/2021
TILAK MEHERA AND ORS.
Vs
STANDARD CHARTERED BANK AND ANR.
IA NO. GA/3/2024
In EC/76/2021
TILAK MEHERA AND ORS.
Vs
STANDARD CHARTERED BANK AND ANR.
IA NO. GA/4/2024
In EC/76/2021
TILAK MEHERA AND ORS.
Vs
STANDARD CHARTERED BANK AND ANR.
IA NO. GA/5/2025
In EC/76/2021
TILAK MEHERA AND ORS.
Vs
STANDARD CHARTERED BANK AND ANR.
2
BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 10th April, 2026.
Appearance:
Mr. Sushovit Dutta Majumder, Adv.
Ms. Pubali Sinha Chowdhury, Adv.
Mr. Altamash Alim, Adv.
Ms. Rajeshwari Prasad, Adv.
..for the proforma respondent nos. 4 to 8
/ award-holder Nos.2 to 6.
Ms. Susrea Mitra, Adv.
Ms. Bhawna Tekriwal, Adv. ..for the proforma respondent no.3 /...for the award-holder No.1.
Mr. Krishnaraj Thakker, Sr. Adv.
Mr. Tanay Agarwal, Adv.
Mr. Deepak Kripalani, Adv. Ms. S.Bhattacharya, Adv. ...for the award-debtor no.1 & 2 The Court:- The learned Counsel for the award-debtor has sought for an accommodation.
List these matters on 15th May, 2026.
GA/2/2020 in EC/334/2019 be placed before this Court on the returnable date.
(APURBA SINHA RAY, J.) s.chandra