Saregama India Ltd vs Mitesh Mehta
2021 Latest Caselaw 1731 Cal/2

UL
                                 EC/202/2021
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION

                               SAREGAMA INDIA LTD.
                                     VERSUS
                                  MITESH MEHTA



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th December, 2021.

Appearance:

Mr. Soumabha Ghose, Adv.

Mr. Rishav Guha, Adv.

Md. Jalaluddin, Adv.

The Court : By consent of the parties the matter is treated on the day's list.

It is submitted on behalf of the judgment debtor that in view of the fact that the

judgment debtor has filed an Affidavit of Assets, there be an order of stay of the

warrant of arrest in terms of the order dated 2 December, 2021. In view of the

aforesaid, the order dated 2 December, 2021 be stayed till further orders.

Let this matter appear on 10 January, 2022. The judgment debtor is

directed to be personally present on the returnable date.

(RAVI KRISHAN KAPUR, J.) SK.