Neo Carbons Private Limited vs Akj Minerals Limited
2021 Latest Caselaw 1425 Cal/2

OC 19

                                  ORDER SHEET
                                   EC/242/2021
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION


                             NEO CARBONS PRIVATE LIMITED
                                        VERSUS
                                 AKJ MINERALS LIMITED


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 11th November, 2021.

(Via Video Conference)

Appearance:

Mr. Shiv Shankar Banerjee, Adv. Ms. Sanchita Barman Roy, Adv.

Ms. A. Banerjee, Adv.

...for the petitioner

Mr. Shuvasish Sengupta, Adv.

Mr. Soumyajit Mishra, Adv.

...for the judgment debtor

The Court: This is an execution application that has been filed beyond two years.

Counsel on behalf of the petitioner submits that another application has been

filed within the period of two years but the same was withdrawn.

In light of the above submissions, I direct the petitioner to serve a copy of the

execution application upon the judgment debtor within three days from date.

Let this matter appear a week hence.

(SHEKHAR B. SARAF, J.)

B.Pal