Steel Authority Of India Limited - ... vs M/S. Rlj Ferro Alloys Pvt. Ltd
2021 Latest Caselaw 1295 Cal/2

OD - 1

                                EC 285/2020
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE


         STEEL AUTHORITY OF INDIA LIMITED - IISCO STEEL LIMITED
                               VERSUS
                   M/S. RLJ FERRO ALLOYS PVT. LTD.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 5th October, 2021.

                                                                             Appearance:
                                                                      Mr. Chayan Gupta,
                                              Mr. D.R. Basu, Advs., for the award holder.

                                                           Mr. Ashok Banerjee, Sr. Adv.,
                                                                  Mr. S.N. Mitra, Sr. Adv.,
                                                                         Mr. D.N. Sharma,
                                                                     Mr. Shailendra Jain,
                                      Mr. Farhan Ghaffar, Advs., for the judgment-debtor.

                                                          Mr. Amitesh Banerjee, Sr. Adv.,
                                  Mrs. Ipsita Banerjee, Adv., for the State of West Bengal.


                                                    .

The Court: The judgment-debtor is produced under arrest. The judgment-

debtor has given an undertaking that he shall be present as and when directed

by this Court. Accordingly, the warrant of arrest issued against the judgment-

debtor stands discharged. The judgment-debtor has stated that they have

engaged Mr. Farhan Ghaffar, Advocate and Solicitor to represent them in this

proceeding.

The judgment-debtor shall file his individual affidavit of assets in Form

No.16A of Appendix - E of the Code of Civil Procedure, 1908 and shall remain

present for examination on that date.

Let this matter appear on 15 November 2021 for "Examination of the

Judgment-Debtor".

The award holder is directed to serve a copy of this execution application

on the Advocate appearing on behalf of the judgment-debtor in course of the day.

Mr. Amitesh Banerjee, Senior Advocate along with Mrs. Ipsita Banerjee,

Advocate appears on behalf of the State of West Bengal. The further appearance

of the State of West Bengal as of now is dispensed with.

The Officer-in-Charge of the Shakespeare Sarani Police Station is present

in Court. His presence is also dispensed with.

(RAVI KRISHAN KAPUR, J.) S.Das AR[CR]