Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Steel Authority Of India Limited - ... vs M/S. Rlj Ferro Alloys Private ...
2021 Latest Caselaw 1177 Cal/2

Citation : 2021 Latest Caselaw 1177 Cal/2
Judgement Date : 29 September, 2021

Calcutta High Court
Steel Authority Of India Limited - ... vs M/S. Rlj Ferro Alloys Private ... on 29 September, 2021
OD-1

                                 EC/285/2020
                  IA NO: GA/1/2012 (Old No: GA/1682/2012)
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)



         STEEL AUTHORITY OF INDIA LIMITED - IISCO STEEL PLANT
                                Versus
                M/S. RLJ FERRO ALLOYS PRIVATE LIMITED


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th September, 2021.

Appearance:-

Mr.Chayan Gupta, Adv.

Mr.Dwip Raj Basu, Adv.

Mr.Amitesh Banerjee, Sr. Adv.

Ms.Ipsita Banerjee, Adv.

Mr.Debayan Sen, Adv.

Mr.Shashwat Nayak, Adv.

Mr.Paritosh Sinha, Adv.

Mr.S.R.Kakrania, Adv.

The Court : The presence of the Officer-in-Charge, Shakespeare Sarani

Police Station is noted and dispensed with for the present.

Mr. Amitesh Banerjee, Senior Advocate appears on behalf of the State and

submits that the order dated 7 September 2021 for arrest of the judgment-

debtors could not be carried out. He further submits that so far as the police

have been able to ascertain one of the judgment-debtors /directors namely,

Ratanlal Jain had expired and the other Director namely, Ashok Kumar Jain

cannot be traced. He further submits that from enquiries, the police have come

to learn that the said Ashok Kumar Jain is presently residing at Silver Spring

Apartments but he could not be apprehended.

In view of subsequent facts, the Officer-in-Charge of Shakespeare Sarani

Police Station along with the Officer-in-Charge of Pragati Maidan Police Station

are directed to produce the said Ashoke Kumr Jain on or before 5 October 2021.

The decree-holder is directed to serve a copy of this order on the Deputy

Commissioner of Police, South and Deputy Commissioner of Police, East to

apprise them of the facts of this case.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter