Tata International Limited vs Titagarh Wagons Limited
2021 Latest Caselaw 1185 Cal/2

OD-29

                                ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            [Via Video Conference]


                                EC/335/2018

                       TATA INTERNATIONAL LIMITED
                                 Versus
                        TITAGARH WAGONS LIMITED



 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th September, 2021 Appearance:

Mr. T. K. Bose, Sr. Adv.

Mr. Anil Dhar, Adv.

Mr. Chayan Gupta, Adv.

Mr. S. Bhattacharya, Adv.

...for the decree-holder

Mr. Jishnu Saha, Sr. Adv.

Ms. Arpita Saha, Adv., Mr. Sayantan Bose, Adv.

Ms. M. Das, Adv.

...for the judgment-debtor

The Court : Mr. Jishnu Saha, Senior Advocate appearing on behalf of the

judgment-debtor prays for an accommodation and submits on behalf of the

judgment-debtor that he proposes to file an application to secure the entire

claim of the decree-holder.

Mr. Bose, Senior Advocate appears on behalf of the decree-holder and

submits that the decree is dated 23 rd August, 2014 and this matter has been

pending execution for a very long time.

In view of the submissions made on behalf of the parties, the matter is

directed to go out of the list.

The parties are directed to take appropriate steps in the meantime.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag