Bajaj Allianz General Insurance ... vs Nortex Realty Limited And Anr
2021 Latest Caselaw 1220 Cal/2

OD-46
                                    EC/1/2020
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                 BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
                                  Versus
                     NORTEX REALTY LIMITED AND ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th September, 2021.

Appearance:-

Mr.Debraj Sahu, Adv.

Mr.Snehashis Sen, Adv.

Mr.Abhishek Banerjee, Adv.

..for the decree-holder

Mr.Rajiv Lall, Adv.

..for the judgment-debtor no.1

Mr.Avinash Kankani, Adv.

Mr.suman Majumder, Adv.

..for judgment-debtor no.2

The Court : The judgment-debtor no.1 is represented.

Mr.Kankani, Advocate appearing on behalf of judgment-debtor no.2 prays

for an accommodation. It is submitted by the judgment-debtor no.2 that they

want to settle the matter.

In view of the aforesaid, let this matter appear on 7 October 2021. In the

meantime, the respective Advocates are requested to attempt to settle the matter.

(RAVI KRISHAN KAPUR, J.) D.Ghosh