M/S. Europcell Gmbh vs Statesman Ltd
2021 Latest Caselaw 658 Cal/2

OD-21

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

                                  EC/271/2020

                            M/S. EUROPCELL GMBH
                                    Versus
                               STATESMAN LTD.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th September, 2021 Appearance:

Ms. Anamika Pandey, Adv.

Mr. S.E. Huda, Adv.

The Court: The parties are represented. It is submitted on behalf of the

judgment-debtor that during the pendency of this execution application certain

payments have been made in part satisfaction of the decreetal dues. The

judgment-debtor is directed to file an affidavit within a period of seven days

from date. Reply, if any, is to be filed in the meantime.

Let this matter appear on 21st September, 2021.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag