State Bank Of India vs Sun Pharmaceutical Industries ...
2021 Latest Caselaw 715 Cal/2

ODC-12
                                   ORDER SHEET

                                    EC/166/2021

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

                          STATE BANK OF INDIA
                                  VS
                SUN PHARMACEUTICAL INDUSTRIES LTD. & ANR.

      BEFORE:
      The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : September 9, 2021.

[Via video conference] Appearance:

Ms. Deblina Lahiri, Adv.

Mr. Debashis Sarkar, Adv.

Mr. Mrinmoy Chatterjee, Adv.

Mr. Jishnu Chowdhury, Adv.

The Court : This is an execution application in terms of a decree

dated 4th September, 2019. The decree-holder seeks orders in terms of the

decree by which the judgment-debtor was directed to pay Rs.5 lakhs to the

decree-holder within a period of eight weeks from the date of the judgment.

Since the advocate-on-record of the judgment-debtor seeks one

week's time to respond to the application, list this matter after a week.

Service to be completed in course of the day.

(MOUSHUMI BHATTACHARYA, J.)

sg.