Veikle Grain Ltd vs Vijaywargi Pulses And Grains ...
2021 Latest Caselaw 777 Cal/2

OD-24
                                    ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                [Via Video Conference]

                                    EC/113/2019

                           VEIKLE GRAIN LTD.
                                 Versus
             VIJAYWARGI PULSES AND GRAINS AGENCY PVT. LTD.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021 Appearance:

Mr. Jishnu Chowdhury, Adv.

Mr. Aditya Garodia, Adv.

The Court: None appears on behalf of the decree-holder nor is any

accommodation prayed for on their behalf. Mr. Chowdhury, learned Advocate

appears on behalf of the judgment-debtor and prays for extension of time to

file their affidavit of assets.

In view of the submissions made on behalf of the judgment-debtor, the

time to file affidavit of assets is extended by a period of six weeks from date.

Let this matter appear in the Monthly List of November, 2021.

The Advocate appearing on behalf of the judgment-debtor is directed to

serve a notice on the Advocate appearing on behalf of the decree-holder

informing them of the returnable date.

(RAVI KRISHAN KAPUR, J.) S.Bag/TO