Saregama India Limited vs Mitesh Mehta
2022 Latest Caselaw 1334 Cal/2

OC-13
                                ORDER SHEET

                                 EC/202/2021

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)

                          SAREGAMA INDIA LIMITED
                                   VS
                              MITESH MEHTA

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 8th April, 2022

Appearance:

Mr. Anirban Ray, Adv.

Mr. Soumabho Ghose, Adv.

Mr. Rishav Dutt, Adv.

Mr. Anirban Bose, Adv.

Mr. Suvadeep Sen, Adv.

Md. Jalaluddin, Adv.

The Court: Mr. Mitesh Mehta has continued to be examined in Court

today. Certain documents that were asked of him have not been produced by

him. Accordingly, the Court asks him to be present with all relevant documents

that were sought for in the examination and also come with the current bank

statements.

The matter is fixed on 29th April, 2022 when the judgment-debtor is

directed to be present.

(SHEKHAR B. SARAF, J.)

R.Bhar