Sicpa India Private Limited vs M/S. Harsh Credits Private ...
2022 Latest Caselaw 2109 Cal/2

OD 2

                               ORDER SHEET
                             IA NO:GA/5/2021
                                    In
                               EC/289/2020
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                       SICPA INDIA PRIVATE LIMITED
                                    VS
               M/S. HARSH CREDITS PRIVATE LIMITED AND ORS.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 2nd August, 2022.

                                                                        Appearance:
                                                              Mr. Anirban Ray, Adv.
                                                              Mr. Swarajit Dey, Adv.
                                                         Mr. Subhadeep Basak, Adv.
                                                                  ...for the petitioner

                                                            Mr. Rishad Medora, Adv.
                                                            Ms. Radhika Misra, Adv.
                                                                   ...for G.P. Goenka

                                                             Mr. Paritosh Sinha, Adv.
                                                            Mr. Priyankar Saha, Adv.
                                                                Mr. K.K. Pandey, Adv.
                                                           Mr. Amritam Mandal, Adv.
                                                              Ms. Enakshi Saha, Adv.
                                                     ...for the respondent nos.2 and 4

Mr. Priyankar Saha, Adv.

Mr. Amritam Mandal, Adv.

...for the judgment-debtor no.3

The Court: Affidavit-in-opposition in EC/289/2020 as well as in IA

No.GA/5/2021 filed in Court today be taken on record.

Reply to the same is also filed in Court and the same is taken on record.

Parties are directed to serve the affidavits and replies filed in Court today

on all the other parties appearing in Court within the course of the day.

Since affidavit of asset has been filed by the award-debtor company, let

this matter appear under the heading 'Examination of Judgment-debtors' on 26th

August, 2022.

Mr. Goenka who is also an award-debtor is directed to be present on that

date for his examination.

(SHEKHAR B. SARAF, J.) B.Pal