Octavious Tea And Industries ... vs The New India Assurances Company ...
2022 Latest Caselaw 2261 Cal/2

OD - 1

                           ORDER SHEET
                            EC/258/2022
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

             OCTAVIOUS TEA AND INDUSTRIES LIMITED
                              VS
           THE NEW INDIA ASSURANCES COMPANY LIMITED


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 24th August, 2022.

Appearance:

Mr. Reetobrata Mitra, Adv.

Mr. Abhirup Chakraborty, Adv.

...For the decree-holder Mr. Rajdeep Bhattacharya, Adv. ...For the Judgment-debtor

The Court : Considering the joint submission of the parties that a

talks of settlement is in progress between the parties, this matter is

adjourned till 7th September, 2022.

This adjournment will have no impact on the order dated 10th

August, 2022.

Filing of undertaking by the judgment debtor pursuant to the order

dated 10th August, 2022 also extended till 7th September, 2022.

(MD. NIZAMUDDIN, J.) TR/