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Shubh Karan Bajaj vs Chittavalsah Jute Mills Limited
2022 Latest Caselaw 2320 Cal/2

Citation : 2022 Latest Caselaw 2320 Cal/2
Judgement Date : 30 August, 2022

Calcutta High Court
Shubh Karan Bajaj vs Chittavalsah Jute Mills Limited on 30 August, 2022
OD - 6

                          ORDER SHEET
                          IA GA 1 of 2022
                            EC/88/2022
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                       SHUBH KARAN BAJAJ
                               VS
                 CHITTAVALSAH JUTE MILLS LIMITED


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 30th August, 2022.

Appearance:

Mr. Purnasish Gupta, Adv.

Mr. Jayanta Mukherjee, Adv.

...For the decree-holderf

Mr. Rajarshi Dutta, Adv.

Mr. Debjyoti Saha, Adv.

...For the judgment-debtor

The Court : Both the parties are represented through their learned

counsel and submit that time may be granted to file terms of settlement

towards the satisfaction of judgment and decree in question and

considering such submission, time to file terms of settlement is granted

and it should be filed by 12th September, 2022.

Matter is made returnable on 12th September, 2022.

(MD. NIZAMUDDIN, J.) TR/

 
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