M/S. Europcell Gmbh vs Statesman Ltd
2022 Latest Caselaw 2926 Cal/2

O-9                           ORDER SHEET
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE

                             IA No. GA/1/2021
                              In EC/271/2020

                          M/S. EUROPCELL GMBH
                                   VS
                            STATESMAN LTD.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th December, 2022.

Appearance:

Mr. Y. J. Dastoor, Sr. Adv.

Mr. R. K. Khanna, Adv.

Mr. S. E. Huda, Adv.

Mr. Aman Khemka, Adv.

... for the plaintiff.

Ms. A. Pandey. Adv.

... for the judgment debtor.

The Court : Affidavit-in-reply filed on behalf of judgment debtor is kept

with the record.

The decree holder has not yet received the amount of Rs.2,50,000/-

which was payable by the judgment debtor. Ms. Pandey, Advocate appears

on behalf of the judgment debtor fairly submits that the said amount would

be paid directly to the decree holder by 8th December, 2022.

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

this matter appear as "Specially Fixed Matter" on 9th December, 2022.

(RAVI KRISHAN KAPUR, J.)

mg