Jiwanram Sheoduttrai Industries ... vs United India Insurance Company ...
2022 Latest Caselaw 287 Cal/2

OC 6
                             IA NO. GA/1/2021
                              IN CS/225/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


          JIWANRAM SHEODUTTRAI INDUSTRIES PRIVATE LIMITED
                                 Vs
          UNITED INDIA INSURANCE COMPANY LIMITED AND ANR.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 3rd February, 2022.

[Via Video Conference]

Appearance:

Mr. Jishnu Saha Sr. Adv.

Mr. Soumendranath Ganguly, Adv. Mr. Siddhartha Goswami, Adv.

The Court: This interlocutory application is in relation to a prayers for

attachment before judgment. This requires exchange of affidavits.

Accordingly, let affidavit in opposition be filed within four weeks from

date; reply thereto, if any, within two weeks thereafter.

Liberty given to the parties to mention the matter for inclusion in the

list.

(SHEKHAR B. SARAF, J.)

sp/