M/S Anupam Enterprises vs Besco Limited
2022 Latest Caselaw 474 Cal/2

ODC-10

                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                    EC/328/2021
                                  IA NO:GA/1/2022

                            M/S ANUPAM ENTERPRISES
                                    Versus
                                 BESCO LIMITED


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th February, 2022 Appearance:

Mr. Swatarup Banerjee, Adv.

Mr.Arik Banerjee, Adv.

Mr. Rajiv Mullick, Adv.

Mr. Rakesh Sarkar, Adv.

The Court:- As prayed for by the parties, let this matter appear on 24th

February, 2022. The time to file the Affidavit-in-Reply is extended till the

returnable date.

Affidavit-in-Opposition filed belatedly on behalf of the award-holder be kept

with the records.

The judgment-debtor is also permitted to file an Affidavit-in-Opposition to

affidavit in support of the Tabular Statement.

Let such Affidavit-in-Opposition be filed within a week from date. Reply

thereto, if any be filed one week thereafter.

(RAVI KRISHAN KAPUR, J.) S.Bag