Imperial Tubes Pvt. Ltd vs Ramesh Co
2022 Latest Caselaw 567 Cal/2

OD-1

                                      APD/6/2021
                                          WITH
                                      CS/254/2019
                           IN THE HIGH COURT AT CALCUTTA
                               Civil Appellate Jurisdiction
                                     ORIGINAL SIDE

                               IMPERIAL TUBES PVT. LTD.
                                       VERSUS
                                     RAMESH CO.

     BEFORE:
     The Hon'ble JUSTICE SOUMEN SEN
                AND
     The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE
     Date : 18th February, 2022
     (Via Video Conference)
                                                                              Appearance:
                                                                   Mr. Joy Saha, Sr. Adv.
                                                                  Mr. Rajarshi Dutta, Adv.
                                                                   Mr. V.V.V. Sastry, Adv.
                                                                     Mr. Tridib Bose, Adv.
                                                                  Mr. Debjyoti Saha, Adv.
                                                                       ...for the appellant

                                                                    Mr. Anirban Ray, Adv.
                                                               Mr. Soumabho Ghose, Adv.
                                                              Mr. Soumalya Ganguli, Adv.
                                                              Ms. Tiana Bhattachrya, Adv.
                                                                   Mr. Shayak Mitra, Adv.
                                                                      ...for the respondent

The Court: Mr. Joy Saha, learned counsel appearing on behalf of the

appellant, has submitted that one of the points raised in the appeal has already

been argued in the execution proceeding pending before the Learned Single

Judge and arguments have been concluded.

The appellant has not prayed for stay of operation of the judgment and

decree.

In view of the fact that there is no stay of the order under challenge,

the decree-holder may take appropriate steps in accordance with law.

Let this matter be listed on 29th March, 2022.

(SOUMEN SEN, J.)

(AJOY KUMAR MUKHERJEE, J.) kc