Ivl Dhunseri Petrochem ... vs Pulak Ghosh
2022 Latest Caselaw 710 Cal/2

OD-15
                                 ORDER SHEET

                                  EC/181/2019

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

              IVL DHUNSERI PETROCHEM INDUSTRIES PVT. LTD.
                                  VS
                             PULAK GHOSH


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 28th February, 2022

(Via Video Conference)

Appearance:

Mr. Soumabho Ghose, Adv.

Ms. Nandini Khaitan, Adv.

Mr. Pratik Shanu, Adv.

Mr. Suddhasatva Banerjee, Adv.

Mr. S. Paul, Adv.

Mr. Hareram Singh, Adv.

The Court: Heard Counsel appearing on behalf of the judgment-debtor.

The judgment-debtor is also present in Court today.

Counsel on behalf of the judgment-debtor submits that the judgment-

debtor shall make a payment of Rs.5 lakhs which he shall carry with him two

weeks hence.

Accordingly, the matter is adjourned for a period of two weeks to allow

the judgment-debtor to come with the demand draft in Court.

Parties are also directed to sit across the table and decide on future

course of action involving instalment payment.

Matter is fixed on March 14, 2022 under the same heading.

(SHEKHAR B. SARAF, J.)

R.Bhar