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The State Trading Corporation Of ... vs M/S Howrah Mills Company Limited
2022 Latest Caselaw 1953 Cal/2

Citation : 2022 Latest Caselaw 1953 Cal/2
Judgement Date : 15 July, 2022

Calcutta High Court
The State Trading Corporation Of ... vs M/S Howrah Mills Company Limited on 15 July, 2022
ODC 9 & 10


                           ORDER SHEET

                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                      COMMERCIAL DIVISION

                          IA NO.GA/4/2020
                                 In
                             EC/4/2020

         THE STATE TRADING CORPORATION OF INDIA LIMITED
                              Vs
               M/S HOWRAH MILLS COMPANY LIMITED

                                AND

                          IA NO.GA/3/2020
                                 In
                             EC/4/2020

         THE STATE TRADING CORPORATION OF INDIA LIMITED
                              Vs
               M/S HOWRAH MILLS COMPANY LIMITED



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 15th July, 2022.

Appearance:

Mr. Shiv Shankar Banerjee, Adv. Ms. Sanchita Barman Roy, Adv.

Mr. Santanu Chatterjee, Adv.

Mr. SK. Selim Malin, Adv.

Mr. Reetobroto Mitra, Adv.

Mr. Sankarsan Sarkar, Adv.

Mr. Tanmoy Sett, Adv.

Mr. Pran Gopal Das, Adv.

Mr. Ganesh N. Jajodia, Adv.

...Receiver

The Court: Mr. Ganesh N. Jajodia, the Receiver has submitted in Court

that he has received certain documents and some gold yesterday.

In light of the same, the Receiver is directed to file a report with advance

copy to the parties to be served by July 25, 2022.

Mr. Siddartha Bandopadhya, the Director of the judgment-debtor is

present in Court today. However, his examination is postponed and shall be

taken on July 29, 2022. He is directed to be present on that date.

A further remuneration of Rs.50,000/- is to be paid to the Receiver for the

ongoing work being carried out by him.

I make it clear that the payment to the Receiver should be made before the

returnable date.

(SHEKHAR B. SARAF, J.) B.Pal

 
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