C And E Ltd.(Components And ... vs Gopaldas Bagri And Ors
2022 Latest Caselaw 1805 Cal/2

OD-13-16
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                 EC/145/2020
                         IA No. GA/1/2020, GA/2/2021

           C AND E LTD.(COMPONENTS AND EQUIPMENTS LTD.) AND ANR.
                                 VERSUS
                          GOPALDAS BAGRI AND ORS.

                                 AP/364/2020
                         IA No. GA/1/2020, GA/2/2022

                         GOPALDAS BAGRI AND ORS.
                                 VERSUS
                          C AND E LTD. AND ORS.

                                AP/402/2020
                              IA No. GA/1/2020

                          FEATHER TOUCH LIMITED
                                  VERSUS
                           C AND E LTD. AND ORS.

                                 EC/81/2022
                              IA No. GA/1/2022

           C AND E LTD.(COMPONENTS AND EQUIPMENTS LTD.) AND ORS.
                                  VERSUS
                          GOPAL DAS BAGRI AND ORS.




  BEFORE:
  The Hon'ble JUSTICE RAJASEKHAR MANTHA

Date : 30th June, 2022 Appearance:

Mr. Biswaroop Bhattacharya, Adv.

Ms. Sulagna Mukherjee, Adv.

Ms. S. Banerjee, Adv.

Mr. Debasish Kundu, Sr. Adv.

Mr. D. Dinda, Adv.

Mr. Dhruba Ghosh, Sr. Adv.

Mr. Rajarshi Dutta, Adv.

Mr. S. Ghosh, Adv.

Mr. s. Ganguli, Adv.

Mr. A. Haldar, Adv.

Mr. S. Roy, Adv.

RE: AP/364/2020 & AP/402/2020

The Court :- Mr. Biswaroop Bhattacharya, learned Advocate, and Mr.

Debasish Kundu, learned Senior Advocate appearing for the applicants under

Section 36 of the Arbitration and Conciliation Act, 1996, being AP/364/2020 and

AP/402/2020, submit that the said applications have not been assigned to this

Court. Only the application for and those in connection with, execution of the

award have been assigned.

Let these matters be placed before the Hon'ble The Chief Justice for a

clarification as to whether the aforesaid matters are, in fact, to be heard by this

Bench along with the main execution application, EC/145/2020 and

EC/81/2022 and the connected applications thereto.

In the meantime, however, since no prejudice is likely to be caused to any

of the parties, affidavits may be exchanged in all the matters. All pending

affidavits-in-opposition in all the matters shall be filed mandatorily by 19th July,

2022 and the affidavits-in-reply thereto by 28th July, 2022.

It is expected that assets of the judgment debtor would be disclosed in the

affidavit-in-opposition to the execution application.

Affidavits-in-opposition in the applications under Section 36(2) filed in

Court today are taken on record.

List this matter on 2nd August, 2022.

(RAJASEKHAR MANTHA, J.)

mg/S. Chandra