M/S. Capital First Limited vs M/S. Manohar Lal & Company & Anr
2022 Latest Caselaw 2641 Cal/2

SL
                           ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION

                               EC/58/2018

                      M/S. CAPITAL FIRST LIMITED
                                  VS
                 M/S. MANOHAR LAL & COMPANY & ANR


BEFORE:
The Hon'ble JUSTICE HIRANMAY BHATTACHARYYA

Date : 13TH OCTOBER, 2022.

[VACATION BENCH]

Appearance:

Mr. Gaurav Kumar, Adv.

The Court : The judgment debtor no. 2 namely Vaibhav Goenka is

produced before this Court and his appearance is recorded.

Considering the urgency in this matter, the matter was directed to

appear in the supplementary list today. The judgment debtor no. 2 gives an

in undertaking in Court that he will be personally present in Court on the

next date fixed i.e. on November 18, 2022. The warrant of arrest issued

pursuant to the order dated 12.08.2022 against judgment debtor no. 2 shall

remain suspended till November 18, 2022. The judgment debtor no. 2 shall

be released till November 18, 2022 subject to consideration by the Regular

Bench on that date.

List this matter before the Regular Bench on November 18, 2022 for

further orders. The judgment debtor no. 2 shall remain personally present

on that date in Court.

(HIRANMAY BHATTACHARYYA, J.)

SK