Balmer Lawrie And Company Limited vs Ravishankar Ramchandran And Anr
2022 Latest Caselaw 2397 Cal/2

OD-14
                        IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                    EC/193/2022
                                  IA No.GA/1/2022
                    BALMER LAWRIE AND COMPANY LIMITED
                                   VS.
                    RAVISHANKAR RAMCHANDRAN AND ANR.
BEFORE :
THE HON'BLE JUSTICE AJOY KUMAR MUKHERJEE

Date : 9th September, 2022 Appearance :

Mr. Vipul Kundalia, Adv.

Ms. Sonal Saha, Adv.

...for the decree-holder.

Mr. Soumya Chakraborty, Adv.

Mr. Triptimoy Talukder, Adv.

Mr. Dipanjan Roy, Adv.

Mr. Rajesh Chhetri, Adv.

Mr. Diptomoy Talukder, Adv.

...for the judgment-debtor no.2.

Mr. Sakya Sen, Adv.

...for the judgment-debtor no.1.

The Court : Let affidavits-in-opposition filed by the judgment debtor nos.1

and 2 be kept with the records.

Liberty is granted to file application under Section 47 of the Civil

Procedure Code. The judgment-debtor no.1 has given proposal for settlement in

so far as his share in the decretal dues is concerned.

Liberty is also granted to file affidavit-in-opposition in IA No.GA/1/2022

by the judgment-debtor no.1 within two weeks after Puja vacation.

Let the matter appear under the same heading on 2nd December, 2022.

The interim orders dated 30th June, 2022 and 17th August, 2022 shall

continue till 31st December, 2022 or until further order, whichever is earlier.

(AJOY KUMAR MUKHERJEE, J.)

S.Pal