Keventer Agro Limited vs Amit Kumar Dhara
2023 Latest Caselaw 1026 Cal/2

OD-1

                                  EC/63/2013
                                     WITH
                                  CS/207/2012

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


                           KEVENTER AGRO LIMITED
                                   Versus
                             AMIT KUMAR DHARA


  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date : April 21, 2023.

Appearance:

Mr. Soumabho Ghose, Adv.

Mr. Debayan Sen, Adv.

Ms. Jeenia Rudra, Adv.

Mr. Anirban Banerjee, Adv.

Ms. Megha Chanda, Adv.

The Court: Affidavit of assets filed by the judgment-debtor is taken on

record.

Judgment-debtor, Mr. Amit Kr. Dhara, is present in Court and he is

cross-examined in part.

Mr. Soumabho Ghose, learned advocate for the decree-holder, submits

for fixing date for further cross-examination of the judgment-debtor.

The judgment-debtor is directed to furnish documents as indicated in

his cross-examination today.

Advance copy of the aforesaid documents be handed over to the learned

advocate for the decree-holder.

List this matter on 17th May, 2023.

Judgment-debtor, Amit Kumar Dhara, is directed to remain present on

the date fixed for examination.

(BIVAS PATTANAYAK, J.)

kc.