Sanjeev Mehera vs Standard Chartered Bank And Ors
2023 Latest Caselaw 928 Cal/2

OD 1


                               ORDER SHEET
                             IA NO.GA/2/2020
                                   With
                                EC/76/2021
                                    In
                               EC/334/2019
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                            SANJEEV MEHERA
                                  VS
                    STANDARD CHARTERED BANK AND ORS.




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 12th April, 2023.

Appearance:

Mr. Anirban Ray, Adv.

Mr. Snehashis Sen, Adv.

...for the petitioner in EC/76/2021

Mr. Jayjit Ganguly, Adv.

Mr. Pradip Sancheti, Adv.

...for Sanjeev Mehera

Ms. Surabhi Banerjee, Adv.

Mr. Chunky Agarwal, Adv.

Ms. Shristi Sharma, Adv.

Ms. Swati Bhattacharya, Adv.

...for judgment-debtors

The Court: It is to be noted that the Section 37 application is still pending

and the award-debtors have not been able to have the said matter finally heard

before the Division Bench.

In light of the same, I am of the view that the award-debtors should file

their affidavit of assets within a period of three weeks from date.

Let this matter appear five weeks hence for examination of the judgment-

debtors.

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