Candor Gurgaon Two Developers And ... vs Srei Infrastructure Finance Ltd
2023 Latest Caselaw 2143 Cal/2

OD-1 to 3
                              ORDER SHEET

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

                              EC/429/2019
            IA NO: GA/1/2020 (Old No:GA/277/2020), GA/2/2023

    CANDOR GURGAON TWO DEVELOPERS AND PROJECTS PVT. LTD.
                             VS
              SREI INFRASTRUCTURE FINANCE LTD.

                                    AND

                             EC/459/2019
                   IA NO: GA/1/2020 (Old No:278/2020)

    CANDOR GURGAON TWO DEVELOPERS AND PROJECTS PVT. LTD.
                             VS
              SREI INFRASTRUCTURE FINANCE LTD.

                                    AND

                             EC/460/2019
                 IA NO: GA/1/2020 (Old No:GA/279/2020)

    CANDOR GURGAON TWO DEVELOPERS AND PROJECTS PVT. LTD.
                             VS
              SREI INFRASTRUCTURE FINANCE LTD.


  BEFORE:
  The Hon'ble JUSTICE SIDDHARTHA ROY CHOWDHURY

Date : 18th August, 2023.

Appearance:

Mr. Shubrojyoti Mookherjee, Adv.

Mr. Pratik Shanu, Adv.

...for the petitioner

Mr. Jishnu Saha, Sr. Adv.

Mr. Swatarup Banerjee, Adv.

Mr. Aditya Kanodia, Adv.

...for the award-debtor

The Court: Referring to the judgment of NCLT, Kolkata Bench, Mr.

Jishnu Saha, learned Senior Counsel submits that with the development in

the matter, he needs to file fresh Vakalatnama in the matter to represent the

party.

Mr. Shubrojyoti Mookherjee, learned Counsel representing the

executing applicant is also seeking an accommodation.

The representative of the Bank is approaching the Court for an

accommodation.

Under such circumstances, let the matter be listed on 15th September,

2023 at 10.30am.

(SIDDHARTHA ROY CHOWDHURY, J.)

R.Bhar