South Calcutta Diesels Pvt Ltd vs Naveen Tools Manufacturing ...
2023 Latest Caselaw 2402 Cal/2

                                     ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE
                                        GA/2/2016
                             I.       Old No. GA/3579/2016
                                      CS/134/2012
                        SOUTH CALCUTTA DIESELS PVT LTD.
                                           VS
                 NAVEEN TOOLS MANUFACTURING COMPANY PVT. LTD.


BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date: 30TH August, 2023.
                                                                            Appearance:
                                                         Mr. Reetobrata Mitra, Advocate
                                                          Mr. Kuldip Mallick, Advocate,
                                                              Mr. Shiven Ray, Advocate,
                                                            Mr. Arindam Paul, Advocate
                                                                     ....for the petitioner
                                                       Mr. Jishnu Chowdhury, Advocate,
                                                   Mr. Prabhakan Chowdhury, Advocate,
                                                        Mr. Soumabho Ghosh, Advocate,
                                                            Mr. Uttam Sharma, Advocate
                                                              ... for respondent/plaintiff..


             The Court: - Heard learned Counsel for the parties.
             List this application once again on September 20, 2023
      for further hearing.
             Mr.     Mitra,   learned   Advocate     appearing          for     the
      defendant/judgment debtor/applicant prays for an order of stay
      of operation of the decree in question. He says that more than
      the decretal amount has been secured.
             Since I am hearing out the recalling application, I am
      sure the plaintiff/decree-holder will obtain adjournment in the
      execution application. Further, Mr. Choudhury, the plaintiff's
      learned Advocate, in his usual fairness says that the same will
      be done.


      .

(ARIJIT BANERJEE, J.) dg/