Mstc Limited vs Krishna Coke (India) Private Limited
2023 Latest Caselaw 3423 Cal/2

Calcutta High Court

Mstc Limited vs Krishna Coke (India) Private Limited on 13 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-29-30

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

                                EC/597/2018
                    IA NO: GA/1/2019(Old No:GA/1205/2019)

                              MSTC LIMITED
                                    VS
                    KRISHNA COKE (INDIA) PRIVATE LIMITED

                                      with

                                 AP/630/2018

                        KRISHNA COKE(INDIA) PVT. LTD
                                    VS
                               MSTC LIMITED


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th December, 2023.

Appearance:

Mr. Ratnanko Banerjee, Sr. Adv.

Ms. Noelle banerjee, Adv.

Mr. D. Dey, Adv.

Mr. Dipanjan Dey, Adv. Ms. Megha Das, Adv.

The Court :

AP/630/2018

The presence of the judgment-debtor is noted and dispensed with.

It is submitted on behalf of the award-debtor that the judgment-debtor

would be present for examination as and when required. It is submitted on

behalf of the parties that the matter is ready for hearing and all pleadings have

been filed.

Let this matter appear on 9th January, 2024.

The parties are directed to file their Written Notes.

EC/597/2018

Le this matter appear on 9th January, 2024.

In the meantime, there shall be an injunction restraining the judgment-

debtor from dealing with any of their fixed assets except in the usual course of

business.

(RAVI KRISHAN KAPUR, J.)

S.Bag