Liebherr India Private Limited vs Emta Coal Limited And Ors
2023 Latest Caselaw 70 Cal/2

OD-28
                                  ORDER SHEET

                                  EC/232/2022
                                IA NO: GA/1/2022

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

                       LIEBHERR INDIA PRIVATE LIMITED
                                     VS
                         EMTA COAL LIMITED AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 6th January, 2023

Appearance:

Mr. Sukanta Chakraborty, Adv.

Mr. Anindya Halder, Adv.

...for the petitioner

Mr. Ratnanko Banerji, Sr. Adv. Mr. Sanjib Kumar Mal, Adv.

Mr. Jishnu Chowdhury, Adv.

Mr. Atanu Raychaudhuri, Adv.

Mr. Pushan Majumdar, Adv.

...for the judgment-debtors

The Court: On prayer made by Mr. Ratnanko Banerji, Senior Advocate,

this matter is adjourned for a period of three weeks.

It is to be noted that the parties are trying to settle the matter and the

Court expects that by the returnable date, the matter shall be settled and

terms of settlement will be filed on the adjourned date.

The presence of the award-debtors on the returnable date is dispensed

with.

I make it clear that in the event settlement is not reached, the award-

debtors will have to be present subsequently for examination.

(SHEKHAR B. SARAF, J.)

R.Bhar