Central Inland Water Transport ... vs Lmj Shipping Pvt. Ltd
2023 Latest Caselaw 1588 Cal/2

OCD-120 to 124
                            ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE
                         (Commercial Division)

                             EC/319/2021

       CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED
                              Versus
                      LMJ SHIPPING PVT. LTD.

                                  AND

                             EC/320/2021

         CENTRAL INLAND WATER TRANSPORT CORPORATION LTD.
                              Versus
                     LMJ SHIPPING PVT. LIMITED

                                  AND

                             EC/321/2021

         CENTRAL INLAND WATER TRANSPORT CORPORATION LTD.
                               Versus
                       LMJ SHIPPING PVT. LTD.

                                  AND

                             EC/322/2021

         CENTRAL INLAND WATER TRANSPORT CORPORATION LTD.
                               Versus
                       LMJ SHIPPING PVT. LTD.

                                  AND

                             EC/324/2021

         CENTRAL INLAND WATER TRANSPORT CORPORATION LTD.
                               Versus
                       LMJ SHIPPING PVT. LTD.
                                         2




   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 14th July, 2023.

Appearance:

Mr. Ashok Kumar Jena, Adv.

...for the decree-holder

The Court: The advocate-on-record of the petitioner submits that the

judgment-debtor has not complied with the direction passed by the Court on

23rd June, 2023. The affidavit of assets has not been filed in the proper form.

No one represents the judgment-debtor.

List this matter on 21st July, 2023 as a last chance. If the order is not

complied with by the returnable date, the Court will consider renewing the

warrant of arrest against the judgment-debtor.

The advocate-on-record of the petitioner will communicate this order on

the judgment-debtor/its advocate-on-record by tomorrow.

(MOUSHUMI BHATTACHARYA, J.)

sg/R.Bhar