Tradecom Private Limited) And Anr vs Samiran Gain
2023 Latest Caselaw 1694 Cal/2

OCD-2

                        IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Commercial Division]

                                   EC/61/2023

        CELICA MOTOCORP PRIVATE LIMITED (FORMERLY KNOWN AS D. J.
                  TRADECOM PRIVATE LIMITED) AND ANR.
                                  VS
                             SAMIRAN GAIN


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th July, 2023

Appearance:

Mr. P.Sinha, Adv.

Ms.S. Das, Adv.

The Court:- The judgment debtor is represented. It is submitted on behalf

of the judgment debtor that he has been unable to comply with the earlier

directions in the order dated 6th July, 2023, inter alia, directing that a further

amount of Rs.15 lakhs be paid by 24th July, 2023.

It is also submitted that a further extension of seven days be granted for

the judgment debtor to make this payment.

The award holder is represented.

In such circumstances, let this matter appear on 2nd August, 2023. The

judgment debtor is directed to remain present personally on the returnable date.

(RAVI KRISHAN KAPUR, J.) D.Ghosh