Candor Gurgaon Two Developers And ... vs Srei Infrastructure Finance Ltd
2023 Latest Caselaw 1727 Cal/2

OD-1 to 3

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

EC/429/2019 IA NO.GA/1/2020 (OLD NO.GA/277/2020) GA/2/2023 CANDOR GURGAON TWO DEVELOPERS AND PROJECTS PVT. LTD.

VERSUS SREI INFRASTRUCTURE FINANCE LTD.

EC/459/2019 IA NO.GA/1/2020 (OLD NO.GA/278/2020) CANDOR GURGAON TWO DEVELOPERS AND PROJECTS PVT. LTD.

VERSUS SREI INFRASTRUCTURE FINANCE LTD.

EC/460/2019 IA NO.GA/1/2020 (OLD NO.GA/279/2020) CANDOR GURGAON TWO DEVELOPERS AND PROJECTS PVT. LTD.

VERSUS SREI INFRASTRUCTURE FINANCE LTD.

BEFORE The Hon'ble Justice SIDDHARTHA ROY CHOWDHURY Date: 28th July, 2023 APPEARANCE Mr. Ranjan Bachawat, Senior Advocate Mr. Akash Bajaj, Advocate Ms. Shreya Singh, Advocate Mr. Shubhrojyoti Mookherjee, Advocate ....for the decree-holder Mr. Jishnu Saha, Senior Advocate (VC) Mr. Swatarup Banerjee, Advocate Mr. Aditya Kanodia, Advocate ....for the judgment-debtor Mr. Om Narayan Rai, Advocate Mr. Rajdeep Mantha, Advocate ...for the UBI & Indian Bank

The Court: Heard Mr. Bachawat, learned senior counsel for the

decree-holder, Mr. Jishnu Saha, learned senior counsel for the judgment-

debtor and Mr. Om Narayan Rai, learned counsel for the Union Bank of

India and Indian Bank.

The affidavits filed on behalf of both the banks pursuant to the

direction of this Court are taken on record.

Let these matters be listed under the heading "Chamber

Application for Final Disposal" on 4th August, 2023 at 3:00 P.M.

(SIDDHARTHA ROY CHOWDHURY, J.)

akg/