Amrita Engineering And Trading Company ... vs Malathi Aiyer
2023 Latest Caselaw 3206 Cal/2

Calcutta High Court

Amrita Engineering And Trading Company ... vs Malathi Aiyer on 24 November, 2023

OD-8
                              ORDER SHEET

                              EC/240/2022

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


          AMRITA ENGINEERING AND TRADING COMPANY PVT LTD
                               -VS-
                           MALATHI AIYER


  BEFORE:
  The Hon'ble JUSTICE APURBA SINHA RAY

Date : November 24, 2023.

Appearance:

Ms. Reshmi Ghosh, Adv.

Mr. Soumya Sankar Chini, Adv.

Ms. Barnali Gantait, Adv.

...for the Decree-holder

Mr. Parasar Baidya, Adv.

...for the Judgment-debtor

The Court: Learned counsel for the Decree-Holder has submitted

that she is filing NOC from the erstwhile counsel of the Decree-Holder.

Learned counsel for the Decree-Holder is directed to submit the NOC before

the department.

Learned counsel Mr. Parasar Baidya has appeared on behalf of the

Judgment-Debtor and has submitted before this Court that the previous

advocate of the Judgment-Debtor has shifted his practice to Delhi and as

such he could not file the NOC. He seeks some time to regularize the

matter.

Considered.

List the matter on December 5, 2023.

Affidavit-of-service filed in Court today is taken on record.

(APURBA SINHA RAY, J.)

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