Private Limited) And Anr vs Samiran Gain
2023 Latest Caselaw 3238 Cal/2

Calcutta High Court

Private Limited) And Anr vs Samiran Gain on 29 November, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

ODC-1
                       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 : 29th November, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Ms. Shrayashee Das, Adv.

Mr. Himangshu Bhawshighka, Adv.

...for decree holder.

Mr. Soumya Ray, Adv.

Ms. Anwesha Saha, Adv.

Mr. Abhrajit Roy Chowdhury, Adv.

...for judgment debtor.

The Court : It is submitted on behalf of the decree holder that the Receiver

has taken initial steps for sale of one of the immovable properties of the judgment

debtor in terms of the earlier order of Court. In such circumstances, the decree

holder prays for an adjournment in order to enable the Receiver to take all

necessary steps.

Accordingly, let this matter appear on 18 December, 2023. The judgment

debtor is represented and submits that they require some further time to make

payment. In such view of the matter, let this matter appear on 18 December, 2023

alongwith CC/114/2023.

(RAVI KRISHAN KAPUR, J.) SK.