Dredging And Desiltation Co. Pvt. ... vs Mackintosh Burn And Northern ...
2023 Latest Caselaw 2610 Cal/2

OCD-34


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

                               EC/322/2023

            DREDGING AND DESILTATION CO. PVT. LTD.
                            VS
  MACKINTOSH BURN AND NORTHERN EXPRESS CONSORTIUM AND ORS.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 12th September, 2023.

Appearance:

Mr. Sankarsan Sarkar, Adv.

Ms. Kalpana Singhania, Adv.

Ms. Twinkle Kaur, Adv.

...for the decree-holder

Mr. Arnab Chakraborty, Adv.

Ms. Pragya Bhowmick, Adv.

...for the judgment-debtor nos. 1 & 2

Mr. Shayak Mitra, Adv.

Mr. Debojyoti Das, Adv.

...for the judgment-debtor no. 3

The Court:- Learned counsel appearing for the parties submits that the

judgment-debtors have already put in Rs.2 crores in the appeal filed against

the decree.

Counsel appearing for the judgment-debtors says that as opposed to the

recording in the order dated 5th September, 2023, the decretal amount is

approximately Rs.1,93,12,425/-.

Counsel appearing for the decree-holder seeks to keep this matter in

abeyance until the appeal is heard out.

Let the matter go out of the list with liberty to mention.

The affidavit disclosing the certificate given by the Registrar, Original

Side is kept on record.

(MOUSHUMI BHATTACHARYA, J.)

kc