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Rajesh Sardarmal Jain vs Sri Sandeep Goyal And Anr
2023 Latest Caselaw 2636 Cal/2

Citation : 2023 Latest Caselaw 2636 Cal/2
Judgement Date : 19 September, 2023

Calcutta High Court
Rajesh Sardarmal Jain vs Sri Sandeep Goyal And Anr on 19 September, 2023
OCD-69

                               ORDER SHEET

                             IA NO. GA/1/2023
                                     In
                                EC/180/2023

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

                        RAJESH SARDARMAL JAIN
                                  Vs
                      SRI SANDEEP GOYAL AND ANR.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 19th September, 2023.
                                                                        Appearance:
                                                       Mr. S.N. Mookherjee, Sr. Adv.
                                                              Mr. K. R. Thaker, Adv.
                                                            Mr. Suryaneel Das, Adv.
                                                            Mr. Aditya Mondal, Adv.

                                                          Mr. Nemani Srinivas, Adv.
                                                       Mr. Manoj Kumar Singh, Adv.
                                                            Mr. Arik Banerjee, Adv.
                                                            Mr. Rishav Gupta, Adv.



      The Court: Learned counsel appearing for the judgment-debtor no.1 has

made his preliminary submissions including on the relevant dates starting

from the suit filed by the respondents in the Sharjah Federal Court. Counsel

has taken the Court through the provisions under The Insolvency and

Bankruptcy Code, 2016, orders of the Supreme Court and of the NCLT, Kolkata

to urge that the execution proceedings were and remain arrested.

Learned counsel appearing for the decree-holder seeks to file an affidavit-

in-opposition.

Affidavit-in-opposition within four weeks, as prayed for. Reply within two

weeks thereafter.

List this matter on 30th November, 2023.

(MOUSHUMI BHATTACHARYA, J.)

R.Bhar

 
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