Balmer Lawrie And Company Limited vs Ravishankar Ramchandran And Anr
2024 Latest Caselaw 2476 Cal/2

Calcutta High Court

Balmer Lawrie And Company Limited vs Ravishankar Ramchandran And Anr on 1 August, 2024

OD-13

                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                               IA NO. GA/2/2023
                                       IN
                                 EC/193/2022

                            IN THE MATTER OF:
                    BALMER LAWRIE AND COMPANY LIMITED
                                    VS
                    RAVISHANKAR RAMCHANDRAN AND ANR.


  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 1st August, 2024 APPEARANCE:

Ms. Sonal Shah, Adv.

Mr. Kushagra Shah, Adv.

Ms. Rittwika Banerjee, Adv.

For decree holder Mr.Debashis Sinha, Adv.

Mr. Triptimoy Talukdar, Adv. Ms. Sonali Gupta Sa,Adv.

For judgment debtor no.2.

The Court : Supplementary affidavit filed by the judgment debtor

no.2 is taken on record.

Ms. Sonal Shah, learned advocate appearing for the decree

holder submits that the documents annexed to the supplementary affidavit is

not at all relevant and, therefore, the decree holder does not intend to file any

opposition to such supplementary affidavit.

Let this matter appear on 21st August, 2024.

(BIVAS PATTANAYAK, J.)

Sb/