Kintetsu World Express India Pvt Ltd vs Rubee Air Freight Limited
2024 Latest Caselaw 2495 Cal/2

Calcutta High Court

Kintetsu World Express India Pvt Ltd vs Rubee Air Freight Limited on 5 August, 2024

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SL OD - 1
                           IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction

                                      ORIGINAL SIDE
                                      EC-COM/135/2024
                                      Kintetsu World Express India Pvt Ltd
                                             VS
                                      Rubee Air Freight Limited


BEFORE :
THE HON'BLE JUSTICE BIVAS PATTANAYAK

Date : 5th August, 2024 Appearance :

Mr. Somnath Gangopadhyay, Adv.

Mr. Tanmay Choudhury, Adv.

...for the judgment-debtor.

Mr. Debasish De, Adv.

Ms. Debanjana De, Adv.

...for decree-holder.

The Court : Mr. Sanjib Kumar Biswal, Managing Director of Rubee Air

Freight Limited (judgment-debtor), has been produced before this Court on the

basis of warrant of arrest issued by this Court on 16 th July, 2024.

Mr. Somanth Gangopadhyay, learned Advocate for the judgment-debtor,

submits that due to certain mishap in the house of the judgment-debtor, he

could not comply and appear before this Court on the date fixed. He seeks time

to file vakalatnama within a short period of time and also furnish affidavit of

assets in the present proceedings within such period as would be directed by

this Court.

The judgment-debtor undertakes that he will remain present as and when

directed by this Court and also undertakes to file affidavit of assets.

In view of such undertaking, the judgment-debtor be released upon

execution of a personal bond.

The judgment-debtor is directed to file affidavit of assets within a period of

two weeks from date.

The judgment-debtor is directed to remain present on the returnable date.

List this matter on 22nd August, 2024.

(BIVAS PATTANAYAK, J.)

sd/