Gaurav Churiwal vs Concrete Developers Llp And Ors
2024 Latest Caselaw 2503 Cal/2

Calcutta High Court

Gaurav Churiwal vs Concrete Developers Llp And Ors on 6 August, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD 7

                               ORDER SHEET
                                EC/283/2023
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                           GAURAV CHURIWAL
                                  VS
                    CONCRETE DEVELOPERS LLP AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date: 6th August, 2024.

Appearance:

Mr. Ratnanko Banerji, Sr. Adv.

Mr. Kumarjit Banerjee, Adv.

Ms. Sanchari Chakraborty, Adv.

Ms. Tanishka Khandelmal, Adv.

. . .for the award-holder.

Mr. Sabyasachi Chaudhury, Adv.

Mr. Sayantan Bose, Adv.

Mr. Shaunak Mukhopadhyay, Adv.

Ms. Ankita Chaudhury, Adv.

Ms. Manisha Das, Adv.

. . .for the judgment debtors.

The Court: Learned counsel for the award-debtors submits that Special

Leave Petitions have been preferred against the order of this Court rejecting the

recalling applications of the award-debtors.

Learned counsel seeks an adjournment for a fortnight to await the outcome

of the said SLPs.

Learned senior counsel appearing for the award-holder submits that no

copies of affidavits of assets have yet been handed over to the award-holder nor

have yet been filed in Court.

Learned counsel for the award-debtor is agreeable to hand over copies of

the affidavit of assets to the learned advocate on record for the award-holder

without prejudice to the rights and contentions of the award-debtors in the SLPs.

Accordingly, the learned advocate on record for the award-debtors shall

hand over copies of the affidavits of assets to his counterpart appearing for the

award-holder during the course of the day without prejudice to the rights of the

award-debtors in the SLPs.

Let the matter stand adjourned till August 22, 2024 on the prayer of the

award debtors.

(SABYASACHI BHATTACHARYYA, J.)

SP/