Sidhant Udyog Pvt. Ltd vs Supreme Wood Products Pvt.Ltd. And Ors
2024 Latest Caselaw 2595 Cal/2

Calcutta High Court

Sidhant Udyog Pvt. Ltd vs Supreme Wood Products Pvt.Ltd. And Ors on 13 August, 2024

OD-6

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

EC/90/2018

IN THE MATTER OF:

SIDHANT UDYOG PVT. LTD.

VS SUPREME WOOD PRODUCTS PVT.LTD. AND ORS.

BEFORE:

The Hon'ble Justice BIVAS PATTANAYAK Date 13th August, 2024 APPEARANCE:.

Mr. Ratanlal Joshi, Adv.

Mr. K.C. Garg, Adv.

For decree holder Mr. Debdut Mukherjee, Adv.

Ms. Patrali Ganguly, Adv.

Ms. Bhawna Parasramka, Adv.

For judgment debtors

The Court :- Mr. Ratanlal Joshi, learned advocate for the decree

holder submits that back page of the copy of the affidavit of assets has not

been served. At this stage Mr. Debdut Mukherjee, learned advocate for the

judgment debtor hands over a fresh copy of the affidavit of assets to Mr.

Ratanlal Joshi, learned advocate for the decree holder.

Copies of the income-tax return for assessment years 2013-14

up to 2023-24 as per answer to question nos.110 to 112 filed by the witness

are taken on record. Copies of aforesaid documents have already been handed

over to the learned advocate for the decree holder.

Copies of receipt dated 5th June, 2012, cheque bearing

no.139352 dated 3rd October, 2012, cheque bearing no.156418 dated 31 st

January, 2013 and the cheque bearing no.180396 dated 15 th June, 2013 filed

on behalf of decree holder are also taken on record.

Due to paucity of time, examination of the judgment debtor

could not be concluded.

List this matter on 27th August, 2024.

The judgment debtor is directed to remain present on the

adjourned date.

(BIVAS PATTANAYAK, J.) Sb/