Mantri Enterprises Private Limited vs Surendra Singh Bengani
2024 Latest Caselaw 2653 Cal/2

Calcutta High Court

Mantri Enterprises Private Limited vs Surendra Singh Bengani on 20 August, 2024

                                                             ORDER SHEET
OD-11

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

                                 EC/31/2023

                   MANTRI ENTERPRISES PRIVATE LIMITED
                                VERSUS
                       SURENDRA SINGH BENGANI


     BEFORE:
     The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 20th August, 2024.

Appearance:

Mr. R. L. Mitra, Adv.

For decree holder.

Mr. Rohit Banerjee, Adv.

Mr. Virendra Singh Bengani, Adv.

For judgment debtor.

The Court:-Documents containing 25 pages pertaining to

statement of accounts of bank for the financial year 2020-2021, 2021-2022,

2022-2023 and 2023-2024 are taken on record. Copy of the same has been

handed over to the learned Advocate for the decree holder.

List this matter on 13thSeptember, 2024 at 03.00 p.m. for

examination of the judgment debtor.

The judgment debtor Surendra Singh Bengani is directed to remain

present on the adjourned date.

(BIVAS PATTANAYAK, J.)

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