Ram Niranjan Sah vs Brand Alloys Pvt. Ltd
2024 Latest Caselaw 261 Cal/2

Calcutta High Court

Ram Niranjan Sah vs Brand Alloys Pvt. Ltd on 24 January, 2024

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OCD-7

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE
                            (COMMERCIAL DIVISION)

                              IA NO. GA 1 OF 2021
                                       IN
                                 CS 185 OF 2021
                              IN THE MATTER OF:
                              RAM NIRANJAN SAH
                                       VS
                            BRAND ALLOYS PVT. LTD.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date : 24th January, 2024
                                                                          Appearance:
                                                             Mr. Shaunak Ghosh, Adv.
                                                                Mr. Rajib Mullick, Adv.
                                                                Mr. Jyoti Mondal, Adv.
                                                                           For plaintiff



      The Court : The defendant/respondent remained unrepresented although,

this application has been called on several occasions. Even today defendant

remains unrepresented. This application is by the plaintiff for attachment before

judgment. The plaintiff apprehends that the defendant in order to delay and

defeat the plaintiff's claim will part with its properties and assets to render itself

into a shell company.

Let a notice be served on the learned advocates who represented the

defendant/respondent before this Court on 23rd September, 2021 when the

matter was effectively taken up for the last time.

Let this matter appear in the monthly list of February 2024.

(ARINDAM MUKHERJEE, J.)

sb/