M/S. Dutta And Dutta Video Adv And Ad ... vs M/S. Pundit D P Sharma
2024 Latest Caselaw 2229 Cal/2

Calcutta High Court

M/S. Dutta And Dutta Video Adv And Ad ... vs M/S. Pundit D P Sharma on 1 July, 2024

OD-35

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

                             EC/285/2022
                         IN THE MATTER OF :
        M/S. DUTTA AND DUTTA VIDEO ADV AND AD FILMS PVT. LTD.
                                 VS
                       M/S. PUNDIT D P SHARMA



BEFORE:

The Hon'ble JUSTICE BIVAS PATTANAYAK

Date : 1st July, 2024.

Appearance:

Mr. Shounak Mukhopadhyay, Adv.

Ms. Pooja Sett, Adv.

For decree holder

THE COURT: Mr. Shounak Mukhopadhyay, learned advocate

appearing for the decree holder submits that the matter pertains to

Commercial Division. He seeks for listing the matter under the Commercial

Division.

In view of such submissions, list this matter under Commercial

Division on 11th July, 2024 at 12.15 P.M..

Mr. Surya Kumar Pandey, the judgment debtor is directed to remain

present on the returnable date.

Learned advocate for the decree holder is directed to serve notice

upon the learned advocate for the judgment debtor intimating the next date of

examination of judgment debtor.

[BIVAS PATTANAYAK, J.]

sb/