E.D. Enterprise Private Limited vs Kaiser Begum And Anr
2024 Latest Caselaw 2230 Cal/2

Calcutta High Court

E.D. Enterprise Private Limited vs Kaiser Begum And Anr on 1 July, 2024

ORDER SHEET
                                                                                  OC-2

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          [COMMERCIAL DIVISION]


                               EC No. 304 of 2023

                      E.D. ENTERPRISE PRIVATE LIMITED
                                   VERSUS
                           KAISER BEGUM AND ANR.


   BEFORE:
   The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 1st July, 2024.

Appearance:

Mr. Arik Banerjee, Adv.

Mr. Arijit Roy, Adv.

Mr. P.P. Mukhopadhyay, Adv.

For the judgment debtors.

The Court:- Mr. Arik Banerjee, learned advocate for the judgment

debtors, submits that on the previous date i.e. 24 th June, 2024 learned advocate

for the decree-holder Mr. Meghajit Mukherjee sought accommodation to take

appropriate instruction from his client, since there was a mis-match of goods

listed during re-inventory with that of the goods listed by the judgment debtors.

None appears on behalf of the decree-holder.

The Receiver is also not present.

In the aforesaid backdrop, the matter stands adjourned.

Let this matter appear in the list on 3 rd July, 2024.

(BIVAS PATTANAYAK, J.)

snn.