E. D. Enterprise Private Limited vs Kaiser Begum & Anr
2024 Latest Caselaw 2261 Cal/2

Calcutta High Court

E. D. Enterprise Private Limited vs Kaiser Begum & Anr on 3 July, 2024

OCD-1                           ORDER SHEET


                           EC 304 of 2023
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE
                       (COMMERCIAL DIVISION)


                    E. D. ENTERPRISE PRIVATE LIMITED
                                  VS.
                          KAISER BEGUM & ANR.


BEFORE:
The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 3rd July, 2024.

Mr. Arik Banerjee (VC), Mr.Arijit Roy, Mr. P. P. Mukhopadhyay, Advocates for judgment debtors.

Mr. Varun Kothari, Advocate/Receiver appears.

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

debtors submits that since passing of the orders by this Court on 24 th June,

2024 and 1st July, 2024 till date no intimation has been received from the

learned Advocate for the decree holder disclosing the warehouse in which

the goods of the judgment debtors have been kept.

Mr. Varun Kothari, learned Receiver also informs the Court that he

has also not received any intimation from the learned Advocate for the

decree holder in such regard.

None appears on behalf of the decree holder.

Learned Advocate for the decree holder is directed to inform this

Court about the warehouse in which the articles of the judgment debtors

have been kept positively on the next date fixed.

List this matter on 9th July, 2024.

Learned Advocate for the judgment debtors is directed to intimate the

next date of hearing to the learned Advocate for the decree holder.

(BIVAS PATTANAYAK, J.)

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