Citation : 2024 Latest Caselaw 1597 Cal/2
Judgement Date : 2 May, 2024
OD-62
ORDER SHEET
IA NO. GA/4/2023
In
EC/520/2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
KOTAK MAHINDRA BANK LIMITED
VS
BAAHUBALI FERRO TECH AND POWER PVT. LTD. AND ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 2nd May, 2024.
Appearance:
Mr. Paritosh Sinha, Adv.
Ms. Shrayashee Das, Adv.
Mr. Himanshu Bhawsinghka, Adv.
Mr. Rohan Kumar Thakur, Adv.
Mr. Farhan Ghaffar, Adv.
The Court: In view of the urgency pleaded on behalf of the petitioner and
in the presence of the Advocates on behalf of the judgment-debtor, the matter
is taken up for hearing.
By an order dated 18th April, 2024, this application being GA/4/2023
had been fixed on 1st May, 2024. In view of the fact that the matter could not
be heard, the petitioner prays for early hearing of this matter. It is submitted
on behalf of the petitioner that there is extreme urgency in this application and
the application be heard expeditiously.
The petitioner also relied on an order passed by the Hon'ble Division
Bench dated 30th April, 2024 in APOT/153/2024 and submits that there is no
embargo in proceeding with this application.
Mr. Ghaffar, learned counsel appearing on behalf of the judgment-debtor
submits that since Mr. Utpal Bose, Senior Advocate is appearing in this matter,
the matter be fixed on 6th May, 2024.
The prayer for adjournment is outrightly rejected.
Let this matter appear on 3rd May, 2024.
(RAVI KRISHAN KAPUR, J.)
bp/R.Bhar
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!