M/S. Asics India Private Limited vs M/S. M And W Fashion Private Limited
2024 Latest Caselaw 1714 Cal/2

Calcutta High Court

M/S. Asics India Private Limited vs M/S. M And W Fashion Private Limited on 9 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OCD-32
                                ORDER SHEET

                                EC/284/2023

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Commercial Division)


                   M/S. ASICS INDIA PRIVATE LIMITED
                                  VS
                 M/S. M AND W FASHION PRIVATE LIMITED


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th May, 2024.

Appearance:

Mr. Balarko Sen, Adv.

Mr. Somnath Roy, Adv.

...for the award-holder

Mr. M.S. Tiwari, Adv.

...for the award-debtor

The Court: By consent of the parties, the matter is taken up for hearing.

It is submitted on behalf of the judgment-debtor that they are ready and

willing to pay the entire awarded amount in instalments.

Pursuant to earlier order of Court, a cheque of Rs.15000/- has been

produced by the judgment-debtor.

Mr. Tiwari, learned counsel appearing on behalf of the award-debtor

undertakes to comply with earlier orders of Court and deposit the cheque

within the course of the day.

Let this matter appear for further hearing on 10th May, 2024.

The award-debtor is present in Court. The presence of the award-debtor

is recorded. The award-debtor is directed to be present in Court on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

R.Bhar/kc