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Veikle Grain Ltd vs Vijaywargi Pulses And Grains Agency ...
2024 Latest Caselaw 2010 Cal/2

Citation : 2024 Latest Caselaw 2010 Cal/2
Judgement Date : 22 May, 2024

Calcutta High Court

Veikle Grain Ltd vs Vijaywargi Pulses And Grains Agency ... on 22 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-4
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

                                EC/113/2019
                              IA NO: GA/2/2024
                             VEIKLE GRAIN LTD.
                                      VS
               VIJAYWARGI PULSES AND GRAINS AGENCY PVT. LTD.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd May, 2024 Appearance:

Ms. Debdatta Ray Chaudhury, Adv.

...for the decree-holder.

Mr. Aditya Garodia, Adv.

Mr. Pintu Ghosh, Adv.

Ms. U. Garodia, Adv.

...for the judgment-debtor.

The Court: Pursuant to the earlier orders of Court, two separate post dated

cheques of Rs.2.5 lakhs each dated 15 June, 2024 are handed over to the

Advocates appearing on behalf of the decree-holder.

It is submitted on behalf of the judgment-debtor that steps are being taken

to settle this matter.

In such circumstances, let this matter appear under the heading 'For

Settlement' on 18 June, 2024.

(RAVI KRISHAN KAPUR, J.)

s.pal

 
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