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Bhagyalalaxmi Engineering And ... vs Zenith Erectors Private Limited
2024 Latest Caselaw 3052 Cal/2

Citation : 2024 Latest Caselaw 3052 Cal/2
Judgement Date : 1 October, 2024

Calcutta High Court

Bhagyalalaxmi Engineering And ... vs Zenith Erectors Private Limited on 1 October, 2024

Author: Sugato Majumdar

Bench: Sugato Majumdar

OCD 1+2
                         IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION
                               ORIGINAL SIDE

                              AP-COM/394/2024
                         [OLD CASE NO. AP/798/2023]

   BHAGYALALAXMI ENGINEERING AND FABRICATION PRIVATE LIMITED
                             VS
               ZENITH ERECTORS PRIVATE LIMITED
                            WITH
                         EC/17/2024

    BHAGYALAXMI ENGINEERING AND FABRICATION PRIVATE LIMITED
                             VS
               ZENITH ERECTORS PRIVATE LIMITED


BEFORE:
THE HON'BLE JUSTICE SUGATO MAJUMDAR

Date: 1st October, 2024.

APPEARANCE:

Mr. Satyaki Mukherjee,Adv.

Mr. Lalit Baid,Adv.

Mr. Akash Munshi,Adv.

Ms. Tamoghna Saha,Adv.

...for the plaintiff.

Mr. Meghnad Dutta,Adv.

Mr. S.Rudra,Adv.

...for the defendant.

The Court:- Re: AP-COM/394/2024

Exchange of affidavits is complete in AP-COM 394 of 2024.

Fix on 3rd December, 2024 for hearing of the application.

Ad interim order passed on November 23, 2023 is extended till the

returnable date.

Re: EC/17/2024

Mr. Dutta, learned Counsel for the judgment-debtor submitted that an

application under Section 34 of the Act of 1996 is pending. However, no stay

application is there. Execution Case No. 17 of 2024 stands adjourned to 3 rd

December, 2024.

Affidavit of asset shall be filed by the judgment-debtor in the meantime.

In the Order dated 2nd September, 2024 in the cause title after the

defendant, namely Zenith Erectors Private Limited, the names of learned

Advocates, namely Tamoghna Saha and Samit Rudra be deleted.

Let the above correction be incorporated in the earlier Order dated 2 nd

September, 2024 and server copy may be corrected accordingly.

(SUGATO MAJUMDAR, J.) s.chandra

 
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