Citation : 2024 Latest Caselaw 3053 Cal/2
Judgement Date : 1 October, 2024
OCD-1
wt2
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
(COMMERCIAL DIVISION)
EC/52/2024
AB ENTERPRISES
VS
UNION OF INDIA
AP-COM/522/2024
UNION OF INDIA
VS
AB ENTERPRISES
BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date: 1st October, 2024.
Appearance:
Ms. Noelle Banerjee, Adv.
Ms. Rashmi Singhee, Adv.
Mr. Dipanjan Dey, Adv.
Ms. Sucheta Mitra, Adv.
...for the decree-holder in EC/52/2024
and respondent in AP-COM/522/2024.
Mr. Mohit Gupta, Adv.
Ms. Sarda Sha, Adv.
...for the judgment-debtor in EC/52/2024 and petitioner in AP-COM/522/2024.
The Court: Written notes of arguments filed in Court today be kept on
record.
Hearing is concluded and judgment is reserved.
(SABYASACHI BHATTACHARYYA, J.)
Spal
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!