Sailen Seth vs Sahara India
2024 Latest Caselaw 3082 Cal/2

Calcutta High Court

Sailen Seth vs Sahara India on 3 October, 2024

OD-5
                                 ORDER SHEET

                                  EC/61/2021

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


                                 SAILEN SETH
                                      Vs
                                 SAHARA INDIA

  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date : 3st October, 2024.

Appearance:

Mr. Altamash Alim, Adv.

Mr. N Sengupta, Adv.

Mr. S. Banerjee, Adv.

Ms. Ananya Barik, Adv.

...for decree holder Mr. Deepnath Roy Chowdhury, Adv.

...for judgment debtor

The Court: Mr. Alim, learned Advocate for the decree holder and Mr.

Roy Chowdhury, learned Advocate for the judgment debtor submit that the

settlement is on the verge of completion and they submit for fixing the matter

after the Vacation.

List this matter two weeks after reopening of Court after puja vacation.

(BIVAS PATTANAYAK, J.)

gb/gh