Aditya Birla Finance Limited vs Aami Bangali Restaurant And Caterers ...
2024 Latest Caselaw 2839 Cal/2

Calcutta High Court

Aditya Birla Finance Limited vs Aami Bangali Restaurant And Caterers ... on 5 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD 12
                             ORDER SHEET
                              EC/359/2022
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                    ADITYA BIRLA FINANCE LIMITED
                                 VS
           AAMI BANGALI RESTAURANT AND CATERERS AND ORS



  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date: 5th September, 2024.

Appearance:

Mr. Shounak Mukhapadhyay, Adv.

Mr. Ranjit Singh, Adv.

Mr. Amar Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ratul Deb Banerjee, Adv.

. . .for the petitioner.

Md. Zeeshan Uddin, Adv.

Ms. Amrin Khatun, Adv.

. . .for the judgment-debtor no.2.

The Court: The witness (award-debtor no.2) is examined in part. In order

to enable the witness to produce the documents referred to during today's

examination, the matter be listed on September 12, 2024, when the witness shall

be present in court for being examined further by the award-holder. Advance

copies of the documents to be produced by the witness on the next date shall be

handed over to the learned advocate for the award-holder well in advance.

The award-debtor nos.3 and 4, namely Ms. Debalina Chowdhury and Ms.

Maya Saha, shall file their affidavits of assets within a week from date. The

award-holder shall communicate the server copy of this order to the award-

holder nos. 3 and 4 at the earliest.

Affidavit of assets filed today be kept on record.

(SABYASACHI BHATTACHARYYA, J.)

SP/