Ugro Capital Ltd vs Maa Tara Enterprise And Ors
2024 Latest Caselaw 2840 Cal/2

Calcutta High Court

Ugro Capital Ltd vs Maa Tara Enterprise And Ors on 5 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD-17

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                                  EC/458/2022

                              UGRO CAPITAL LTD
                                    VS
                        MAA TARA ENTERPRISE AND ORS


BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 5th September, 2024

Appearance:

Mr. Pourush Bandyopadhyay, Adv.

Mr. K. K. Pandey, Adv.

Mr. Gyan Prakash, Adv.

..for the award-holder

Mr. Sabyasachi Bhattacharjee, Adv.

Mr. Suman Nandi, Adv.

..for the judgment-debtor nos. 2, 3 and 5

The Court:- Copies of the documents which were referred to in the

previous day's examination were handed over to the learned advocate for the

award-holder only last evening. Accordingly, on the prayer of the award-holder,

let the matter stand adjourned till September 12, 2024, when the award-debtor

no. 2 shall again be present in Court for being further examined by the award-

holder.

Learned counsel for the award-debtors submits that in respect of one of

the bank accounts held by the award-debtors in the Bandhan Bank, since the

account is running on a negative balance, no bank statement was provided to

the award-debtors. It is further submitted that the award-debtors are not able to

operate online transactions. The learned advocate for the award-debtors is

requested to sit with his clients and ensure that online statements are obtained

in the meantime. Immediately upon the same being obtained, copies of the same

shall be handed over to the learned advocate for the award-holder in order to

facilitate the examination of the award-debtor no.2 on the next occasion.

The warrant of arrest shall stand suspended till September 19, 2024 or

until further order, whichever is earlier.

(SABYASACHI BHATTACHARYYA, J.)

S.Bag