Kintetsu World Express (India) Private ... vs Rubee Air Freight Limited
2024 Latest Caselaw 2856 Cal/2

Calcutta High Court

Kintetsu World Express (India) Private ... vs Rubee Air Freight Limited on 5 September, 2024

OCD-2                         ORDER SHEET

                            EC-COM/135/2024
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         (COMMERCIAL DIVISION)


             KINTETSU WORLD EXPRESS (INDIA) PRIVATE LIMITED
                                  VS.
                       RUBEE AIR FREIGHT LIMITED


BEFORE:
The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 5th September, 2024.

Mr. Debasish De, Advocate for the decree holder.

Mr. Somnath Gangopadhyay, Mr. Tanmay Chowdhury, Ms. R. Ghosh, Advocates for judgment debtor.

The Court : Mr. Sanjib Kumar Biswal, Managing Director of the

judgment debtor company is examined in part. Mr. Sanjib Kumar Biswal is

directed to produce documents as per his deposition made this day on the

next date.

The judgment debtor is restrained from operating its bank account

with State Bank of India, Esplanade Branch without leaving apart a sum of

Rs.53,61,505/- until further orders.

List this matter on 26th September, 2024.

Mr. Sanjib Kumar Biswal, Managing Director of Rubee Air Freight

Limited is directed to remain present on the returnable date.

(BIVAS PATTANAYAK, J.)

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