Tibrewala Realtors Pvt Ltd vs Gcj Infrastructure Pvt Ltd
2024 Latest Caselaw 2891 Cal/2

Calcutta High Court

Tibrewala Realtors Pvt Ltd vs Gcj Infrastructure Pvt Ltd on 10 September, 2024

OD-12
                               ORDER SHEET
                          IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                    EC/350/2022

                         TIBREWALA REALTORS PVT LTD
                                     VS
                         GCJ INFRASTRUCTURE PVT LTD

     BEFORE:
     The Hon'ble JUSTICE BIVAS PATTANAYAK

Date : 10th September, 2024.

Appearance:

Mr. Soumik Chakraborty, Adv.

... for the award holder.

Mr. M. S. Tiwari, Adv.

Ms. Sweta Poddar, Adv.

... for judgment debtor.

The Court :- Learned Advocate for the award holder submits that due to

illness of the learned Advocate-on-record for the applicant, the amendment could

not be carried out within the stipulated period as directed vide order dated 15 th

May, 2024. He seeks for extension of time period of two weeks.

In view of such submissions, the time to carry out such amendment is

extended by two weeks.

Let the matter go out of list with liberty to mention.

(BIVAS PATTANAYAK, J.)

mg