Soneko Marketing Pvt Ltd vs Core Minerals
2024 Latest Caselaw 2982 Cal/2

Calcutta High Court

Soneko Marketing Pvt Ltd vs Core Minerals on 20 September, 2024

OD-32
                             ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                                  EC/57/2024

                         SONEKO MARKETING PVT LTD.
                                    VS
                              CORE MINERALS

  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date : 20th September, 2024.

Appearance:

Mr. Sarosij Dasgupta, Adv.

Ms. Saheli Bose, Adv.

... for the decree holder.

Mr. Gaurab Kumar Das, Adv.

... for judgment debtor.

The Court :- Mr. Sarosij Dasgupta, learned Advocate for the decree holder

submits that the exparte decree passed in this suit was set aside on the

condition that the defendant shall deposit 75% of the decretal amount. By way of

a Special Leave Petition, the judgment debtor challenged the said order before the

Hon'ble Supreme Court. The said Special Leave Petition was dismissed and order

has been passed for depositing the aforesaid amount extending the time period of

two weeks. He files the copy of the order dated 13 th September, 2024 passed in

petition for special leave to appeal(c) nos. 20136-20137/2024.

Mr. Gaurab Kumar Das, learned Advocate appearing for the judgment

debtor submits that the application is premature one and is totally misconceived.

It is found from the order of the Hon'ble Supreme Court dated 13 th

September, 2024 that on the prayer made on behalf of the judgment debtor time

was extended for a period of two weeks to deposit the amount as directed.

Accordingly, list this matter on 30 th September, 2024.

(BIVAS PATTANAYAK, J.)

mg