Ab Enterprises vs Union Of India
2024 Latest Caselaw 2996 Cal/2

Calcutta High Court

Ab Enterprises vs Union Of India on 24 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD-23 & 24
                             ORDER SHEET

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

                              EC/52/2024

                           AB ENTERPRISES
                                 VS
                           UNION OF INDIA

                                 WITH

                          AP-COM/522/2024

                           UNION OF INDIA
                                 VS
                           AB ENTERPRISES


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
  Date : 24th September, 2024.

                                                                       Appearance:
                                                             Mr. Mohit Gupta , Adv.
                                                  Mr. Prolay Bhattacharyya, Adv.
                                                               Ms. Sarda Sha, Adv.
                                      ...for the judgment-debtor in EC/52/2024 &
                                                  petitioner in AP-COM/522/2024

                                                         Ms. Noelle Banerjee, Adv.
                                                           Mr. Dipanjan Dey, Adv.
                                                           Ms. Sucheta Mitra, Adv.
                                                ...for the petitioner in EC/52/2024

                                                         Ms. Noelle Banerjee, Adv.
                                                        Ms. Rashmi Singhee, Adv.
                                                          Mr. Dipanjan Dey, Adv.
                                                          Ms. Sucheta Mitra, Adv.
                                        ...for the respondent in AP-COM/522/2024

The Court: Oral hearing is concluded.

Learned counsel for the parties shall file their written notes of

arguments on October 1, 2024, when the matter shall be listed under the

heading 'To Be Mentioned' for such purpose.

It may be noted here that in the previous order, the name of Ms.

Sarda Sha was erroneously not recorded. Let it be deemed that Ms. Sha

appeared on the last occasion i.e., on September 18, 2024 for the Union of

India.

(SABYASACHI BHATTACHARYYA, J.)

R.Bhar