Kintetsu World Express India Pvt. Ltd vs Rubee Air Freight Limited
2024 Latest Caselaw 3027 Cal/2

Calcutta High Court

Kintetsu World Express India Pvt. Ltd vs Rubee Air Freight Limited on 26 September, 2024

OCD-3                         ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE
                       (COMMERCIAL DIVISION)

                         EC-COM/135/2024
               KINTETSU WORLD EXPRESS INDIA PVT. LTD.
                                Vs.
                     RUBEE AIR FREIGHT LIMITED

BEFORE:
The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 26th September, 2024.

Mr. Somnath Gangopadhyay, Mr. Tanmoy Chowdhury, Ms. Ritoprita Ghosh, Advocates for the Judgment Debtor.

The Court Mr. Sanjib Kumar Biswal, Managing Director of Rubee Air

Freight Limited is present in the Court.

None appears on behalf of the decree holder.

Mr. Somnath Gangopadhyay, learned Advocate appearing for the

judgment debtor submits that the judgment debtor is willing to pay a sum

of Rs. 10 lakhs at the first instance which has been agreed by the decree

holder in the meeting.

Since the decree holder is unrepresented, the matter stands

adjourned.

List this matter on 3rd October, 2024.

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

Limited is directed to remain present on the returnable date.

(BIVAS PATTANAYAK, J.)

Pa/R.D Barua