Utkarsh India Limited vs Ankur Kumar Mishra
2024 Latest Caselaw 3028 Cal/2

Calcutta High Court

Utkarsh India Limited vs Ankur Kumar Mishra on 26 September, 2024

OCD-2                         ORDER SHEET

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

                             EC-COM/126/2024
                           UTKARSH INDIA LIMITED
                                    Vs.
                           ANKUR KUMAR MISHRA


BEFORE:
The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 26th September, 2024.

Mr. Souryadeep Banerjee, Mr. Dwip Raj Basu, Advocates for the decree holder.

Mr. Rahul Karmakar, Mr. A. Pandey and Mr. S.N. Ghosh, Advocates for the judgement-debtor.

The Court : Mr. Rahul Karmakar, learned Advocate for the judgment

debtor submits that due to certain medical exigency his client i.e. the

judgment debtor is unable to come today. He seeks accommodation.

Mr. Souryadeep Banerjee, learned Advocate appearing for the decree

holder submits that direction be issued upon the judgment debtor to

handover the documents as per his deposition, prior to the date of

examination.

In view of such submission, learned Advocate for the judgment

debtor is directed to handover copies of the aforesaid documents to the

learned Advocate for the decree holder prior to his examination.

The judgment debtor is directed to remain present on the returnable

date.

List this matter on 12th November, 2024.

(BIVAS PATTANAYAK, J.)

Pa/R.D Barua