Mookherjee Port vs Lmj Shipping Pvt Ltd
2025 Latest Caselaw 2105 Cal/2

Calcutta High Court

Mookherjee Port vs Lmj Shipping Pvt Ltd on 8 April, 2025

OCD-29

                            ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                        COMMERCIAL DIVISION
                            ORIGINAL SIDE

                               EC/324/2021

     THE BOARD OF MAJOR PORT AUTHORITY FOR SYAMA PRASAD
                 MOOKHERJEE PORT, KOLKATA
                             VS
                    LMJ SHIPPING PVT LTD.

BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: April 8, 2025.

                                                                       Appearance :
                                                        Mr. Subhankar Nag, Adv.
                                                     Mr. Ashok Kumar Jena, Adv.
                                                          ... for the Award Holder

                                                      Ms. Rashhmi Singhee, Adv.
                                                       Mr. Soumish Ghosh, Adv.
                                                       ...for the Judgment Debtor

         1.

Ms. Subhankar Nag, learned Advocate, is appearing for the

Award Holder.

2. Ms. Rashhmi Singhee, learned Advocate, is appearing for the

Judgment Debtor.

3. It is found from the record that in compliance of the order

passed by this Court dated 13th January, 2023, the Judgment Debtor has

filed the balance sheet for the financial year 2019-2020, 2020-2021 and

2021-2022 as well as the affidavit of assets in the month of July, 2023.

4. Counsel for the Judgment Debtor prays for time to examine the

witness in the present case.

5. In view of the submission made by the Counsel for the

Judgment Debtor, the case is adjourned.

6. The Judgment Debtor is directed to file a fresh balance sheet

for the financial year 2023-2024 and 2024-2025 along with fresh affidavit

of assets within four weeks from date after serving the copy to the Learned

Counsel for the Award Holder.

7. Let the matter appear on 12th June, 2025 at 11:30 A.M. for

examination of the Judgment Debtor.

(KRISHNA RAO, J.)

S.Mandi