Tilak Mehera And Ors vs Standard Chartered Bank And Anr
2025 Latest Caselaw 2209 Cal/2

Calcutta High Court

Tilak Mehera And Ors vs Standard Chartered Bank And Anr on 17 April, 2025

OD-6,7,8

                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE


                          IA NO. GA/1/2024
                                  In
                             EC/76/2021
                      TILAK MEHERA AND ORS.
                                  Vs
                STANDARD CHARTERED BANK AND ANR.

                          IA NO. GA/3/2024
                                  In
                             EC/76/2021
                      TILAK MEHERA AND ORS.
                                  Vs
                STANDARD CHARTERED BANK AND ANR.

                          IA NO. GA/4/2024
                                  In
                             EC/76/2021
                      TILAK MEHERA AND ORS.
                                  Vs
                STANDARD CHARTERED BANK AND ANR.


BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 17th April, 2025

                                                                  Appearance:
                                                         Ms. Susrea Mitra, Adv.
                                            Mr. Prithwish Roy Chowdhury, Adv.
                                                    ...for the award-holder no.1.

                                              Mr. Sushovit Dutt Majumder, Adv.
                                                   Ms. Rajeshwari Prasad, Adv.
                                              ...for the award-holder nos.2 to 6.

                                                    Mr. Krishnaraj Thaker, Adv.
                                                      Mr. Tanay Agarwal, Adv.
                                                     Ms. Chunky Agarwal, Adv.
                                                      Ms. S. Chakraborty, Adv.
                                                     Ms. S. Bhattacharya, Adv.
                                                    ...for the judgment-debtors.
                                           2



      The Court:- Learned Counsel for the award-holder no.1 has submitted that

the award-holder no.1 has sold away his share of property in favour of the

respondent no.2. Learned Counsel for the award-holder no.1 has submitted one

affidavit in this regard.

Learned Counsel for the award-holder nos.2 to 6 has submitted that he

will file affidavit-in-opposition. However, learned Counsel for the respondent

no.2 has drawn the attention of this Court that the award-holder nos.2 to 6 did

not file any affidavit against the main application. However, learned Counsel for

the award-holder nos.2 to 6 has submitted that there was no such direction.

Learned Counsel for the award-holder nos.2 to 6 are to file affidavit-in-opposition

against the affidavit dated 27th March, 2025 within three weeks from date.

Let affidavit-in-opposition in GA/3/2024 and GA/4/2024 be filed

peremptorily after three weeks from date; reply thereto, if any, be filed within one

week thereafter.

Let the matters be listed five weeks hence.

(APURBA SINHA RAY, J.)

spal/mg