T. E. Thomson And Company Limited vs Rajshri Productions Private Limited
2025 Latest Caselaw 2212 Cal/2

Calcutta High Court

T. E. Thomson And Company Limited vs Rajshri Productions Private Limited on 17 April, 2025

OD 30

                     IN THE HIGH COURT AT CALCUTTA
                        ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                              EC/6/2025
                  T. E. THOMSON AND COMPANY LIMITED
                                  VS
                 RAJSHRI PRODUCTIONS PRIVATE LIMITED

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
 Date : APRIL 17, 2025

                                                     Mr. Rittick Chowdhury, Adv.
                            Mr. Dwip Raj Basu, Adv. ...for petitioner/decree holder.

        The Court:- Learned advocate for the petitioner/decree holder and the

learned advocate for the judgment debtor are present.

        Heard learned advocates.

        As the matter is pending before the Mediator in terms of the order

passed by the Division Bench dated 27.2.2025, the parties are granted an

opportunity to settle the matter. In the event the matter is not settled by

28.4.2025

, the matter will be taken up on merits.

Let this matter appear on 29.4.2025.

Pendency of the mediation will not prevent the judgment debtors to file

their affidavit of assets within the next date of hearing.

(BISWAROOP CHOWDHURY, J.)

pkd.