Roop Shringar Sarees Private Limited vs Sudhir Kumar Satpathy
2025 Latest Caselaw 2216 Cal/2

Calcutta High Court

Roop Shringar Sarees Private Limited vs Sudhir Kumar Satpathy on 17 April, 2025

OD-26
                               ORDER SHEET

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

                              IA NO: GA/1/2025
                                 EC/65/2024

                ROOP SHRINGAR SAREES PRIVATE LIMITED
                                VS
                       SUDHIR KUMAR SATPATHY


BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: April 17, 2025.

Appearance:

Mr. Debdut Mukherjee, Adv.

Ms. Nairanjana Ghosh, Adv.

... for petitioner/decree holder

Mr. Suman Kr. Dutt, Sr. Adv.

Mr. Mohit Gupta, Adv.

Mr. A.P. Agarwalla, Adv.

Mr. Jyotishman Sarkar, Adv.

... for judgment debtor

The Court:- Mr. Suman Kumar Dutt, learned Senior Advocate for the

judgment debtor and Mr. Debdut Mukherjee, learned Advocate for decree

holder/Opposite party are present.

Heard learned Advocates. Liberty is granted to the opposite

party/decree holder to file affidavit in opposition by 1st May, 2025, reply, if

any, by 8th May, 2025.

Let this matter appear on 15th May, 2025.

(BISWAROOP CHOWDHURY, J.)

DB