Shamayita Sen vs Siddhartha Chatterjee And Anr
2025 Latest Caselaw 2278 Cal/2

Calcutta High Court

Shamayita Sen vs Siddhartha Chatterjee And Anr on 24 April, 2025

OD-15
                                   ORDER SHEET

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

                                     EC/5/2025

                               SHAMAYITA SEN
                                    VS
                       SIDDHARTHA CHATTERJEE AND ANR.

    BEFORE:
    The Hon'ble JUSTICE BISWAROOP CHOWDHURY
    Date : 24th April, 2025.
                                                                         Appearance:
                                                                Mr. Sakya Sen, Sr. Adv.
                                                           Mr. Anirban Pramanick, Adv.
                                                             Mr. Bhagyasree Dey, Adv.
                                                                 ...for the decree-holder

                                                            Mr. Debdut Mukherjee, Adv.
                                                                     Mr. G. Kr. Das, Adv.
                                                             ...for the judgment-debtors

    1.

Learned Advocate for the petitioner and learned Advocate for the

opposite parties are present.

2. Heard learned Advocates.

3. Learned Advocate for the opposite parties/judgment-debtors submits

that time be given to file affidavit-in-opposition, such prayer is allowed.

Let affidavit-in-opposition be filed to this application by 8 th May, 2025;

reply, if any, by 14th May, 2025.

4. Let this matter appear on 15th May, 2025.

5. Let service be effected upon Manisha Chatterjee.

6. Learned Advocates are requested in the meantime to see that the

dispute is resolved.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(CR)