Tilak Mehera And Ors vs Standard Chartered Bank And Anr
2025 Latest Caselaw 1117 Cal/2

Calcutta High Court

Tilak Mehera And Ors vs Standard Chartered Bank And Anr on 14 August, 2025

                                                                                     OD-5

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

                         IA No: GA/3/2024
                            EC/76/2021
                      TILAK MEHERA AND ORS.
                              VERSUS
                STANDARD CHARTERED BANK AND ANR.

   BEFORE:
   The Hon'ble JUSTICE APURBA SINHA RAY

Date : 14TH AUGUST, 2025 Appearance:

Ms. Susrea Mitra, Advocate Ms. Bhawna Tekriwal, Advocate ..for the petitioner no.1 Mr. Sushovit Dutta Majumder, Advocate Mr. Altamash Alim, Advocate Ms. Rajeshwari Prasad, Advocate ..for the award holder nos. 2 to 6 Mr. Ishaan Saha, Advocate Mr. Deepak Kripalani, Advocate Ms. Sreeja Chakraborty, Advocate ...for the judgment debtors 1 and 2

The Court: The learned Advocate for the award-debtor is given liberty

to comply with the order dated 9th June, 2025.

On consent of the parties, list this matter on 27th October, 2025.

(APURBA SINHA RAY, J.)

akg/