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Sanjeev Mehera vs Standard Chartered Bank And Ors
2025 Latest Caselaw 1120 Cal/2

Citation : 2025 Latest Caselaw 1120 Cal/2
Judgement Date : 14 August, 2025

Calcutta High Court

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

                                                                                            2022:CHC-OS:8246
                                                                                 OD-1

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

                         IA No: GA/3/2024
                           EC/334/2019
                         SANJEEV MEHERA
                              VERSUS
                STANDARD CHARTERED BANK AND ORS.

   BEFORE:
   The Hon'ble JUSTICE APURBA SINHA RAY
   Date : 14TH AUGUST, 2025
                                                                       Appearance:
                                                               Mr. Ishaan Saha, Advocate
                                                          Mr. Deepak Kripalani, Advocate
                                                       Ms. Sreeja Chakraborty, Advocate
                                                      ...for the judgment debtors 1 and 2
                                                               Ms. Susrea Mitra, Advocate
                                                          Ms. Bhawna Tekriwal, Advocate
                                                       ..for the proforma respondent no.3

Mr. Sushovit Dutta Majumder, Advocate Mr. Altamash Alim, Advocate Ms. Rajeshwari Prasad, Advocate ..for the proforma respondent nos. 4 to 8

The Court: The learned Advocate for the award-holder has submitted

that department is not accepting the compliance since there is no leave

granted to the award debtor by order dated 14th July, 2025.

In view of the materials on record, the learned Advocate for the

award-debtor is given liberty to comply with the order dated 9 th June, 2025.

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

(APURBA SINHA RAY, J.)

akg/

 
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