Utkarsh India Limited vs Ankur Kumar Mishra
2025 Latest Caselaw 1560 Cal/2

Calcutta High Court

Utkarsh India Limited vs Ankur Kumar Mishra on 22 August, 2025

OCD-4
                                  ORDER SHEET

                        IN THE HIGH COURT AT CALCUTTA
                             COMMERCIAL DIVISION
                                 ORIGINAL SIDE

                               EC-COM/126/2024
                             IA NO: GA-COM/1/2025

                            UTKARSH INDIA LIMITED
                                    -VS-
                            ANKUR KUMAR MISHRA

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : August 22, 2025.


                                                                         Appearance :
                                                              Mr. Dwip Raj Basu, Adv.
                                                               ... for the decree-holder

                                                   Mr. Ankur Kumar Mishra (in person)
                                                                 ... judgment-debtor



      1.

The judgment-debtor is present in person and has filed affidavit-of-

assets and affidavit-in-opposition in connection with GA-

COM/1/2025 after serving the copy to the Learned Counsel for the

decree-holder. Let the same be kept with record.

2. Let the matter appear on 4th September, 2025.

3. The decree-holder is at liberty to file reply in the meantime.

(KRISHNA RAO, J.)

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