And Anr vs Williamson Magor And Co. Limited
2025 Latest Caselaw 845 Cal/2

Calcutta High Court

And Anr vs Williamson Magor And Co. Limited on 5 August, 2025

OD-11

                      IN THE HIGH COURT AT CALCUTTA
                   ORIDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                              EC/189/2023
                  CONTEMPORARY BROKERS PRIVATE LIMITED
                                AND ANR.
                                   VS
                    WILLIAMSON MAGOR AND CO. LIMITED

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 5th August, 2025.

                                                                     APPEARANCE:
                                                   Mr. Deepan Kumar Sarkar, Adv.
                                                    Mr. Raunak Das Sharma, Adv.
                                                             Ms. S. Bhowmik, Adv.
                                                          ...for the award-holders.

                                                         Mr. Ritoban Sarkar, Adv.
                                                          Mr. Barnik Ghosh, Adv.
                                                        ...for the judgment debtor.

      1.

Learned Advocates for the decree-holder and learned Advocate for the

judgment debtor are present.

2. Learned Advocate for the decree-holder submits that the proposed

term of settlements by the judgment debtor is not acceptable to his

client.

3. Learned Advocate for the decree-holder submits that the judgment

debtor be permitted to submit a fresh terms of settlement for

consideration of the decree-holder.

4. Thus, the parties are granted one more opportunity to sit for

discussion with regard to the terms of settlement.

5. Let this matter appear on 26th August, 2025 under the same heading.

(BISWAROOP CHOWDHURY, J.)

gb.