Cs/7/2017 Soneko Marketing Pvt Ltd vs Core Minerals
2025 Latest Caselaw 1146 Cal/2

Calcutta High Court

Cs/7/2017 Soneko Marketing Pvt Ltd vs Core Minerals on 6 February, 2025

                                  1




OD - 8
                         IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                                  EC/57/2024
                                  CS/7/2017 SONEKO MARKETING PVT LTD.
                                       VS
                                  CORE MINERALS


BEFORE :
THE HON'BLE JUSTICE PARTHA SARATHI SEN

Date : 6th February, 2025 Appearance :

Mr. Sarosij Dasgupta, Adv.

Ms. Saheli Bose, Adv.

..for the decree-holder.

Mr. Gaurab Kumar Das, Adv.

Mr. Mahesh Joshi, Adv.

Ms. Priyanka Gupta, Adv.

..for the judgment-debtor.

The Court : At the time of hearing the learned Advocate for

the decree-holder draws the attention of this Court to the order

dated 29th November, 2024 whereby and whereunder the judgment-

debtor was directed to file affidavit containing the list of

assets. It is submitted that such order was duly communicated to

the judgment-debtor and to that effect learned Advocate for the

decree-holder files affidavit of service.

The affidavit of service as filed today is taken on record.

On behalf of the judgment-debtor two weeks time is prayed

for filing the affidavit containing the list of assets.

It is further submitted that in the meantime the judgment-

debtor has filed an application for stay of the instant

execution case which has been numbered as IA No.GA/1/2024.

The department is directed to verify whether any such

application is filed on behalf of the judgment-debtor or not. In

the event such an application is filed, the stay application and

the instant execution application be listed on February 27,

2025.

As prayed for, two weeks time is granted to the judgment-

debtor to file the list of assets supported by affidavit. It is

made clear that the time limit as fixed by this Court for filing

the list of assets supported by affidavit is peremptory and

mandatory.

(PARTHA SARATHI SEN, J.)

sd/