Limited) And Anr vs Samiran Gain
2025 Latest Caselaw 875 Cal/2

Calcutta High Court

Limited) And Anr vs Samiran Gain on 14 January, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OC-8-10 IN THE HIGH COURT AT CALCUTTA ORIGINAL SIDE Ordinary Original Civil Jurisdiction

EC/61/2023 IA NO: GA-COM/1/2023

CELICA MOTOCORP PRIVATE LIMITED (FORMERLY KNOWN AS D. J. TRADECOM PRIVATE LIMITED) AND ANR.

VS SAMIRAN GAIN

AP-COM/31/2024

SAMIRAN GAIN VS CELICA MOTOCORP PVT LTD AND ANR

CC-COM/3/2024

CELICA MOTORCORP PRIVATE LIMITED (FORMERLY KNOWN AS D. J.

TRADECOM PRIVATE LIMITED) AND ANR.

VS SAMIRAN GAIN

Before:

The Hon'ble Justice RAVI KRISHAN KAPUR Date: 14th January 2025 Appearance:

Mr. Paritosh Sinha, Adv.

Ms. Shrayashee Das, Adv.

Mr. Rohon Kumar Thakur, Adv.

Mr. Tridibesh Dasgupta, Adv.

...for decree holder.

The Court: None appears on behalf of the judgment debtor nor is any

accommodation prayed for on their behalf.

The decree holder is represented.

In view of the repeated non-appearance of the judgment debtor, let

this matter appear on 10 February, 2025.

In the meantime, the petitioner is directed to serve a notice on the

judgment debtor. The judgment debtor no. 1 is directed to be present in

Court on the returnable date. In case none appears appropriate orders for

warrant of arrest would be issued against the judgment debtor.

(RAVI KRISHAN KAPUR, J.)

SK.