M/S. Europcell Gmbh vs Statesman Ltd
2025 Latest Caselaw 245 Cal/2

Calcutta High Court

M/S. Europcell Gmbh vs Statesman Ltd on 3 July, 2025

OD-4
                                   ORDER SHEET

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

                                    EC/271/2020

                           IA NO: GA/1/2021, GA/2/2023

                              M/S. EUROPCELL GMBH
                                       VS
                                STATESMAN LTD.

    BEFORE:
    The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 3rd July, 2025 Appearance:

Mr. R. K. Khanna, Adv.

Ms. Puja Rajbhor, Adv.

...for the plaintiff/decree-holder

Ms. Amrita Pandey, Adv.

Ms. Senha Singh, Adv.

...for the judgment-debtor

The Court:- Learned Advocates for the parties are present.

In terms of earlier Order dated 17th June, 2025 the parties were

granted one more opportunity to arrive at a settlement. Learned Advocates

submits that talks of settlement could not be held as because the

Managing Director of the decree-holder was out of station. In the facts and

circumstances, the matter stands adjourned to 21st August, 2025.

In the event, the matter cannot be settled; the parties are requested to

come with written notes of arguments.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)