Soneko Marketing Pvt Ltd vs Core Minerals
2025 Latest Caselaw 327 Cal/2

Calcutta High Court

Soneko Marketing Pvt Ltd vs Core Minerals on 8 July, 2025

OD-6

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

                                 EC/57/2024
                                IN CS/7/2017
                              IA NO: GA/1/2025

                       SONEKO MARKETING PVT LTD.
                                 VS
                            CORE MINERALS

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 8th July, 2025.


                                                                      APPEARANCE:
                                                          Mr. Sarosij Dasgupta, Adv.
                                                      Mr. Biswaroop Mukherjee, Adv.
                                                               Ms. Saheli Bose, Adv.
                                                             ...For the Decree-Holder

                                                           Mr. Gaurab Kr. Das, Adv.
                                                          ...For the Judgment-debtor

       1.

Learned Advocate for the decree-holder and learned advocate for

the judgment-debtor are present.

2. It is submitted by the learned Advocate for the judgment debtor

that the earlier order with regard to filing of modified affidavit of

assets has been complied with. The matter is pending before the

Hon'ble Suit Court with regard to further clarification of an order

passed under Order 9 Rule 13 C.P.C.

3. As the matter is due to appear before the Hon'ble Court on

24.7.2025, the matter stands adjourned till 31 st July, 2025.

4. The interim order granted earlier shall continue for a period of six

weeks or until further order, whichever is earlier.

(BISWAROOP CHOWDHURY, J.)

gb.