Company Limited vs Ravishankar
2025 Latest Caselaw 383 Cal/2

Calcutta High Court

Company Limited vs Ravishankar on 14 July, 2025

OD-1
                          ORDER SHEET
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                              IA NO. GA/3/2024
                               In EC/193/2022

                            BALMER LAWRIE AND
                             COMPANY LIMITED
                                    Vs
                               RAVISHANKAR
                           RAMCHANDRAN AND ANR

  BEFORE:
  The Hon'ble JUSTICE APURBA SINHA RAY

Date : 14th July, 2025.

Appearance:

Ms. Sonal Shah, Adv.

Mr. K. Shah, Adv.

Ms. R. Banerjee, Adv.

...for the decree-holder.

Ms. Labanyasree Sinha, Adv.

Mr. Supriyo Singh, Adv.

...for the judgment-debtor no.1.

Mr. Soumya Chakraborty, Sr. Adv.

Mr. Debashis Sinha, Adv.

Ms. Sharmistha Dhan, Adv.

Mr. Rishav Ray, Adv.

Mr. Bijayananda Bhowmick, Adv.

Mr. Arpan Maji, Adv.

...for the judgment debtor 2.

Mr. Triptimoy Talukder, Adv. Mr. Diptomoy Talukder, Adv. Mr. Abhiraj Tarafdar, Adv. ...for the petitioner in recalling application

The Court:- The application being No. GA/3/2024 filed by the

judgment debtor no. 2 is taken up for hearing.

The learned Counsel for the parties have concluded their

submissions. They have also filed written notes of argument. The

written notes of argument filed by the decree-holder, the judgment

debtor no. 1 and judgment debtor no. 2 are taken on record.

Judgment is reserved.

List this matter on 28th July, 2025 under the heading "For

Judgment".

(APURBA SINHA RAY, J.)

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