Sanjeev Mehera vs Standard Chartered Bank
2025 Latest Caselaw 391 Cal/2

Calcutta High Court

Sanjeev Mehera vs Standard Chartered Bank on 14 July, 2025

                                                                                   2022:CHC-OS:8246

OD-9
                            ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                                 IA NO. GA/6/2024
                                  In EC/334/2019

                              SANJEEV MEHERA
                                     Vs
                          STANDARD CHARTERED BANK
                                  AND ORS
     BEFORE:
     The Hon'ble JUSTICE APURBA SINHA RAY
     Date : 14th July, 2025.

                                                                         Appearance:
                                                                Mr. Ishaan Saha, Adv.
                                                            Mr. Deepak Kriplani, Adv.
                                                          Ms. Sreya Chakraborty, Adv.
                                                             For the judgment debtor.

                                                             Ms. Bhawna Tekriwal, Adv.
                                         For the petitioner award-holder no.1/proforma
                                                                                  no.3.

                                                          Mr. Dhruba Ghosh, Sr. Adv.
                                                    Mr. Sushovit Dutt Majumder, Adv.
                                                              Mr. Altamash Alim, Adv.
                                                         Ms. Rajeshwari Prasad, Adv.
                                          For the Award-holder Nos. 2 to 6 in proforma
                                                    defendant/respondent nos. 4 to 8.

The Court:- The learned Counsel for the award debtor has sought for an

accommodation for complying with the order dated 9th June, 2025.

List this matter on 11th August, 2025.

(APURBA SINHA RAY, J.)

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