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Tilak Mehera And Ors vs Standard Chartered Bank
2025 Latest Caselaw 397 Cal/2

Citation : 2025 Latest Caselaw 397 Cal/2
Judgement Date : 14 July, 2025

Calcutta High Court

Tilak Mehera And Ors vs Standard Chartered Bank on 14 July, 2025

OD-11
                              ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                   IA NO. GA/3/2024
                                     In EC/76/2021

                              TILAK MEHERA AND ORS.
                                        Vs
                            STANDARD CHARTERED BANK
                                     AND ANR.
     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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