Utkarsh India Limited vs Ankur Kumar Mishra
2025 Latest Caselaw 437 Cal/2

Calcutta High Court

Utkarsh India Limited vs Ankur Kumar Mishra on 17 July, 2025

OCD-11
                                ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE

                              EC-COM/126/2024

                          UTKARSH INDIA LIMITED
                                   VS
                          ANKUR KUMAR MISHRA

     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO
     Date : July 17, 2025.

                                                                    Appearance :
                                                          Mr. Rupak Ghosh, Adv.
                                                    Mr. Sourodeep Banerjee, Adv.
                                                         Mr. Dwip Raj Basu, Adv.
                                                              Mr. Avijit Kar, Adv.
                                                          ... for the decree-holder


      1.

Counsel for the decree-holder and the judgment-debtor is present in

person.

2. Today is fixed for further examination of the judgment-debtor.

Judgment-debtor submits that the Counsel who was appearing on

behalf for the judgment-debtor has returned the file and he requires

some time to engage other lawyer and he prays for two weeks time.

3. Considering the submission made by the judgment-debtor

appearing in person and for the interest of justice, the case is

adjourned.

4. Let the matter appear on 11th August, 2025 at 3:45 PM.

(KRISHNA RAO, J.)

RS