M/S. Ugro Capital Limited vs Prisha Trader & Ors
2025 Latest Caselaw 440 Cal/2

Calcutta High Court

M/S. Ugro Capital Limited vs Prisha Trader & Ors on 17 July, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCDSL-1
                               EC /348/2023
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISON


                           M/S. UGRO CAPITAL LIMITED
                                    VERSUS
                             PRISHA TRADER & ORS.



  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR

Date : 17th July, 2025.

Appearance:

Mr. K.K. Pandey, Adv.

Ms. Sonia Nandy, Adv.

. . .for the petitioner.

Ms. Jeenia Rudra, Adv.

. . .for the judgment debtor no.3.

The Court: The award debtor no.3, Sanjoy Saha, has been produced by the

Police Authorities upon execution of the warrant of arrest. He has been

administered oath. He undertakes to appear before the Court on the date fixed

for examination and also undertakes to file affidavit of assets.

Learned advocate representing Mr. Saha also submits that both the award

debtors will file their affidavits of assets individually.

On such undertaking, let the award debtor no.3 be released from the

custody. Warrant of arrest stands discharged.

The affidavits of assets shall be filed by both the award debtors within six

weeks from date.

Let this matter appear on 2nd September, 2025 at 4 p.m. for examination of

the award debtor no.3.

(SHAMPA SARKAR, J.)

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