Jagriti Trade Services Pvt. Ltd vs Augustus Avani Land Developers Pvt. Ltd
2025 Latest Caselaw 491 Cal/2

Calcutta High Court

Jagriti Trade Services Pvt. Ltd vs Augustus Avani Land Developers Pvt. Ltd on 21 July, 2025

OCD-7
                             ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
                       COMMERCIAL DIVISION
                           ORIGINAL SIDE

                          EC-COM/127/2024
                        [Old No. EC/212/2014]
                IA No. GA/1/2020 (Old No. GA/39/2020)

               JAGRITI TRADE SERVICES PVT. LTD.
                             -VS-
           AUGUSTUS AVANI LAND DEVELOPERS PVT. LTD.


 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : July 21, 2025.
                                                                    Appearance:
                                                     Mr. Mainak Bose, Sr. Adv.
                                                     Mr. Sarosij Dasgupta, Adv.
                                              Ms. Pubali Sinha Chowdhury, Adv.
                                                          Ms. Mini Agarwal, Adv.
                                                          ...for the decree-holder

                                                  Mr. Aman Hingorani, Sr. Adv.
                                                        Ms. Debjani Mitra, Adv.
                                                           Mr. Rajat Dutta, Adv.
                                            ...for the applicant/judgment-debtor

                                                    Mr. Sayantan Basu, Sr. Adv.
                                                      ...for the learned Receiver

  1. Mr. Mainak Bose, Learned Senior Advocate, is appearing for the

     decree-holder.

  2. Mr. Aman Hingorani, Learned Senior Advocate, is appearing for the

     judgment-debtor.

  3. Mr. Sayantan Basu, Learned Senior Advocate, is appearing for the

     Learned Receiver.

  4. Counsel for the applicant has argued the matter at length in reply to

     the submission made by the Counsel for the respondent but due to

paucity of time, hearing could not be completed.

5. It is informed that the matter is already fixed tomorrow at 11:30 AM.

6. Let the matter appear on 22nd July, 2025 at 11:30 AM.

7. Mr. Sayantan Basu, learned Advocate is appearing for the Receiver

submits that the Receiver appointed by this Court is aged about 80

years and is not willing to act as the Receiver and prays before this

Court to appoint another Receiver in place of the earlier receiver,

namely, Mr. Suresh Prasad Mazumdar.

8. Considering the submission made by the Counsel for the Receiver,

the Receiver is requested to file a report with regard to the present

position of the amounts, which has been assigned to him within a

period of two weeks.

(KRISHNA RAO, J.)

Sbghosh