Sanjeev Mehera vs Standard Chartered Bank
2025 Latest Caselaw 544 Cal/2

Calcutta High Court

Sanjeev Mehera vs Standard Chartered Bank on 23 July, 2025

                                                                                  2022:CHC-OS:8246

OD-1
                                 ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE

                                  IA NO. GA/3/2024
                                   In EC/334/2019

                                 SANJEEV MEHERA
                                        Vs
                             STANDARD CHARTERED BANK
                                     AND ORS.

  BEFORE:
  The Hon'ble JUSTICE APURBA SINHA RAY
  Date : 23th July, 2025.

                                                                         Appearance:
                                                             Mr. Tanay Agarwal, Adv.
                                                            Mr. Deepak Kriplani, Adv.
                                                         Ms. Sreeja Chakraborty, Adv.
                                                       Ms. Swati Bhattacharyya, Adv.
                                                  For the judgment debtor nos. 1 & 2.

                                                                Ms. Susrea Mitra, Adv.
                                                            Ms. Bhawna Tekriwal, Adv.
                                            For the petitioner award-holder no.1 in EC
                                             76/proforma respondent no.3 in EC 334.

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 proforma respondent no. 3 wants to

file Affidavit in reply. However, from the record it appears that time limit for

Affidavit in reply has expired on 23rd June, 2025. Leave is granted to file such

Affidavit in reply.

2022:CHC-OS:8246

The affidavit in reply filed by the proforma defendant no.3 be taken on

record.

Accordingly, the other defendants and decree-holders are to accept the

copy of the Affidavit in reply to be served upon them by the proforma

respondent no. 3.

Leave is granted to the judgment debtor nos. 1 and 2 to file Affidavit in

reply with the Department.

(APURBA SINHA RAY, J.)

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