J. H. Industrial Corporation vs Vijendra Kumar Goel
2025 Latest Caselaw 675 Cal/2

Calcutta High Court

J. H. Industrial Corporation vs Vijendra Kumar Goel on 31 July, 2025

OD-8 & 9
                                ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE

                              IA NO. GA/1/2023
                                      In
                                EC/507/2016

                      J. H. INDUSTRIAL CORPORATION
                                    Vs
                          VIJENDRA KUMAR GOEL

                                       &

                              IA NO. GA/5/2025
                                      In
                                EC/507/2016

                      J. H. INDUSTRIAL CORPORATION
                                    Vs
                          VIJENDRA KUMAR GOEL


  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 31st July, 2025

Appearance:

Mr. Sourojit Dasgupta, Adv.

Mr. Saunak Banerjee, Adv.

Mr. S. C. Maskara, Adv.

...for the petitioner

Mr. Balarko Sen, Adv.

Mr. Subrata Bhattacharya, Adv.

...for the judgment-debtor

Ms. Rupsha Chakraborty, Adv.

...for the Receiver

The Court:- Learned Advocate for the petitioner/decree-holder,

learned Advocate for the judgment-debtor and learned Receiver are present.

As the affidavit-in-reply is not on record, let the matter appear on 12 th

August, 2025.

The affidavit-in-reply must be put up on the next date fixed.

The interim order granted earlier shall continue for period of five

weeks or till further order whichever is earlier.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)