Balmer Lawrie And Company Limited vs Ravishankar Ramchandran And Anr
2025 Latest Caselaw 1741 Cal/2

Calcutta High Court

Balmer Lawrie And Company Limited vs Ravishankar Ramchandran And Anr on 12 June, 2025

OD-7

                      IN THE HIGH COURT AT CALCUTTA
                   ORIDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                            IA NO. GA/2/2023
                             In EC/193/2022
                   BALMER LAWRIE AND COMPANY LIMITED
                                    VS
                   RAVISHANKAR RAMCHANDRAN AND ANR

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 12th June, 2025.
                                                                         APPEARANCE:
                                                                  Ms. Sonal Shah, Adv.
                                                                     Mr. K. Shah, Adv.
                                                                      For decree-holder
                                                              Mr. Debashis Sinha, Adv.
                                                                      Ms. S. Dhar, Adv.
                                                                  Mr. Rishav Ray, Adv.
                                                                 Mr. B. Bhowmik, Adv.
                                                                 Mr. Arpan Majhi, Adv.
                                                                  Mr. T. Talukdar, Adv.
                                                                ...for judgment debtor.


       1.

Learned advocate for the decree-holder and learned advocate for the

judgment debtor no. 2 are present.

2. As an application is pending under Section 47 of the Code of Civil

Procedure being GA/2/2023, let this matter be heard out prior to

granting any direction for filling affidavit of assets.

3. Let this matter appear on 1st July, 2025 under the heading 'Chamber

Application Adjourned'.

4. No further adjournment will be granted.

5. The interim order of injunction granted earlier on 30 th June, 2022

and modified on 13th February, 2024 shall continue till further

orders.

(BISWAROOP CHOWDHURY, J.)

gb.