Soneko Marketing Pvt Ltd vs Core Minerals
2025 Latest Caselaw 1803 Cal/2

Calcutta High Court

Soneko Marketing Pvt Ltd vs Core Minerals on 17 June, 2025

          ORDER                                                   OD - 15

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

                                 EC/57/2024
                                     IN
                                 CS/7/2017
                             IA NO: GA/1/2025
                        SONEKO MARKETING PVT LTD.
                                     VS
                              CORE MINERALS

BEFORE :
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 17th June, 2025.

Appearance:

Mr. Sarosij Dasgupta, Adv.

Ms. Saberi. Saha, Adv.

Ms. Saheli Bose, Adv.

...for decree-holder Mr. Gaurab Das, Adv.

Mr. Mahesh Joshi, Adv.

Ms. Priyanka Gupta, Adv.

...for the judgment-debtor

The Court: Learned Advocates for the parties are present.

Learned Advocate for the judgment debtor submits that an application for

setting aside the ex parte decree was allowed subject to the compliance of

conditions and the matter is due to appear on 4 th July, 2025.

In the facts and circumstances, the matter stands adjourned till 8 th July,

2025.

Let copy of the modified affidavit of assets filed be served upon the decree-

holder.

(BISWAROOP CHOWDHURY, J.)

JM