Sanjeev Mehera vs Standard Chartered Bank And Ors
2025 Latest Caselaw 457 Cal/2

Calcutta High Court

Sanjeev Mehera vs Standard Chartered Bank And Ors on 9 June, 2025

                                                                                      2022:CHC-OS:8246
ORDER SHEET
                                                                                       O-4



                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION


                            IA No. GA/3/2024
                                    In
                           EC No. 334 of 2019
                           SANJEEV MEHERA
                                 VERSUS
                   STANDARD CHARTERED BANK AND ORS.


  BEFORE:
  The Hon'ble JUSTICE APURBA SINHA RAY
  Date: 9th June, 2025

                                                                                Appearance:
                                                                    Mr. Jayjit Ganguli, Adv.
                                                                      Mr. P. Sancheti, Adv.
                                                                         Mr. D. Dinda, Adv.
                                                                     For the Award-holder.

                                                                      Mr. Ishaan Saha, Adv.
                                                                 Mr. Chunky Agarwal, Adv.
                                                                  Mr. Deepak Kriplani, Adv.
                                                                Ms. Sreya Chakraborty, Adv.
                                                                   For the judgment debtor.

                                                                     Ms. Susrea Mitra, Adv.
                                                                 Ms. Bhawna Tekriwal, Adv.
                                               For the proforma defendant/respondent no.3.

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:- Learned counsel for the parties have submitted that

affidavits have already been exchanged amongst the parties.

List this matter on 14th July, 2025 under the heading "For Hearing".

2022:CHC-OS:8246

Learned counsel for the proforma defendant/respondent nos. 4 to 8

has submitted an affidavit in opposition against the prayer of the proforma

defendant no.3 for deletion of his name. Let it be kept with the record.

Learned counsel for the proforma defendant no.3 wants to file an

affidavit in reply.

Affidavit in reply, if any, be filed within two weeks from date.

Learned counsel for the award holder wants to file an affidavit in

opposition against the affidavit of Mr. Tilak Mehera being the proforma defendant

no.3.

Let affidavit in opposition be filed within two weeks from date.

Affidavit in reply, if any, be filed within one week thereafter.

The award holder shall serve a copy of the affidavit in opposition to

the award debtor and the award debtor is at liberty to file affidavit in opposition,

if any, within one week thereafter. Affidavit in reply, if any, by any other party be

filed within two weeks thereafter.

List this matter on 14th July, 2025 under the heading "For Hearing".

(APURBA SINHA RAY, J.)

snn/sb.