Sanjeev Mehera vs Standard Chartered Bank And Ors
2025 Latest Caselaw 458 Cal/2

Calcutta High Court

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

                                                                                      2022:CHC-OS:8246
ORDER SHEET
                                                                                       O-6


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION


                            IA No. GA/6/2024
                                    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 award-holder and the learned

counsel for the proforma respondent nos. 4 to 8 have filed their affidavit in

opposition against IA No. GA/6/2024. Let it be kept with the record.

2022:CHC-OS:8246 Learned counsel for the award-debtor has submitted that he needs

two weeks time to file affidavit in reply.

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

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

(APURBA SINHA RAY, J.)

snn/sb..