Tilak Mehera And Ors vs Standard Chartered Bank And Anr
2025 Latest Caselaw 459 Cal/2

Calcutta High Court

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

ORDER SHEET
                                                                                          O-9



                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION


                               IA No. GA/4/2024
                                       In
                               EC No. 76 of 2021
                           TILAK MEHERA AND ORS.
                                    VERSUS
                     STANDARD CHARTERED BANK AND ANR.



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


                                                                                  Appearance:
                                                                         Ms. Susrea Mitra, Adv.
                                                                    Ms. Bhawna Tekriwal, Adv.
                                                    For the Petitioner no.1/Award-holder no.1.

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

                                                             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 nos. 2 to 6 have

filed their affidavit in opposition against the application being IA No. GA/4/2024.

Let it be kept with the record.

Learned counsel for the award-debtor has submitted that he needs

two weeks time to file affidavit in reply.

Accordingly, affidavit in reply, if any, be filed within two weeks from

date.

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

Affidavit in opposition has been filed by the award holder nos. 2 to 6

against the affidavit filed on behalf of the award holder no.1.

Learned counsel for the award holder no.1 has submitted that he will

not file any affidavit dealing with the above affidavit filed today by the award

holder nos. 2 to 6.

(APURBA SINHA RAY, J.)

snn/sb.