Utkarsh India Limited vs Ankur Kumar Mishra
2025 Latest Caselaw 1396 Cal/2

Calcutta High Court

Utkarsh India Limited vs Ankur Kumar Mishra on 7 March, 2025

OCD-5
                                   ORDER SHEET
                           IN THE HIGH COURT AT CALCUTTA
                              COMMERCIAL DIVISION
                                   ORIGINAL SIDE

                                 EC-COM/126/2024

                              UTKARSH INDIA LIMITED
                                       -VS-
                              ANKUR KUMAR MISHRA.

    BEFORE:
    The Hon'ble JUSTICE PARTHA SARATHI SEN

Date : 7th March, 2025.

Appearance:

Mr. Rupak Ghosh, Adv.

Mr. Soumadeep Banerjee, Adv.

Mr. Dwip Raj Basu, Adv. Mr. Soumyajit Mondal, Adv.

...for decree Holder.

Mr. Rahul Karmakar, Adv. Mr. Aritra Roy Chowdhury, Adv.

Mr. Ashok Pandey, Adv. Mr. Sudipto N. Ghosh, Adv.

...for judgment debtor.

The Court :- 1. The judgment debtor Ankur Kumar Mishra is examined in

part.

2. Let the matter be listed on 28th March, 2025 under the same heading for

further examination of the judgment debtor.

3. The judgment debtor is further directed to provide the copies of the

documents as asked him to produce in course of his examination, to the learned

Advocate for the decree holder positively by March 25, 2025.

(PARTHA SARATHI SEN, J.)

KB AR(CR)