Soneko Marketing Pvt Ltd vs Core Minerals
2025 Latest Caselaw 155 Cal/2

Calcutta High Court

Soneko Marketing Pvt Ltd vs Core Minerals on 13 May, 2025

OD-10

                     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 : 13th May, 2025.


                                                                   APPEARANCE:
                                                       Mr. Sarosij Dasgupta, Adv.
                                                   Mr. Biswaroop Mukherjee, Adv.
                                                            Ms. Saheli Bose, Adv.
                                                          ...For the Decree-Holder

                                                           Mr. Gaurab Das, Adv.
                                                         Mr. Mahesh Joshi, Adv.
                                                        Ms. Priyanka Gupta, Adv.
                                                       ...For the Judgment-debtor

    1.

Learned Advocate for the petitioner/decree holder and learned

advocate for the judgment-debtor are present.

2. Affidavit of assets is filed in terms of the order dated May 6, 2025.

Let affidavit of assets be kept with the records.

3. It is submitted by the learned advocate for the judgment-debtor

that some facts regarding bank account could not be incorporated

in the said affidavit for which a supplementary affidavit may be

filed.

4. Thus, the judgment debtor is granted liberty to file supplementary

affidavit by 22nd May, 2025.

5. Let this matter appear on 22nd May, 2025.

6. The undertaking given earlier by the judgment debtor that both

the moveable and immoveable properties will not be disposed of in

the meantime, shall continue till further orders.

(BISWAROOP CHOWDHURY, J.)

gb.