Soneko Marketing Pvt Ltd vs Core Minerals
2025 Latest Caselaw 1652 Cal/2

Calcutta High Court

Soneko Marketing Pvt Ltd vs Core Minerals on 22 May, 2025

OD-14
                                   ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary 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 : 22nd May, 2025 Appearance:

Mr. Sarosij Dasgupta, Adv.

Mr. Biswaroop Mukherjee, Adv.

Ms. Saheli Bose, Adv.

...for decree-holder

Mr. Gaurab Das, Adv.

Mr. Mahesh Joshi, Adv.

Ms. Priyanka Gupta, Adv.

...for the judgment-debtor

The Court: Learned Advocate for the decree-holder/petitioner and

learned Advocate for the judgment-debtor are present.

It is submitted by the learned Advocate for the decree-holder that the

affidavit of assets is not submitted as per the form provided under the Code

of Civil Procedure. Thus, it may not be accepted.

Learned Advocate is granted liberty to file the affidavit of assets in the

proper form on or before 13th June, 2025.

Let the matter appear on 17th June, 2025.

The undertaking given earlier by the judgment-debtor that he shall

not alienate his movable and immovable property to continue till further

orders.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)