Calcutta High Court

M/S. Europcell Gmbh vs Statesman Ltd on 1 May, 2025

OD-7
                                    ORDER SHEET

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

                                     EC/271/2020

                            IA NO: GA/1/2021, GA/2/2023

                               M/S. EUROPCELL GMBH
                                        VS
                                  STATESMAN LTD.

    BEFORE:
    The Hon'ble JUSTICE BISWAROOP CHOWDHURY
    Date : 1st May, 2025

                                                                            Appearance:
                                                                   Ms. Joveria Sebba, Adv.
                                                                    Ms. Puja Rajbhok, Adv.
                                                          ...for the plaintiff/decree-holder

                                                                 Ms. Amrita Pandey, Adv.
                                                                     ...for the respondent

1. Learned Advocate for the decree-holder/petitioner and learned

Advocate for the judgment-debtor/opposite party are present.

2. It is submitted by the learned Advocates that although talks of

settlement were held but the matter is not yet settled. However, in the

interest of justice, the parties are granted one more opportunity to settle

the matter by holding the necessary discussions. The matter stands

adjourned till 17th June, 2025 for necessary orders.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)