Neo Carbons Private Limited vs Akj Minerals Limited
2025 Latest Caselaw 3076 Cal/2

Calcutta High Court

Neo Carbons Private Limited vs Akj Minerals Limited on 17 November, 2025

OD-42
                                ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                 EXTRA-ORDINARY ORIGINAL CIVIL JURSIDICTION
                                ORIGINAL SIDE

                                  EC/242/2021
                                IA NO: GA/1/2024

                         NEO CARBONS PRIVATE LIMITED
                                     VS
                            AKJ MINERALS LIMITED


   BEFORE:
   The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date : 17TH November, 2025.

Appearance:

Mr. Shiv Shankar Banerjee, Adv.

For the petitioner

The Court:- Learned advocate representing the decree-holder submitted

that the director of the judgement debtor was being examined and the next

date was fixed on 19th June, 2025 for further examination.

However, no further examination could be carried out for the absence of

the director of the judgement debtor.

The Registrar, Original Side is to serve notice upon the director/share

holders of the judgment debtor company indicating the next date of hearing to

be present before this court for further examination.

The next date be fixed on 15th January, 2025.

Copy of this order be intimated to the Registrar, Original Side for

compliance.

(ANANYA BANDYOPADHYAY, J.)

A Dey