Sanjeev Mehera vs Standard Chartered Bank And Ors
2026 Latest Caselaw 2925 Cal/2

Calcutta High Court

Sanjeev Mehera vs Standard Chartered Bank And Ors on 10 April, 2026

OD-1 to 7

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


                    IA NO. GA/3/2024
                     In EC/334/2019
                    SANJEEV MEHERA
                            Vs
            STANDARD CHARTERED BANK AND ORS

                    IA NO. GA/5/2024
                     In EC/334/2019
                    SANJEEV MEHERA
                            Vs
            STANDARD CHARTERED BANK AND ORS

                     IA NO. GA/6/2024
                      In EC/334/2019
                    SANJEEV MEHERA
                            Vs
            STANDARD CHARTERED BANK AND ORS

                      IA NO. GA/1/2024
                       In EC/76/2021
                  TILAK MEHERA AND ORS.
                              Vs
            STANDARD CHARTERED BANK AND ANR.

                      IA NO. GA/3/2024
                       In EC/76/2021
                  TILAK MEHERA AND ORS.
                             Vs
            STANDARD CHARTERED BANK AND ANR.


                      IA NO. GA/4/2024
                       In EC/76/2021
                  TILAK MEHERA AND ORS.
                             Vs
            STANDARD CHARTERED BANK AND ANR.

                      IA NO. GA/5/2025
                       In EC/76/2021
                  TILAK MEHERA AND ORS.
                             Vs
            STANDARD CHARTERED BANK AND ANR.
                                             2



    BEFORE:
    The Hon'ble JUSTICE APURBA SINHA RAY
    Date : 10th April, 2026.

                                                                               Appearance:

                                                           Mr. Sushovit Dutta Majumder, Adv.
                                                           Ms. Pubali Sinha Chowdhury, Adv.
                                                                     Mr. Altamash Alim, Adv.
                                                                 Ms. Rajeshwari Prasad, Adv.
                                                    ..for the proforma respondent nos. 4 to 8

/ award-holder Nos.2 to 6.

Ms. Susrea Mitra, Adv.

Ms. Bhawna Tekriwal, Adv. ..for the proforma respondent no.3 /...for the award-holder No.1.

Mr. Krishnaraj Thakker, Sr. Adv.

Mr. Tanay Agarwal, Adv.

Mr. Deepak Kripalani, Adv. Ms. S.Bhattacharya, Adv. ...for the award-debtor no.1 & 2

The Court:- The learned Counsel for the award-debtor has sought for

an accommodation.

List these matters on 15th May, 2026.

GA/2/2020 in EC/334/2019 be placed before this Court on the

returnable date.

(APURBA SINHA RAY, J.)

s.chandra