Aranyak Jewellers Pvt. Ltd. & Others vs Shyam Sundar Co. Jewellers Pvt. Limited
2025 Latest Caselaw 937 Tri

Tripura High Court

Aranyak Jewellers Pvt. Ltd. & Others vs Shyam Sundar Co. Jewellers Pvt. Limited on 9 April, 2025

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                          HIGH COURT OF TRIPURA
                                AGARTALA
                    Commercial Appeal No.02 of 2024
Aranyak Jewellers Pvt. Ltd. & others
                                                                         .........Appellant(s);
                                  Versus
Shyam Sundar Co. Jewellers Pvt. Limited
                                                          .........Respondent(s).

For Appellant(s) : Mr. Haradhan Sarkar, Advocate. For Respondent(s) : Ms. Sonal Shah, Advocate, Mr. Kousik Roy, Advocate, Mr. Udai Sankar Singha, Advocate, Mr. Rohan Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 09/04/2025

Today Ms. Sonal Shah, learned counsel assisted by Mr. Kousik

Roy, learned counsel for the respondent on instruction submits that the name of

the valuer proposed by learned counsel for the appellants Mr. Anuj Singh

yesterday is acceptable to them. Reference is made to the previous order dated

08.04.2025 which is extracted hereunder:

"The matter has been posted today on a request made by the Addl. District & Sessions Judge, Court No.2, West Tripura, Agartala for extension of time to comply with the directions contained in the order dated 18.03.2025 to be read with the original judgment and order dated 11.02.2025. The issue is about appointment of a valuer. Despite two attempts made by the learned Court, no names have been suggested by the Jewellers Association of Agartala.

In the aforesaid circumstances, on being asked, learned counsel for the appellants Mr. Anuj Singh has proposed the name of "Adroit Appraisers and Research Private Limited (RVE Registration No.:IBBI/RV-E/01/2020/121). Corporate Office: Office No.-703, Tower-C, ATS Bouquet, Sector-132, Noida, Uttar Pradesh-201304".

Ms. Sonal Shah, learned counsel for the respondent, seeks short time to take instructions on the suggested name.

As prayed for, list the matter tomorrow (09.04.2025)."

In view of the convergence of both the parties on the name of

valuer i.e. Adroit Appraisers and Research Private Limited (RVE Registration

No.:IBBI/RV-E/01/2020/121), Corporate Office: Office No.-703, Tower-C, ATS

Bouquet, Sector-132, Noida, Uttar Pradesh-201304, the task of learned

Additional District & Sessions Judge, Court No.2, West Tripura, Agartala has

become easier. Time for carrying out the exercise as contemplated in paragraph

13(ii) and 13(iii) are extended by two weeks more meaning thereby that the

exercise to be carried out under para 13(ii) should be undertaken within 2(two)

weeks from today. The exercise to be carried out under para 13(iii) should be

concluded within 6(six) weeks from today.

Ms. Sonal Shah, learned counsel for the respondent, has

emphasized on the exercise to be conducted as per direction contained in para

13(ii). The learned Court is expected to keep it in mind.

The records are consigned to the record room.

(S.D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Pijush/ MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.04.10 16:05:08 +05'30'