Calcutta High Court
M/S. Satyen Construction vs State Of West Bengal And Ors on 15 February, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
ODC-16
ORDER SHEET
AP 78 of 2021
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
COMMERCIAL DIVISION
M/S. SATYEN CONSTRUCTION
Versus
STATE OF WEST BENGAL AND ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 15th February, 2021.
(Via Video Conference)
Appearance:
Mr. Jayanta Kumar Mitra, Sr. Adv.
Mr. Suman Dutt, Adv.
Mr. Aniruddha Mitra, Adv.
Mr. N. Das, Adv.
...for the petitioner
Mr. Samrat Sen, Sr. Adv.
Mr. Paritosh Sinha, Adv.
Mr. Arindam Mandal, Adv.
... for respondent State
The Court: The award-holder seeks permission to withdraw the amount deposited by the judgment-debtor with the Registrar, Original Side upon furnishing adequate security in respect thereof.
Learned Senior Advocate appearing for the award-holder seeks time to file a supplementary affidavit annexing documents which came into possession of the award-holder.
Learned Senior Advocate appearing for the judgment-debtor seeks time to file affidavit.
2
In such circumstances, let supplementary affidavit be filed by February 22, 2021.
Affidavit-in-opposition be filed by March 12, 2021. Reply, if any, by March 19, 2021.
List the application under the heading 'Adjourned Motion' on March 22, 2021.
(DEBANGSU BASAK, J.) R.Bhar