Calcutta High Court
Skipper Ltd vs North Star Tubes Pvt. Ltd on 10 September, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
EC No. 186 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SKIPPER LTD.
Versus
NORTH STAR TUBES PVT. LTD.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 10th September, 2013.
Ms. Rajshree Kajaria, Mr. Jishnu Chowdhury, Mr. Soumabho Ghose, Mr. Saptarshi Mukherjee, Advs.
...for the decree-holder Mr. Lalan Singh, Mr. A. Podder, Mr. D.K. Gupta, Advs.
...for the judgment-debtor The Court : Pursuant to orders passed, the directors of the judgment-debtor have filed their respective affidavit of assets. Mr. Syed Hasan Ali was also examined by Court but from his deposition it appears that the business of the judgment-debtor is managed and controlled by Mr. Ramesh Jain, another director of the judgment-debtor. Mr. Ramesh Jain is suffering from cancer and therefore according to the counsel of the judgment-debtors is not in a position to come to Calcutta to depose. A prayer has been made for examining Mr. Ramesh Jain, director of the 2 judgment-debtor on commission and on such prayer of the judgment- debtor Mr. Kuldip Mallik, advocate, Bar Library Club, 2nd Floor is appointed Commissioner at a remuneration of 150 Gms. per sitting. The Commissioner will be accompanied by one representative of the decree- holder and costs of the Commissioner so also one representative of the decree-holder be borne by the judgment-debtor. The Commissioner will be entitled to engage a local person for recording the deposition of Mr. Ramesh Jain. Matter to appear in the list on 8th November, 2013.
The Commissioner and all parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(PATHERYA, J.) TR/