Calcutta High Court
Steel Authority Of India Limited - Iisco ... vs M/S. Rlj Ferro Alloys Pvt. Ltd on 5 October, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD - 1
EC 285/2020
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
STEEL AUTHORITY OF INDIA LIMITED - IISCO STEEL LIMITED
VERSUS
M/S. RLJ FERRO ALLOYS PVT. LTD.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 5th October, 2021.
Appearance:
Mr. Chayan Gupta,
Mr. D.R. Basu, Advs., for the award holder.
Mr. Ashok Banerjee, Sr. Adv.,
Mr. S.N. Mitra, Sr. Adv.,
Mr. D.N. Sharma,
Mr. Shailendra Jain,
Mr. Farhan Ghaffar, Advs., for the judgment-debtor.
Mr. Amitesh Banerjee, Sr. Adv.,
Mrs. Ipsita Banerjee, Adv., for the State of West Bengal.
.
The Court: The judgment-debtor is produced under arrest. The judgment- debtor has given an undertaking that he shall be present as and when directed by this Court. Accordingly, the warrant of arrest issued against the judgment- debtor stands discharged. The judgment-debtor has stated that they have engaged Mr. Farhan Ghaffar, Advocate and Solicitor to represent them in this proceeding.
2
The judgment-debtor shall file his individual affidavit of assets in Form No.16A of Appendix - E of the Code of Civil Procedure, 1908 and shall remain present for examination on that date.
Let this matter appear on 15 November 2021 for "Examination of the Judgment-Debtor".
The award holder is directed to serve a copy of this execution application on the Advocate appearing on behalf of the judgment-debtor in course of the day.
Mr. Amitesh Banerjee, Senior Advocate along with Mrs. Ipsita Banerjee, Advocate appears on behalf of the State of West Bengal. The further appearance of the State of West Bengal as of now is dispensed with.
The Officer-in-Charge of the Shakespeare Sarani Police Station is present in Court. His presence is also dispensed with.
(RAVI KRISHAN KAPUR, J.) S.Das AR[CR]