Calcutta High Court
Columbia Grain International Inc vs Rythem Overseas Trade Limited on 3 August, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER
EC No. 591 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
COLUMBIA GRAIN INTERNATIONAL INC.
Versus
RYTHEM OVERSEAS TRADE LIMITED
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 3rd August 2017.
Appearance:
Mr. Ravi Kapur, Advocate.
The judgment-debtor is not represented. Mr. Amar Nath Singh, 51/9, B. L. Saha Road, Kolkata - 700053, Mr. Nathuram Bansal, House No.-641, Mehtab Das Ki Dhani, Ward No.-15, Bhiwani, 127021, Haryana and Mr. Debabrata Das, 43, Tiljala Lane, Tiljala, Kolkata
- 700039, the directors of the judgment-debtor company, are directed to file their individual affidavit of assets in Form No.16A of Appendix-E of the Code of Civil Procedure within three weeks from the date of communication of this order. The matter is adjourned for six weeks.
Mr. Lal Ratan Mandal, Advocate appears and submits that he has not received any instruction to represent the judgment-debtor in this proceeding.
In the earlier order dated 20th July 2017, the name of the judgment-debtor company has been wrongly transcribed as R. Piyarelall Import & Export Limited instead of Rythem Overseas Trade Limited. Let the name of the judgment-debtor company be corrected in the order dated 20th July 2017.
(SOUMEN SEN, J.) S. Kumar