Calcutta High Court
Sapco Handelsgegellschaft Mbh vs Wearit Global Limited on 25 June, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-3
EC 59 of 2019
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SAPCO HANDELSGEGELLSCHAFT MBH
Versus
WEARIT GLOBAL LIMITED
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 25th June, 2019.
Appearance:
Mr. Ritzu Ghosal, Adv.
Mr. Paritosh Sinha, Adv.
Mr. Saubhik Chowdhury, Adv.
Ms. Meenakshi Manot, Adv.
Mr. Dripto Majumdar, Adv.
Mr. Jayjit Ganguly, Adv.
Mr. P. Sancheti, Adv.
The Court : This is an application for enforcement of a
foreign award obtained by the present petitioner against the
respondent. On March 14, 2019 when the execution application was
moved a learned Single Judge of this Court passed an order in terms of prayers (l) and (m) of the Tabular Statement. The said interim order is going to expire on June 30, 2019.
A copy of the application has been served upon the respondent/award-debtor who is represented by advocates. A prayer is made on behalf of the respondent to allow it to file an affidavit-in-opposition to this application.
Let the respondent file an affidavit-in-opposition to this application dealing with the allegations made in the petition, as well as disclosing its assets within two weeks from date; reply 2 thereto, if any, be filed two weeks thereafter. The interim order already passed shall continue till disposal of the execution application.
The application will appear, under the heading 'Chamber Application for Final Disposal', in the monthly list of August, 2019.
(ASHIS KUMAR CHAKRABORTY, J.) s.pal