J. H. Industrial Corporation vs Vijendra Kumar Goel

Calcutta High Court

J. H. Industrial Corporation vs Vijendra Kumar Goel on 9 September, 2025

ORDER                                                       OD- 17, 19 & 32


                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE

                           IA NO. GA/1/2023
                                   In
                              EC/507/2016
                   J. H. INDUSTRIAL CORPORATION
                                   Vs
                       VIJENDRA KUMAR GOEL
                           IA NO. GA/5/2025
                                   In
                              EC/507/2016
                   J. H. INDUSTRIAL CORPORATION
                                   Vs
                       VIJENDRA KUMAR GOEL
                           IA NO. GA/4/2024
                                   In
                             EC/507/2016
                   J. H. INDUSTRIAL CORPORATION
                                   Vs
                       VIJENDRA KUMAR GOEL


BEFORE :
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 9th September, 2025.

Appearance:

Mr. Mr. Sourojit Sengupta, Adv.

Mr. Sounak Banerjee, Adv.

Mr. S. G. Muscare, Adv.

... for Decree Holder.

Mr. Balarko Sen, Adv.

Mr. Subrata Bhattacharya, Adv.

....for Judgment Debtor.

Ms. Rupsha Chakraborty, Adv.

Ms. Suvasree Ghose, Adv.

... for Special Officer.

The Court:- Learned Advocates for the parties are present. 2 Learned Special Officers are also present and they have submitted the report. Let the report filed be kept with the record.

It appears from the said report that the balance lying in two accounts in The Karur Vysya Bank Limited are furnished along with the balance lying in the accounts in HDFC Bank Limited, Union Bank of India, RBL Bank and ICICI Bank Limited. However, the report of the Special Officers states that DCB Account is already freezed by the order passed by this Court.

The learned Special Officers shall ascertain from the bank authorities the date of the order and the amount lying in the DCB Account. Upon obtaining such information, the learned Special Officers shall submit a report on or before 23rd September, 2025.

Let this matter appear on 23rd September, 2025 for report of the Special Officers.

Learned Special Officers are entitled to further remuneration of 100 Gms each.

Judgment debtors are restrained from operating the bank accounts, namely, two accounts in The Karur Vysya Bank Limited, two accounts in HDFC Bank Limited, one account in Union Bank of India, two accounts in RBL Bank and one account in ICICI Bank Limited. These accounts will not be operated without the leave of this Court. 3

The learned Advocates for the parties shall extend necessary cooperation to the Special Officers.

(BISWAROOP CHOWDHURY, J.) JM/R.D Barua