Srei Infrastructure Finance ... vs Sahaj E Village Limited
2021 Latest Caselaw 1293 Cal/2

OD-37
                                     EC 3 of 2021
                                  IA No. GA 1 of 2021

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

               SREI INFRASTRUCTURE FINANCE LIMITED
                              VS
SAHAJ E VILLAGE LIMITED, PRESENTLY KNOWN AS E VILLAGE KENDRA LIMITED

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th October, 2021.

Appearance:

Mr. Swatarup Banerjee, Adv.

Sk. SAriful Haque, Adv.

Mr. Ratul Biswas, Adv.

Mr. Kaushik Chowdhury, Adv.

The Court: The Affidavit of Assets filed on behalf of the judgment-debtor be

kept with the record.

It appears from the said Affidavit of Assets that the judgment-debtor is entitled

to receive an amount of approximately Rs.463 crores by way of arbitral proceedings,

details whereof would appear at paragraph 12 of the said Affidavit.

Mr. Banerjee appears on behalf of the decree-holder fairly submits that, at this

stage, there is no scope for any order save and except the order of injunction in

respect of the details furnished at paragraph 12 of the Affidavit.

In view of the aforesaid, there shall be an order of injunction restraining the

award-debtor, their men, servants and assigns from utilizing any amounts out of the

sums enumerated in paragraph 12 of the Affidavit without keeping aside and making

payment of the entire decretal dues of the decree-holder.

With the above directions, EC No.3 of 2021 is disposed of.

Liberty is granted to the decree-holder to apply for further orders if the

circumstances so warrant.

It is made clear that the decree-holder will furnish all the particulars of the

arbitral proceedings which have been enumerated in paragraph 12 of the affidavit

and the status of such proceedings to the decree-holder within a period of four weeks

from date.

(RAVI KRISHAN KAPUR, J.)

s.pal