Laxmi Pat Surana vs Pantaloon Retail India Ltd. & Ors
2021 Latest Caselaw 1176 Cal/2

OD-36
                                        EC 457 of 2018
                            IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE

                                  LAXMI PAT SURANA
                                      -VERSUS-
                           PANTALOON RETAIL INDIA LTD. & ORS.
   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th September, 2021.

Appearance:

Mr. Aniruddha Mitra, Adv.

....for the decree-holder.

Mr. Debnath Ghosh, Adv.

Mr. A. Guha, Adv.

Ms. Adreeka Pandey, Adv.

...for the judgment-debtor nos.1 & 4.

Mr. Rishad Medora, Adv.

Ms. Pooja Chakraborti, Adv.

Ms. Radhika Misra, Adv.

Ms. Debomita Sadhu, Adv.

...for the judgmebnt-debtor nos.2 & 3.

The Court: Heard the parties.

It is submitted on behalf of the decree-holder that notwithstanding an earlier

order of Court the bank guarantee for a sum of Rs.6.5 crores furnished by the

judgment-debtor nos.2 and 3 has lapsed. Mr. Medora appears on behalf of the

judgment-debtor nos.2 and 3 and submits that he needs to take instructions insofar as

the submissions of the decree-holder are concerned.

In the meantime, Mr. Medora is directed to take instructions. If the bank

guarantee for Rs.6.5 crores, in terms of an earlier order of Court has lapsed, the

judgment-debtor nos.2 and 3 shall furnish fresh bank guarantee in compliance with the

earlier orders of Court.

Mr. Ghosh appears on behalf of the judgment-debtor nos.1 and 4 and submits

that the bank guarantee for Rs.5.5 crores furnished by his clients is continuing and

subsisting.

Let this matter appear on November 10, 2021.

(RAVI KRISHAN KAPUR, J.)

s.pal