Rakesh Flour Mills Pvt. Ltd vs Williamson Magor And Co. Ltd
2021 Latest Caselaw 645 Cal/2

ODC-11
                                 ORDER SHEET

                                  EC/127/2021

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

                       RAKESH FLOUR MILLS PVT. LTD.
                                   VS
                      WILLIAMSON MAGOR AND CO. LTD.

  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 6th September, 2021.

[Via video conference]

Appearance:

Mr. Sankarsan Sarkar, Adv.

Mr. Indradeep Basu, Adv.

Mr. Srinjoy Bhattacharya, Adv.

The Court: Although this application for execution of a decree

dated 23rd February, 2021 was sought to be made without notice to the

judgment-debtor, the advocate-on-record of the judgment-debtor seeks a

week's time to come up with repayment proposal.

According to learned counsel for the decree-holder, the judgment-

debtor is in a precarious financial position on the basis of which urgent

interim orders are being sought.

Upon hearing learned counsel, this Court is of the view that since

the decree is of February, 2021 and the application for execution has been

filed in August, 2021, the judgment-debtor can be given one week to come

up with the proposal which will hopefully be beneficial to the decree-holder.

List this matter after a week.

(MOUSHUMI BHATTACHARYA, J.)

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