Ramesh Co vs Imperial Tubes Pvt. Ltd
2022 Latest Caselaw 1506 Cal/2

ODC-8
                                     EC/147/2020
                 IA NO: GA/1/2020(Old No: GA/1172/2020), GA/2/2021
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                                    RAMESH CO.
                                         Vs
                              IMPERIAL TUBES PVT. LTD.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th April, 2022.

Appearance:

Mr. Soumabho Ghose, Adv.

Ms. T. Bhattacharyya, Adv.

Mr.S. Ganguli, Adv.

Mr. Rajarshi Dutta, Adv.

Mr. V.V.V. Sastry, Adv.

Mr. D. Saha, Adv.

The Court: Supplementary Affidavit filed on behalf of the judgment debtor

company be kept with the records. It appears from the Supplementary Affidavit

that save and except the two bank accounts, particulars whereof appear at

paragraph 4(e) and 4(h) of the judgment-debtor company, the judgment-debtor

company has no worthwhile assets to satisfy the decretal dues.

In view of the aforesaid, the balance lying to the credit of the judgment-

debtor company in the accounts particulars whereof appear at paragraphs 4(e)

and 4(h) of the Affidavit be transferred forthwith to the decree-holder.

The Andhra Bank, Kolkata Main Branch and the Axis Bank, Dalhousie

Branch are directed to act in terms of this order.

Let this matter appear on 11 May 2022.

(RAVI KRISHAN KAPUR, J.) D.Ghosh