Amarnath Sanganaria vs Sonali Bank Limited And Anr
2022 Latest Caselaw 2129 Cal/2

OD - 1

                         ORDER SHEET
                          EC/181/2022
                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE

                      AMARNATH SANGANARIA
                                VS
                   SONALI BANK LIMITED AND ANR


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 4th August, 2022.

Appearance:

Mr. Prantik Gorai, Adv.

Mr. Debasish De, Adv.

Ms. Debanjana De, Adv.

...For the decree-holder Mr Rahul Karmakar, Adv.

Ms. Gargi Goswami, Adv.

...for judgment debtor no. 1

The Court : Heard learned advocates appearing for the decree-holder

and judgment-debtor.

In compliance of the earlier order of this Court dated 25th July,

2022, as a partial satisfaction to the balance decretal amount of Rs.

1,38,49,185/- including interest as on 30th June, 2022, judgment debtor

has made a payment of Rs. 50 lakhs by way of banker's cheque dated 3rd

August, 2022 issued by the Sonali Bank Limited, Kolkata Branch bearing

no. 003596 and the same has been handed over to the counsel for the

decree-holder, in Court.

For the balance amount of the decretal amount including interest

amounting to Rs. 88,49,185/- as lying on 30th June, 2022, judgment

debtor agrees to pay but through its counsel has made prayer for

granting instalment and considering such prayer of learned counsel

representing the judgment debtor prayer for instalment is allowed in the

following terms.

For the balance aforesaid decretal amount including interest as on

30th June, 2022 amounting to Rs. 88,49,185/- shall be paid in four

equal monthly instalments. First of such instalment shall be paid by 15th

September, 2022, second instalment by 15th October, 2022, third

instalment by 15th November, 2022 and fourth of such instalment

including further accrued interest on the date of payment of last

instalment shall be paid on or before 15th December, 2022. Mode of such

payment and acceptance of such payment will be suggested by the

decree holder and will inform the judgment debtor. In case of default in

making payment in terms of this order, decree-holder will be at liberty to

mention the matter.

List this matter on 20th December, 2022 to apprise the Court about

the implementation of the order.

(MD. NIZAMUDDIN, J.) TR/