Eic Holdings Pvt Ltd vs Union Of India
2022 Latest Caselaw 2193 Cal/2

OD-40


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

                                EC/250/2015
                    IA NO: GA/1/2015(Old No:GA/2203/2015)

                              EIC HOLDINGS PVT LTD
                                       VS
                                 UNION OF INDIA



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th August, 2022.

Appearance:

Ms. Vineeta Meharia, Adv.

Mr. Amit Meharia, Adv.

Ms. Madhurima Halder, Adv.

Ms. Paramita Banerjee, Adv.

Ms. Subika Paul, Adv.

Mr. N. L. Singhania, Adv.

Mr. S. K. Pandey, Adv.

Mr. S. Pal Chowdhury, Adv.

The Court: This is an application for execution of a decree dated 31st

October, 2014. Pursuant to orders of Court, the judgment-debtor hands over

a demand draft to the Advocates appearing on behalf of the decree-holder. The

decree-holder is directed to encash such demand draft.

Supplementary Affidavit filed on behalf of the decree-holder be kept with

the records. A copy of the same is served on the judgment-debtor. The

judgment-debtor prays for an accommodation to pay the balance principal

amount.

In view of the aforesaid, let this matter appear on 30 August, 2022.

(RAVI KRISHAN KAPUR, J.) S.Bag