A. M. Industries Limited vs Steel Authority Of India Limited
2022 Latest Caselaw 3015 Cal/2

OD-5
                                EC/79/2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                          A. M. INDUSTRIES LIMITED
                                     VS
                      STEEL AUTHORITY OF INDIA LIMITED



      BEFORE:
      The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE
      Date : 14th December, 2022.

                                                                          Appearance:
                                                            Mr. Debmalya Ghosal, Adv.
                                                                 Mr. Atish Ghosh, Adv.
                                                                 Mr. Tanmoy Sett, Adv.
                                                             Ms. Sumana Biswas, Adv.
                                                                          ...for plaintiff

                                                                   Mr. Arijit Basu, Adv.
                                                                      ...for respondent.

The Court : Supplementary affidavit filed by the plaintiff/decree-holder is

taken on record. From the supplementary affidavit, it appears that after payment

and adjustment the total dues amount is Rs.2,90,448/-.

Learned Counsel appearing on behalf of the opposite party submits that

the said amount of Rs. 2,90,448/- has already been paid towards Tax Deducted

at Source (TDS). The judgment debtor is directed to file an affidavit in compliance

with Order XXI Rule 1 sub-Rule (c) of the Code of Civil Procedure by 13th

January, 2023.

(AJOY KUMAR MUKHERJEE, J.) SK.