Navyug Enterprises (P) Ltd vs Bangladesh Krishi Bank And Ors
2022 Latest Caselaw 464 Cal/2

OD-12
                                 ORDER SHEET

                                  EC/180/2021

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

                        NAVYUG ENTERPRISES (P) LTD
                                   VS
                     BANGLADESH KRISHI BANK AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 14th February, 2022

(Via Video Conference)

Appearance:

Mr. Anirban Ray, Adv.

Mr. Sachchida Nand Pandey, Adv.

Mr. Shiv Mangal Singh, Adv.

The Court: This is an execution application wherein a decree was passed

by this Court on 1st September, 2016 which was thereafter affirmed by the

Division Bench of this High Court. It appears that an order of injunction has

been passed restraining the Bangladesh Krishi Bank, the judgment-debtor

herein, from operating their accounts in the banks mentioned in paragraph 15

of this application to the extent of the principal sum claimed i.e.,

Rs.23,41,913/-. The injunction also restrained the banks from making any

payment out of the said accounts maintained by Bangladesh Krishi Bank to

the extent of Rs.23,41,913/-. This order is subsisting till date.

The present execution application has been filed wherein a total amount

of Rs.91,51,467.18 has been calculated as the decretal amount taking into

account the interest payable.

This execution application should be served upon the banks listed in

paragraph 15 of the execution application along with the judgment-debtor. The

banks are directed to file an affidavit indicating the sum of money lying with

them in the account of the judgment-debtor. The judgment-debtor is also

directed to file its affidavit of assets within a period of three weeks from date.

Matter is made returnable three weeks hence.

(SHEKHAR B. SARAF, J.)

R.Bhar