Eic Holdings Pvt Ltd vs Union Of India
2022 Latest Caselaw 2070 Cal/2

OD-7
                                EC/250/2015
                   IA NO: GA/1/2015(Old No:GA/2203/2015)
                      IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                            EIC HOLDINGS PVT LTD
                                     VS
                               UNION OF INDIA



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 26th July, 2022.

Appearance:

Mr. Sabyasachi Chowdhury, Adv.

Ms. Vineeta Meharia, Adv.

Mr. Amit Meharia, Adv.

Ms. Madhurima Halder, Adv.

Ms. Paramita Banerjee, Adv.

Ms. Subika Paul, Adv.

...for decree holder.

Mr. Nandlal Singhania, Adv.

Mr. Santosh Kumar Pandey, Adv.

...for UOI Mr. S. Pal Chowdhuri, Adv.

Ms. Diya Nandi, Adv.

...for defendant no. 7

The Court : By an order dated 5 July, 2022, this Court had directed the

State Bank of India to pay the decree-holder a sum of Rs.1.5 crores which had

been attached in terms of the earlier order dated 16 June, 2015 by a Coordinate

Bench.

It is fairly submitted by Mr. Chowdhury appearing on behalf of the decree-

holder that the time for carrying out the exercise by the State Bank of India has

not yet expired.

Mr. Singhania appears on behalf of the Union of India, being the judgment

debtor, and submits that he has no objection if the State Bank of India makes

payment of the said sum of Rs. 1.5 crores to the decree-holder.

The State Bank of India submits that necessary steps have to be taken by

the Manager (GM) (PARF) of the State Bank of India.

In view of the directions, contained in the order dated 5 July, 2022, it is

expected that the concerned officer of the State Bank of India will take

appropriate steps in complying with the directions of Court.

Let this matter appear on 9 August, 2022 under the heading 'New

Chamber Application'.

In the meantime, the judgment debtor is direction to take instructions in

so far as payment of the balance decretal dues are concerned.

(RAVI KRISHAN KAPUR, J.)

SK.