Eic Holdings Pvt Ltd vs Union Of India
2022 Latest Caselaw 1737 Cal/2

OD-1

                         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 : 13th June, 2022.

Appearance:

Mr.Akash Munshi, Adv.

Ms.T.Saha, Adv.

Mr. Sabyasachi Chowdhury, Adv.

Ms. Madhurima Halder, Adv.

Mr.Amit Meharia, Adv.

Ms.Paramita banerjee, Adv.

Ms.Subika Paul, Adv.

The Court:-None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

This is an application for execution of a decree dated 30th October, 2014. It

is submitted on behalf of the decree-holder that though the possession has been

obtained in terms of the decree, the mesne profits are yet to be paid.

Let a notice be served on Mr. Dhiraj Trivedi and Bilwadal Bhattacharyya,

Additional Solicitor General.

Let this matter appear on 5 July, 2022.

It is submitted on behalf of the decree-holder that a subsisting order of

attachment has already been passed in this proceeding on 16th June, 2015.

The judgment-debtor is directed to take insurrections and apprise this

Court on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag