M/S Choudhury Construction vs State Of West Bengal Through ...
2022 Latest Caselaw 1174 Cal/2

OC-21
                                  ORDER SHEET

                                   EC/97/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

                         M/S CHOUDHURY CONSTRUCTION
                                      VS
         State of West Bengal THROUGH SUPERINTENDING ENGINEER PWD


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 31st March, 2022

Appearance:

Mr. Ayan Banerjee, Adv.

Mr. Arijit Bhowmick, Adv.

Mr. S. Chaudhury, Adv.

Mr. Paritosh Sinha, Ld. AOR, WB

The Court: Heard Counsel appearing on behalf of the parties.

The judgment-debtor, the State of West Bengal is directed to keep aside a

sum of Rs.1,12,45,433/- in an interest bearing fixed deposit account

separately within a period of four weeks from date.

Matter is made returnable five weeks hence.

(SHEKHAR B. SARAF, J.)

R.Bhar