Navyug Enterprises (P) Ltd vs Bangladesh Krishi Bank And Ors
2022 Latest Caselaw 813 Cal/2

OD 8

                              ORDER SHEET
                               EC/180/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                        NAVYUG ENTERPRISES (P) LTD.
                                 Versus
                     BANGLADESH KRISHI BANK AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 8th March, 2022.

(Via Video Conference)

Appearance:

Mr. Anirban Ray, Adv.

Mr. Ratnesh Kumar Rai, Adv.

Mr. Sachchida Nand Pandey, Adv.

Mr. Ankan Rai, Adv.

The Court: Heard counsel appearing on behalf of the petitioner. On the last

occasion, that is on 14th February, 2022, this Court had restrained the five

banks from making any payment out of the said accounts maintained by

Bangladesh Krishi Bank to the extent of Rs.23,41,913/-.

In spite of service upon all the banks, except Sonali Bank Limited, none

has appeared on behalf of any of the banks nor the Bangladesh Krishi Bank

which is the judgment-debtor in this case.

In light of the same, I am of the view that the banks should now be

restrained from making payment out of the said accounts maintained by

Bangladesh Krishi Bank to the extent of Rs.91,51,467.18 (the decretal

amount). This injunction shall continue till June 30, 2022 or until further

order whichever is earlier.

Time to file affidavit by the banks is extended by a period of four weeks

from date. The affidavit of assets to be filed by the judgment-debtor is also

extended by a period of four weeks from date.

Matter is made returnable four weeks hence.

(SHEKHAR B. SARAF, J.) B.Pal