Mountview Tracom Llp vs Apl Metals Limited
2022 Latest Caselaw 827 Cal/2

Citation : 2022 Latest Caselaw 827 Cal/2
Judgement Date : 10 March, 2022

Calcutta High Court

Mountview Tracom Llp vs Apl Metals Limited on 10 March, 2022

ODC- 4
                                   EC/49/2022
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                             MOUNTVIEW TRACOM LLP
                                      VS
                              APL METALS LIMITED


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th March, 2022.

Appearance:-

Ms. Radhika Singh, Adv.

Mr. Chayan Gupta, Adv.

Mr. Gopal Pahari, Adv.

Ms. Mandeep Kaur, Adv.

The Court: By consent of the parties, the matter is taken up for hearing

today. It is pointed out by the decree-holder that though by an order dated 4

March 2022, prayer (e)(iii) of the Tabular Statement had been granted, no

Receiver has been appointed in the order.

The judgment-debtor is represented.

In the order dated 4 March 2022, this Court had granted prayer (e)(iii) of

the Tabular Statement. Prayer (e)(iii) provides as follows:

"(e)(iii)- Operate and remove moneys from the bank accounts of the

Judgment Debtor and make over necessary sums to the Decree Holder for

satisfaction of the decretal debt."

The names of the relevant bank accounts of the judgment debtor appear at

paragraph 8 (a), (b) and (c) of the Affidavit in support of Tabular Statement.

In view of the aforesaid, Mr. Rohit Banerjee, Advocate is appointed as

Receiver at a remuneration of 2000 gms to carry out the order dated 4 March

2022. It is made clear that at this stage, the Receiver shall only ascertain the

amounts lying to the credit of the judgment-debtor in the respective bank

accounts mentioned in paragraph 8 (a), (b) and (c) of the Affidavit in support of

Tabular Statement. The Receiver is also directed to file a Report on the returnable

date.

Let this matter appear on 17 March 2022 as originally fixed in terms of the

order dated 4 March 2022.

(RAVI KRISHAN KAPUR, J.) D.Ghosh