Balmer Lawrie And Company Limited vs Ravishankar Ramchandran And Anr
2022 Latest Caselaw 1638 Cal/2

OD-15

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                                 EC/193/2022

                   BALMER LAWRIE AND COMPANY LIMITED
                                  VS
                   RAVISHANKAR RAMCHANDRAN AND ANR


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th May, 2022.

Appearance:

Ms. Punam Saha, Adv.

The Court: This is an application for execution of a decree dated 1st

October, 2019. The decree is for an aggregate amount of Rs.4,45,42,894.98p. It

is submitted on behalf of the decree-holder that both the appeal against the said

decree as well as the Special Leave Petition have been dismissed and the decree

stands affirmed, final and binding.

In view of the above, the Department is directed to issue a notice on the

judgment debtor.

Leave is also granted to the decree holder to make necessary corrections

which are formal in nature to the Tabular Statement.

Let this matter appear on 13 June 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh