P. G. And W. Sawoo Private Limited vs Union Of India
2022 Latest Caselaw 2900 Cal/2

OD-6
                                ORDER SHEET

                                 EC/47/2022

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

                P. G. AND W. SAWOO PRIVATE LIMITED
                                 VS
   UNION OF INDIA, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE


  BEFORE:
  The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date : 30th November, 2022

Appearance:

Mr. Suchayan Banerjee, Adv.

Mr. Souradeep Banerjee, Adv.

Ms. Sanhana Sinha, Adv.

...for the decree-holder

The Court: Learned Counsel appearing on behalf of the decree-holder

submits that the judgment-debtor simply preferred an appeal which was last

appeared before the Division Bench on 21st July, 2022 being APDT 7 of

2022. Since then, no further order has been passed by the Bench nor any

stay has been granted in respect of the execution application. Learned

Counsel for the decree-holder submits that even the prayer for condonation

of delay has not been heard yet.

Decree-holder seeks for an order in terms of prayer 10(c) of the Tabular

Statement. Accordingly, the Assistant Commissioner, Barrackpore

Commissionerate, CGST is directed to come up with specific proposal from

the higher responsible officers concerned as to how they will satisfy the

decretal amount and such proposal must be on affidavit.

Matter is made returnable on 14th December, 2022.

(AJOY KUMAR MUKHERJEE, J.)

R.Bhar