Sunflower Synergies Pvt Ltd vs Raja Ram Saraf
2023 Latest Caselaw 1940 Cal/2

OD-13
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE


                               EC/425/2019
                   IA NO: GA/1/2020(Old No:GA/499/2020)

                       SUNFLOWER SYNERGIES PVT LTD
                                   VS
                             RAJA RAM SARAF


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th August, 2023.

Appearance:

Mr. Soumabho Ghosh, Adv.

Mr. Aritra Basu, Adv.

Mr. B. Kumar, Adv.

...for decree holder Mr. Indradeep Basu, Adv.

...for judgment debtor.

The Court : It is alleged that there has been violation of the order dated

4 August, 2023. The petitioner reserves its rights to initiate appropriate

proceedings.

A cheque dated 7 August, 2023 for Rs.25,000/- is handed over to the

decree holder. The judgment debtor also files an Affidavit of Assets and has

served a copy of the same on the judgment debtor.

The decree holder is directed to encash the cheque forthwith. An

assurance is given by the Advocate appearing on behalf of the decree holder

that the same would be encashed.

The decree holder prays for an opportunity to consider the Affidavit of

Assets.

Let this matter appear on 11 August, 2023 for further orders.

(RAVI KRISHAN KAPUR, J.) SK.