State Of West Bengal vs M/S. Satyen Construction
2023 Latest Caselaw 2395 Cal/2

OD-3
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                AP/288/2019
        IA NO: GA/4/2020(Old No:GA/1182/2020), GA/6/2022, GA/7/2022


                            STATE OF WEST BENGAL
                                      VS
                          M/S. SATYEN CONSTRUCTION



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 30th August, 2023.

Appearance:

Ms. Paritosh Sinha, Adv.

Mr. S. Samanta, Adv.

The Court : By an order dated 6 March, 2020, the judgment debtor was

directed to deposit a sum of Rs. 4,11,89,759/- with the Registrar, Original Side

within a period of three weeks from date.

It is submitted on behalf of both the parties that pursuant to the order dated

6 March, 2020, the judgment debtor has deposited the said amount with the

Registrar, Original Side. However, there have been no directions for investing the

said amount.

The matter has appeared at the instance of the Department.

It is brought to the attention of this Court that pursuant to the order dated 6

March, 2020 though the decretal dues i.e. Rs. 4,11,89,759/- have been deposited

with the Registrar, Original Side the same remain uninvested.

By consent of the parties, the Registrar, Original Side is directed to invest

the said amount in an interest bearing fixed deposit with any nationalized bank.

(RAVI KRISHAN KAPUR, J.) SK.