Manoj Kumar Todi vs M/S Bichitra & Ors
2023 Latest Caselaw 3278 Cal/2

Calcutta High Court

Manoj Kumar Todi vs M/S Bichitra & Ors on 1 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-17
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                    EC/229/2015

                                MANOJ KUMAR TODI
                                        VS
                                M/S BICHITRA & ORS.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st December, 2023.

Appearance:

Mr. Arif Ali, Adv.

Mr. Vivek Kr. Sah, Adv.

Mr. S. Bhattacharyya, Adv.

...for decree holder.

Ms. Muskan Bangani, Adv.

Mr. Aasish Chowdhury, Adv.

...for judgment debtor.

The Court : Without prejudice to the rights and contention, the decree holder

undertakes to furnish their RTGS details in order to enable the judgment debtor to

make timely payment.

It is submitted on behalf of the judgment debtor that the remaining principal

amount of Rs.22 lakhs shall be paid by the judgment debtor on or before 15

February, 2024 in three equal instalments of Rs.7 lakhs each.

The judgment debtor undertakes that to make payment on 15 December,

2023 and 15 January, 2024 and 15 February, 2024 respectively.

Let this matter appear on 18 December, 2023 for further hearing.

Supplementary Affidavit filed on behalf of the decree holder be kept with the

records.

(RAVI KRISHAN KAPUR, J.) SK.