Jra Global Pte Ltd vs Vxl Digital Private Limited
2023 Latest Caselaw 357 Cal/2

OD-2
                                  ORDER SHEET

                                   EC/205/2017

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

                              JRA GLOBAL PTE LTD
                                       VS
                          VXL DIGITAL PRIVATE LIMITED


  BEFORE:
  The Hon'ble JUSTICE BIBHAS RANJAN DE

Date : 7th February, 2023

Appearance:

Mr. Rajeev Kumar Jain, Adv.

Ms. Laila Khatun, Adv.

Ms. Sreyasi Chatterjee, Adv.

...for the decree-holder

The Court: None appears on behalf of the judgment-debtor far to speak of

praying for accommodation on behalf of the judgment-debtor.

Learned Counsel on behalf of the decree-holder appears and submitted

that on several occasion notice was served upon the judgment-debtor but no

result was yielded.

From the record it appears that this is a money decree for an amount of

Rs.20,18,359/- along with cost of Rs.7,05,612.00. Affidavit of assets was

filed by Subrata Roy claiming himself to be the director of the judgment-

debtor company. Said Subrata Roy, director of the judgment-debtor

company was also directed by this Court to appear in person for examination

but he neither appeared nor he was represented by anyone praying for

accommodation.

In this circumstances, considering the conduct of the deponent, Subrata

Roy as well as principle of "opportunity of being heard", a further

opportunity is being given to Mr. Subrata Roy to appear before this Court for

examination on 23rd February, 2023 failing which this Court shall have no

other option but to issue warrant against him to secure his attendance

before this Court for his examination.

Learned Advocate appearing on behalf of the decree-holder is directed to

inform the judgment-debtor as well as Subrata Roy, deponent of the affidavit

and also the Advocate-on-Record on behalf of the judgment-debtor

intimating the date of hearing.

Learned Advocate appearing on behalf of the decree-holder is at liberty to

annex the order of this Court from website for onward transmission.

(BIBHAS RANJAN DE, J.)

R.Bhar