Dalhousie Properties Ltd J vs Global Exports Ltd
2023 Latest Caselaw 1476 Cal/2

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

                                     EC/469/2019

                           DALHOUSIE PROPERTIES LTD J
                                      VS
                              GLOBAL EXPORTS LTD


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd July, 2023 Appearance:

Mr.S. Mukherjee, Adv.

Mr. Anirudha Agarwalla, Adv.

Mr. D. Mukherji, Adv.

...for judgment debtor.

The Court:- It is submitted on behalf of the judgment debtor that a

substantial portion of the decretal dues have been paid and only a sum of Rs.25

lakhs remains unpaid.

It is submitted on behalf of the decree-holder that there is no settlement

and the entire decretal dues should be paid and according to the decree-holder

there is an outstanding amount of approximately Rs.45 lakhs due and payable.

The judgment debtor is directed to furnish a chart in respect of the

outstanding calculation due and payable by the judgment debtor to the decree-

holder by 7 July, 2023.

Let this matter appear on 10 July, 2023 for further order.

In the meantime, the judgment debtor is directed to take instructions as to

the mode and manner in which the balance amount would be repaid to the

decree-holder.

(RAVI KRISHAN KAPUR, J.)

SK.