Tradecom Private Limited) And Anr vs Samiran Gain
2023 Latest Caselaw 1522 Cal/2

OC-1
                           IN THE HIGH COURT AT CALCUTTA
                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                    ORIGINAL SIDE


                                       EC/61/2023


           CELICA MOTOCORP PRIVATELIMITED (FORMERLY KNOWN AS D. J.
                   TRADECOM PRIVATE LIMITED) AND ANR.
                                     VS
                                SAMIRAN GAIN


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th July, 2023 Appearance:

Mr. Paritosh Sinha, Adv.

Ms. S. Das, Adv.

...for award holder.

Mr. Soumya Ray, Adv.

Ms. Anwesha Saha, Adv.

...for judgment debtor.

The Court:- Affidavit of Assets filed on behalf of the judgment debtor be

kept with the records.

A copy of the same is forwarded to the decree-holder.

It is submitted on behalf of the decree-holder that pursuant to the earlier

order of Court, the judgment debtor had paid a sum of Rs.15 lakhs.

A further amount of Rs.15 lakhs shall be paid positively by 24 July, 2023.

Let this matter appear on 25 July, 2023 under the heading 'For

Examination of the Judgment Debtor'.

The judgment debtor is directed to be personally present on the returnable

date.

There shall also be an order of injunction in terms of prayer (d) of the

Tabular Statement. In the meantime, there shall be stay of the warrant of arrest

till the returnable date.

Vakalatnama filed on behalf of the judgment debtor be kept with the

records.

The judgment debtor is also directed to furnish a copy of the Development

Agreement referred to in the Affidavit of Assets within a week from date.

(RAVI KRISHAN KAPUR, J.)

SK.