J. H. Industrial Corporation vs Vijendra Kumar Goel
2023 Latest Caselaw 1552 Cal/2

OD-115

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


                                    EC/507/2016

                          J. H. INDUSTRIAL CORPORATION
                                        VS
                              VIJENDRA KUMAR GOEL


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th July, 2023

Appearance:

Mr. Sourajit Dasgupta, Adv.

The Court:- Pursuant to the orders of Court, the Receiver has filed a

Report. It appears from the Report that the judgment debtor is a constituent of

the ICICI Bank account no.037105006139. It also appears from the Report that

a sum of Rs.1,17,059.97 is lying in the said account to the credit of the judgment

debtor. Admittedly, the decretal dues are in excess of Rs.26 lakhs.

Accordingly, the ICICI Bank is directed to transmit the funds lying to the

credit of the judgment debtor in the aforesaid account forthwith to the decree

holder. The decree holder is directed to intimate the ICICI Bank of this order.

Let this matter appear on 20th July, 2023 to ensure compliance.

Another aspect of this matter pertains to a letter dated 21st June, 2023

written by the Branch Manager addressed to the Court.

It is submitted on behalf of both the Branch Manager and Deputy Branch

Manager, present in Court that there is an unintentional mistake which they

have committed in issuing this letter. In such circumstances, both the Branch

Manager and the Deputy Branch Manager undertake to pay costs assessed at

Rs.25,000/- each to the Member Secretary, West Bengal Legal Service Authority,

earmarked for "Acid Attack Victims". The aforesaid amount should be paid prior

to the returnable date and evidence thereof shall be filed in Court.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh