J. H. Industrial Corporation vs Vijendra Kumar Goel
2023 Latest Caselaw 1630 Cal/2

OD-40
                         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 : 20th July, 2023.

Appearance:

Mr. Basabraj Chakraborty, Adv.

Mr. Satyaki Chaudhuri, Adv.

...for the judgment-debtor

The Court:- It is submitted on behalf of the decree-holder that the ICICI

Bank has not yet transmitted the funds in terms of the directions of the

Court.

In such circumstances, let this matter appear on 27th July, 2023.

In the meantime, the ICICI Bank is directed to comply with the

directions contained in the order dated 13th July, 2023. On behalf of the

Branch Manager and Deputy Branch Manager of the Karur Vysya Bank, it is

submitted that the costs in terms of the order dated 13th July, 2023, has been

paid. In this connection, the receipt issued by the State Legal Services

Authorities, West Bengal be kept with the records.

In view of the aforesaid, let this matter appear on the returnable date

i.e., 27th July, 2023.

(RAVI KRISHAN KAPUR, J.)

S.Bag