Sunflower Synergies Pvt Ltd vs Raja Ram Saraf
2023 Latest Caselaw 1646 Cal/2

OD-16

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


                                 EC/425/2019
                     IA NO: GA/1/2020(Old No:GA/499/2020)

                         SUNFLOWER SYNERGIES PVT LTD
                                     VS
                               RAJA RAM SARAF

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th July, 2023 Appearance:

Mr. Soumabho Ghosh, Adv.

Mr. Indradeep Basu, Adv.

The Court:- This is an application for execution of a decree dated 11 June,

2018.

The decree directs the judgment debtor to pay a sum of Rs.42,93,150.68/-.

The matter has been repeatedly adjourned by the judgment debtors and an

adjournment is prayed for on the ground that there has been change of

Advocates on behalf of the judgment debtors.

In such circumstances, let this matter appear on 2 August, 2023.

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

how the decretal dues propose to be satisfied.

The judgment debtor is also directed to produce the particulars of the

funds lying in the respective bank account details whereof appear at paragraph

4(a) of the Affidavit of Assets.

(RAVI KRISHAN KAPUR, J.) SK.