M/S. Rana Chairs vs Director General (Town
2023 Latest Caselaw 1305 Cal/2

OD-32



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

                                  EC/55/2017
                                WITH EC/5/2017

                               M/S. RANA CHAIRS
                                      VS
                           DIRECTOR GENERAL (TOWN
                           PLANNING) K.M.C.AND ORS.



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th June, 2023 Appearance:-

Mr. Gopal Ch. Das, Adv.

...for KMC

Mr. Chanchal Kr. Dutta, Adv.

Ms. K. Mullick, Adv.

...for the decree-holder

The Court:- The decree-holder is represented. It is submitted on behalf of

the decree-holder that notwithstanding the decree having been affirmed by the

Hon'ble Supreme Court, the judgment-debtor has failed and neglected to pay

the interest component in terms of the decree. As such there is an amount in

excess of Rs.91 lakhs which is due and payable by the judgment-debtor to the

decree-holder. Let this matter appear on 14 th June, 2023.

In the meantime, the judgment-debtor is directed to take necessary

instructions and make payment of the outstanding decretal amounts prior to

the returnable date. The Department is directed to produce the records of this

application on the returnable date.

The decree-holder is directed to serve a copy of this order on the

Municipal Commissioner, Kolkata Municipal Corporation being the judgment-

debtor no. 4 forthwith.

(RAVI KRISHAN KAPUR, J.)

T.O.

A.R.(C.R.)