Sushil Kumar More vs Sheikh Asadur Rahman And Ors
2023 Latest Caselaw 1371 Cal/2

ODC-7
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE
                             [COMMERCIAL DIVISION]

                                     EC/217/2023


                               SUSHIL KUMAR MORE
                                       VS
                         SHEIKH ASADUR RAHMAN AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th June, 2023 Appearance:

Mr. K. Thaker, Adv.

Mr. Asit Kr. De, Adv.

Mr. Nirmalya Dasgupta, Adv.

Mr. Chanchal Kr. Dutta, Adv.

Ms. K. Mullick, Adv.

The Court:- This is an application for execution of a decree dated 22

December, 2022. It is submitted on behalf of the decree holder that the decree

has become final, binding and executable and there is no appeal pending against

the said decree. It is further submitted on behalf of the decree holder that in

terms of the decree, the decree holder is entitled to a sum of USD 615264

alongwith interest from 16 April, 2018 till 15 March, 2023 aggregating to a sum of

USD 1159598 with further interest.

In such circumstances, there shall be an order in terms of prayers (c) and

(d) of the Tabular Statement.

Let this matter appear on 27 June, 2023.

In the meantime, the decree holder is directed to serve a notice on the

judgment debtor and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.) SK.