Contemporary Brokers Private ... vs Williamson Magor And Co. Limited
2023 Latest Caselaw 1374 Cal/2

ODC-6
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE
                              [COMMERCIAL DIVISION]


                                     EC/189/2023


              CONTEMPORARY BROKERS PRIVATE LIMITED AND ANR.
                                  VS
                    WILLIAMSON MAGOR AND CO. LIMITED


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 13th June, 2023
                                                                             Appearance:
                                                             Mr. Deepan Kr. Sarkar, Adv.
                                                                    Mr. Ashka Daga, Adv.
                                                             Ms. Arti Bhattacharyya, Adv.
                                                                   Mr. Jishnujit Roy, Adv.
                                                                       ...for decree holder.
                                                                 Mr. Ritoban Sarkar, Adv.
                                                                       Mr. B. Ghose, Adv.
                                                                         ...for respondent.

The Court:- This is an application for execution of a decree dated 25

February, 2022. It is submitted on behalf of the decree-holder that the decree is a

consent decree and the judgment debtor has defaulted in making payment of the

instalment in terms of the decree. The judgment debtor is represented and prays

for an opportunity to make payment of a sum of Rs.2 crores within a period of two

weeks from the date.

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

In the meantime, the judgment debtor is directed to make the necessary

payments in terms of the decree.

(RAVI KRISHAN KAPUR, J.)

SK.