Ringtong Tea Company (P) Ltd vs Jay Shree Tea And Industries ...
2023 Latest Caselaw 1433 Cal/2

OD-26

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

                                   EC/276/2022

                        RINGTONG TEA COMPANY (P) LTD
                                    VS
                   JAY SHREE TEA AND INDUSTRIES LIMITED

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th June, 2023.

Appearance;

Mr. S. Dasgupta, Adv.

Mr. B. Das, Adv.

...for the petitioner

The Court:- It is submitted on behalf of the judgment-debtor that they are

ready and willing to furnish a bank guarantee for the entire decretal dues

inclusive of interest as on date. Significantly, though the judgment-debtor had

furnished a bank guarantee pursuant to earlier orders of Court, the same was

not extended.

Let this matter appear on 30th June, 2023.

In the meantime, the judgment-debtor is directed to furnish a bank

guarantee for the entire decreetal dues alongwith interest till date to the

satisfaction of the Registrar, Original Side.

(RAVI KRISHAN KAPUR, J.)

S.Bag