Bajrang Lal Agarwal (Huf) vs Vinayak Mica Export Company And 2 Ors
2023 Latest Caselaw 3266 Cal/2

Calcutta High Court

Bajrang Lal Agarwal (Huf) vs Vinayak Mica Export Company And 2 Ors on 30 November, 2023

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                                                                               OD-2


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE

                                 EC/49/2021
                        BAJRANG LAL AGARWAL (HUF)
                                     VS
                  VINAYAK MICA EXPORT COMPANY AND 2 ORS


BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY

Date : 30TH November, 2023.

Appearance:

Mr.Soumabho Ghosh, Adv.

Mr. Uttam Sharma, Adv.

For petitioner/decree-holder.

Mr. Tarique Quashimuddin, Adv.

Ms. Sanchita Chaudhuri, Adv.

For judgment debtor.

THE COURT: Learned Counsel for the judgment-debtor has referred to the order dated June 26, 2023 wherein the learned Counsel for the decree-holder has submitted that a sum of Rs.7 lac (approximately) remained due and payable to the decree-holder from the side of the judgment debtor. Learned Counsel for the judgment debtor has further submitted since then the judgment debtors have paid Rs.3 lac and therefore at present only Rs.4 lac remained due and payable to the decree-holder. Today the judgment-debtors are paying a draft of Rs.1 lac to the learned Counsel of the decree-holder. So after payment of Rs.1 lac today a sum of Rs.3 lac will remain due.

Learned Counsel for the decree-holder raises objection to such calculation given by the learned Counsel of the judgment- debtor. However, learned Counsel for the parties seek for an accommodation for settling the matter between the parties.

Let this matter appear on January 8, 2023.

[APURBA SINHA RAY, J.]

dg/