Anchor Investment Pvt Ltd vs Tci Finance Ltd
2023 Latest Caselaw 2782 Cal/2

OCD-87
                               ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Commercial Division)


                               IA NO. GA/1/2023
                                In EC/220/2023

                      ANCHOR INVESTMENT PVT LTD
                                  Vs
                           TCI FINANCE LTD


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 3rd October, 2023.

Appearance:

Mr. Rajarshi Dutta, Adv.

Mr. V.V.V.Sastry, Adv.

Mr. Rahul Poddar, Adv.

...for the decree-holder

Mr. Madhu Sudan Sarkar, Adv.

Mr. Mousamjit Sarkar, Adv.

Ms. Ritu Das, Adv.

Mr. S. Roy Chowdhury, Adv.

Ms. Sharmistha China, Adv.

...for the judgment-debtor

The Court:- Learned counsel appearing for the judgment-debtor hands

up a copy of the Pay Order for Rs.83,46,507/- to learned counsel appearing for

the decree-holder. Learned counsel appearing for the decree-holder submits

that the decree-holder is entitled to payment of costs on this amount under

Section 35 of The Code of Civil Procedure, 1908 as amended by the

Commercial Courts Act, 2015.

Counsel hands over a chart showing calculation of the costs to counsel

appearing for the judgment-debtor.

The order dated 12th September, 2023 for a warrant of arrest issued

against the Managing Director of the judgment-debtor, namely, Mahendra

Kumar Agarwal is recalled.

GA/1/2023 is disposed of.

List EC/220/2023 on 18th October, 2023.

(MOUSHUMI BHATTACHARYA, J.)

T.O.

A.R.(C.R.)