Veervani Sales Pvt Ltd vs Ritu Beri Designs Pvt Ltd
2023 Latest Caselaw 2448 Cal/2

OD-49
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE



                                   EC/156/2019



                             VEERVANI SALES PVT LTD
                                       VS
                            RITU BERI DESIGNS PVT LTD



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st September, 2023.

Appearance:

Mr. Vinayak Chaubey, Adv.

Mr. N. Islam, Adv.

Ms. S. Kundu, Adv.

Mr. Amritam Mandal, Adv.

Ms. A. Chakrabroty, Adv.

Ms. Shipra Naskar, Adv.

The Court : This is an application for execution of a decree dated 2

November, 2016. There is an amount of approximately Rs.11 crores which is due

and payable under the decree. Admittedly, no amount of the decretal dues have

been paid till date.

It is submitted on behalf of the judgment debtor that the company

practically is defunct for all practical purposes and save and except some old

stocks there are no other assets of the judgment debtor. There are two directors

namely one Ms. Indu Beri and Ritu Beri.

Repeated adjournments have been taken and the award debtor is unable to

suggest any viable mode of satisfaction of the decree.

The Affidavit of Assets have been filed by the award debtor. The directors of

the company are directed to furnish their credit card details. Such details must be

furnished by both the directors of the judgment debtors i.e. Ms. Indu Beri and Ritu

Beri by 5 September, 2023. The award debtor is directed to communicate the

particulars of the credit card to the award holder prior to the returnable date.

Mr. Mondal appearing on behalf of the judgment debtor fairly submits that

he shall take steps to sell all the clothe, garments of the company (in liquidation)

to realize the decretal dues.

Let this matter appear on 6 September, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.