Contemporary Brokers Private ... vs Williamson Magor And Co. Limited
2023 Latest Caselaw 2529 Cal/2

OC-39

                                ORDER SHEET
                      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 MOUSHUMI BHATTACHARYA

Date : 5th September, 2023.

Appearance:

Mr. Deepon Sarkar, Adv.

Ms. Ashika Daga, Adv.

Mr. Jishnujit Ray, Adv.

...for the decree-holder

Mr. Jishnu Chowdhury, Adv.

Mr. Ritoban Sarkar, Adv.

Mr. Barnik Ghosh, Adv.

...for the judgment-debtor

The Court:- The order passed by a Co-ordinate Bench on 28th June, 2023

records that the judgment-debtor prayed for an adjournment and assured the

Court that Rs.50 Lakhs would be paid to the decree-holder by 16th July, 2023

and further undertook to pay 12% interest on the defaulted amount which was

to be calculated by the parties.

Learned counsel appearing for the decree-holder submits that Rs.2

crores remain to be paid by the judgment-debtor along with interest calculated

to Rs.2,78,631/- in respect of each of the defaults.

Learned counsel appearing for the judgment-debtor prays for time to

make the balance payment within two weeks from date.

List this matter on 19th September, 2023 as prayed for.

(MOUSHUMI BHATTACHARYA, J.)

T.O.

A.R.(C.R.)