J. Tradecom Private Limited) And ... vs Samiran Gain
2023 Latest Caselaw 2707 Cal/2

ODC-1


                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE
                             [Commercial Division]


                                    EC/61/2023


        CELICA MOTOCORP PRIVATE LIMITED (FORMERLY KNOWN AS D.
                 J. TRADECOM PRIVATE LIMITED) AND ANR.
                                  VS
                            SAMIRAN GAIN



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 26th September, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for decree holder.

Mr. Soumya Ray, Adv.

Ms. Anwesha Saha, Adv.

...for the judgment-debtor.

The Court : Prima facie it appears that the judgment debtor is in violation of

the earlier orders of Court. There has been no compliance with any of the earlier

directions for payment.

By an order dated 22 August, 2023, a Receiver had been appointed in

respect of immovable properties belong to the award debtor particulars whereof

appear from the Tabular Statement.

In view of the non-compliance with the earlier directions of Court and the

failure of the judgment debtor to pay the decretal dues, the Receiver is directed to

take steps for sale of the properties of the award debtor and file a valuation Report

in respect thereof and also take all other preliminary step for sale.

Let such Report be filed within a week from date.

The expenses to be incurred for conducting a valuation and any other

incidental steps are to be borne at the first instance by the decree holder.

Let this matter appear on 10 October, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.