Manish Jain vs Suresh Kumar Saraf
2023 Latest Caselaw 2743 Cal/2

OD-23
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                              EC/42/2019

                            MANISH JAIN
                                VS
                       SURESH KUMAR SARAF

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th September, 2023.

Appearance:

Mr. Satadeep Bhattacharya, Adv.

Mr. P. K. Tripathi, Adv.

The Court : The decree-holder is not properly instructed. The

Advocate-on-Record on behalf of the decree-holder is also not present in

Court. There is a serious question as to the decretal dues and the

amount on account of interest which remain due and payable after giving

adjustment for the payments made by the judgment-debtor.

In such circumstances, let this matter appear on 10th October,

2023.

In the meantime, the decree-holder is directed to furnish a

calculation preferably made by a chartered accountant or any competent

accountant disclosing the exact decretal amount inclusive of interest

which are due and payable. An advance copy of such calculation be

furnished to the Advocates appearing on behalf of the judgment-debtor

by 6th October, 2023. In default of the aforesaid exercise, appropriate

orders would be passed on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag