Manoj Kumar Todi vs M/S Bichitra & Ors
2024 Latest Caselaw 140 Cal/2

Calcutta High Court

Manoj Kumar Todi vs M/S Bichitra & Ors on 17 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-4

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                                  EC/229/2015

                              MANOJ KUMAR TODI
                                      VS
                              M/S BICHITRA & ORS.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th January, 2024 Appearance:

Mr. Jai Kumar Surana, Adv.

Mr. Abhimonu Roy, Adv.

...for judgment debtor.

The Court:- It is submitted on behalf of the judgment debtor that in terms

of the earlier order of Court a payment of Rs.7 lakhs has been duly made to the

decree holder. The next payment shall be made prior to 15 February, 2024.

In such circumstances, let this matter appear on 16 February, 2024.

Needless to mention, the aforesaid payment and receipt are without

prejudice to the rights and contention of the parties.

(RAVI KRISHAN KAPUR, J.) SK.