R.V.Rail Products Pvt. Limited vs Punjab National Bank
2024 Latest Caselaw 1698 Cal/2

Calcutta High Court

R.V.Rail Products Pvt. Limited vs Punjab National Bank on 7 May, 2024

OCD-1
                       IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE
                            (COMMERCIAL DIVISION)

                               EC /338/2023

                             IN THE MATTER OF:

                     R.V.RAIL PRODUCTS PVT. LIMITED
                                  VS.
                         PUNJAB NATIONAL BANK

BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 7th May, 2024
                                                                  Appearance:
                                                      Mr. Rajarshi Dutta, Adv.
                                                        Mr. Vikas Baisya, Adv.
                                                   Mr. Sourajit Dasgupta, Adv.
                                                        Ms. Ranjana Seal, Adv.
                                                             For decree-holder

                                                   Mr. Abhishek Banerjee, Adv.
                                                          For respondent-bank

The Court : As per the direction of the Hon'ble Appeal Court,

the judgment-debtor has deposited the requisite amount with the

office of the Registrar, Original Side.

Learned counsel for the decree-holder has also agreed that

stay has been granted on condition. The execution proceeding is

stayed till further order.

Liberty to mention.

Let the matter go out of the list.

(APURBA SINHA RAY, J.)

sg.