Tradecom Private Limited) And Anr vs Samiran Gain
2024 Latest Caselaw 1803 Cal/2

Calcutta High Court

Tradecom Private Limited) And Anr vs Samiran Gain on 14 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OCD-38-40


                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE
                         (Commercial Division)

                             EC/61/2023
                        IA NO: GA-COM/1/2023

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

                           AP-COM/31/2024

                          SAMIRAN GAIN
                               VS
                CELICA MOTOCORP PVT LTD AND ANR.

                           CC-COM/3/2024

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



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 14th May, 2024.
                                                                   Appearance:
                                                       Mr. Paritosh Sinha, Adv.
                                                     Ms. Shrayashee Das, Adv.
                                               Mr. Himansu Bhawsinghka, Adv.
                                                Mr. Rohan Kumar Thakur, Adv.
                                                       ...for the decree-holders

                                                  Mr. Shuvasish Sengupta, Adv.
                                                          Mr. Soumya Ray, Adv.
                                                       Ms. Anwesha Saha, Adv.
                                               Mr. Abhrajit Raychowdhury, Adv.
                                                      ...for the judgment-debtor.
                                         2


       The Court: Pursuant to the earlier order dated 10 th May, 2024, the

award-debtor is present in Court and unequivocally undertakes to pay the

balance principal amount of Rs.21 lakhs in the following manner:-

       1.

On or before 22nd May, 2024 - Rs. 8 lakhs

2. On or before 6th June, 2024 - Rs. 5 lakhs

3. On or before 18th June, 2024 - Rs. 8 lakhs

Let this matter appear for further hearing on 19 th June, 2024.

The time to file the Supplementary Affidavit in terms of the earlier order

dated 1st May, 2024 stands extended till 10 th June, 2024.

Needless to mention, the expenses incurred by the Receiver shall be

shared equally by both the parties.

The Receiver shall be paid an additional remuneration of 2000 gms to be

shared equally by both the parties.

(RAVI KRISHAN KAPUR, J.)

R.Bhar/sg