Kintetsu World Express India Pvt Ltd vs Rubee Air Freight Limited
2024 Latest Caselaw 3084 Cal/2

Calcutta High Court

Kintetsu World Express India Pvt Ltd vs Rubee Air Freight Limited on 3 October, 2024

OCD-3
                              ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                    Ordinary Original Civil Jurisdiction
                             ORIGINAL SIDE
                          [Commercial Division]

                            EC-COM/135/2024

                   Kintetsu World Express India Pvt Ltd
                                    VS
                         Rubee Air Freight Limited


  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK
  Date : 3rd October, 2024.


                                                                     Appearance:
                                               Mr.Somnath Gangopadhyay, Adv,
                                                  Mr. Tanmay Chowdhury, Adv.
                                                          Mr. Vivek Basu, Adv.
                                                         ...for judgment debtor

                                                           Mr. Debasish De, Adv.
                                                           ...For the respondents

The Court :- Mr. Sanjib Kumar Biswal, Managing Director of Rubee

Air Freight Limited is present in Court.

Both the learned Advocates for the decree holder as well as

judgment debtor submits that an amount of Rs.10 lakhs has already been

paid to the decree holder by the judgment debtor and the rest amount of

Rs.43,61,505/- will be paid by the judgment debtor in six equal monthly

instalments commencing from October, 2024.

The judgment debtor Sanjib Kumar Biswal gives undertaking that

the balance amount of Rs.43,61,505/- will be paid by him within six

months in equal monthly instalments commencing from October, 2024 till

31st March, 2025.

It is agreed upon by the parties that monthly instalments shall be

paid by the judgment debtor by 28 th of each month.

The personal appearance of the judgment debtor is dispensing with

for the time being.

On the prayer of learned advocates for respective parties, let the

matter go out of the list with liberty to mention.

(BIVAS PATTANAYAK, J.)

mg/DB