M/S. Dutta And Dutta Video Adv And Ad ... vs M/S. Pundit D. P. Sharma
2024 Latest Caselaw 2816 Cal/2

Calcutta High Court

M/S. Dutta And Dutta Video Adv And Ad ... vs M/S. Pundit D. P. Sharma on 3 September, 2024

ORDER SHEET

                                                                               OCD-2
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE
                          [COMMERCIAL DIVISION]

                                      EC/285/2022

          M/S. DUTTA AND DUTTA VIDEO ADV AND AD FILMS (PVT.) LTD.
                                 VERSUS
                         M/S. PUNDIT D. P. SHARMA


  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 3rd September, 2024.

Appearance:

Mr. Shounak Mukhopadhyay, Adv.

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

For the Decree-holder.

Mr. Dhiraj Kumar Gupta, Adv.

Mr. Swarup Sahu, Adv.

For the Judgment-debtor.

The Court :- Affidavit of service filed in Court today is taken on record.

The judgment debtor, Mr. Surya Kumar Pandey, is absent today.

It is informed by the learned Advocate for the judgment debtor that he is

not in contact with his learned Advocate.

Mr. Shounak Mukhopadhyay, learned Advocate for the decree-holder,

submits that the judgment debtor time and again has flouted the orders of this

Court and for such reasons on previous occasions warrant of arrest was issued

against him. There has been repeated mis-conduct on the part of the judgment

debtor to appear before this Court. Due such non-appearance of the judgment

debtor, the execution case is pending since long. He seeks for issuance of

warrant of arrest against the judgment debtor. He also submits for an order of

attachment of the bank accounts mentioned in paragraph no.9 of the affidavit of

assets.

Upon going through the record, it appears that due to non-appearance of

the judgment debtor on several occasions warrant of arrest had to be issued for

securing the attendance of the judgment debtor. The judgment debtor was also

directed to deposit an amount of Rs.1,00,000/- with the Registrar, Original Side

in view of such conduct. The judgment debtor filed his affidavit of assets and in

the midst of examination he failed to appear. In view of such conduct, let warrant

of arrest be issued against the judgment debtor.

Further the judgment debtor is restrained from operating his bank

accounts being No. (i) HDFC Bank Account No. 99999830311786 and (ii)

Standard Chartered Bank Account No. 33610242247 until further orders.

The Department is directed to take appropriate steps accordingly.

List this matter on 24th September, 2024.

(BIVAS PATTANAYAK, J.)

snn.