Tanmoy Das And Anr vs Vedic Realty Private Limited
2025 Latest Caselaw 814 Cal/2

Calcutta High Court

Tanmoy Das And Anr vs Vedic Realty Private Limited on 4 August, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

             ORDER                                                       O-3
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE

                                   EC/64/2024
                               TANMOY DAS AND ANR.
                                        VS
                           VEDIC REALTY PRIVATE LIMITED

   BEFORE:
   THE HON'BLE JUSTICE SHAMPA SARKAR

Date : 4th August 2025.

Appearance:

Mr. Shounak Mukhopadhyay, Adv.

Ms. Manisha Das, Adv.

...for award-holders.

Mr. Kamran Hussain, Adv.

Mr. Sumit Biswas, Adv.

... for award-debtor.

The Court:- An amount of Rs. 5,56,000/- shall be paid by the award-

debtor within October 20, 2025 towards liquidation of the principal dues. The

question of interest and remittance to the bank under the award, shall be

decided after such payment is made as directed above, failing which the

Managing Director or the person at the helm affairs of the judgment-debtor

company, shall be present before this Court for examination.

Let the matter appear in the monthly list of November 2025.

(SHAMPA SARKAR, J.)

S. Kumar / R. D Barua