Utkarsh India Limited vs Aparajita Enterprises And Anr
2025 Latest Caselaw 849 Cal/2

Calcutta High Court

Utkarsh India Limited vs Aparajita Enterprises And Anr on 5 August, 2025

OCD-29
                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                            ORIGINAL SIDE
                        COMMERCIAL DIVISION

                           EC-COM/312/2024

                      UTKARSH INDIA LIMITED
                                VS
                  APARAJITA ENTERPRISES AND ANR.

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : August 5, 2025


                                                                   Appearance :
                                                        Mr. Dwip Raj Basu, Adv.
                                                           Mr. Ayan Dutta, Adv.
                                                         ...for the Decree Holder

1.

By an order dated 23rd April, 2025 this Court has passed an order

directing the Superintendent of Police, Gandhi Maidan Road as well as

Officer-in-Charge, Patna to execute the warrant against Mr. Navneet Vasta,

who is the partner of 'Aparajit Enterprises' now residing at D-21,

Vijaynagar, Hanuman Nagar Kankarbagh, Patna - 800020, Police Station -

Patrakar Nagar and directed to produce the judgment debtor before this

Court as and when he is arrested.

2. As per the report of the Deputy Sheriff of Calcutta, it is found that the

decree holder has submitted the warrant and the same was dispatched by

the Office of the Deputy Sheriff of Calcutta to the Superintendent of Police

as well as the Officer-in-Charge for execution but till date no report has

been submitted whether warrant is executed or not.

3. In view of the above, the Deputy Sheriff of Calcutta is directed to

submit the report whether the warrant issued against the judgment debtor

at the address mentioned above is served upon the Superintendent of

Police as well as Officer-in-Charge of the concerned police station for

execution and whether any report has been submitted by the concerned

police officers before this Court by the next date fixed.

4. Let the matter appear on 12th August, 2025.

(KRISHNA RAO, J.)

Sbghosh