Utkarsh India Limited vs Ankur Kumar Mishra
2025 Latest Caselaw 3241 Cal/2

Calcutta High Court

Utkarsh India Limited vs Ankur Kumar Mishra on 1 December, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OC-31
                        In the High Court at Calcutta
                            Commercial Division
                               Original Side

                        IA No. GA-COM/1/2025
                         In EC-COM/126/2024

                        UTKARSH INDIA LIMITED
                                 VS
                        ANKUR KUMAR MISHRA

  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : December 1, 2025.
                                                                     Appearance:
                                                          Mr. Rupak Ghosh, Adv.
                                                    Mr. Sourodeep Banerjee, Adv.
                                                         Mr. Dwip Raj Basu, Adv.
                                                          ... for the decree-holder

                                                  Mr. Nilendu Bhattacharya, Adv.
                                                         Mr. Dyutiman Paul, Adv.
                                                       ... for the judgment-debtor

         The Court : The last order dated November 17, 2025 speaks for

itself. In view of the last order dated November 17, 2025 neither the

judgment-debtor has deposited a sum of Rs.10,00,000/-, nor is he

present personally today.

         He was also not present on the last occasion.

         In view of the above, there shall be a warrant of arrest to be

issued through the local police authority against the judgment-debtor for

his production before this Court on December 11, 2025 when the matter

shall appear under the heading "Chamber Application for Final

Disposal".

         The petitioner shall take step for filing necessary requisition and

all other steps in accordance with law, before the Department.
                                     2

        However, if the deposit is made for a sum of Rs.10,00,000/- in

the meantime, the judgment-debtor shall be at liberty to mention the

matter immediately and simultaneously.



                                                  (ANIRUDDHA ROY, J.)
RS




                           IA No. GA-COM/1/2025
                            In EC-COM/126/2024
                                   A.R., J.