Fox And Mandal vs Somabrata Mandal And Ors
2025 Latest Caselaw 3292 Cal/2

Calcutta High Court

Fox And Mandal vs Somabrata Mandal And Ors on 9 December, 2025

OD-1


                                ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                               ORIGINAL SIDE
                            [Commercial Division]

                            IA No. GA-COM/7/2025
                             [Old No. CS/178/2022]
                               CS-COM/408/2024

                           FOX AND MANDAL
                                 -VS-
                       SOMABRATA MANDAL AND ORS


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : December 09, 2025.
                                                                      Appearance:
                                                   Mr. Soumya Roy Chowdhury, Adv.
                                                                  ...for the plaintiff

                                                           Mr. Indranil Munshi, Adv.
                                                            ...for the defendant No.1


   1.

The plaintiff has filed the present application being GA-COM/7/2025

praying for recording of satisfaction that the plaintiff has paid the

decretal sum of Rs.1,07,03,773/- to the defendant no.1 and defendent

No.1 has accepted the same.

2. Counsel for the plaintiff submits that in terms of the judgment passed

by this Court dated 28th July, 2025, the plaintiff has paid the total

amount of Rs.1,07,03,773/- to the defendant no.1 and the defendant

no.1 had received the said amount with full satisfaction.

3. Counsel for the defendant no.1 submits that the defendant no.1 has

already preferred an appeal and prayed for adjournment.

4. Considering the submissions made by the counsel for the respective

parties, this Court finds that in terms of the judgment passed by this

Court that the plaintiff has paid the total amount and the defendant

no.1 has already received the total amount with full satisfaction. Thus,

nothing remains in the present application.

5. Accordingly, GA-COM/7/2025 is disposed of.

(KRISHNA RAO, J.)

S.De