Abp Pvt Ltd vs Manish Duggar
2025 Latest Caselaw 3343 Cal/2

Calcutta High Court

Abp Pvt Ltd vs Manish Duggar on 2 December, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-11


              In The High Court at Calcutta
                            [Commercial Division]
                                Original Side

                            IA NO. GA-COM/1/2024
                             In EC-COM/280/2024

                                ABP PVT LTD
                                     Vs
                               MANISH DUGGAR

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : 02nd December, 2025.

                                                                        Appearance :
                                                          Mr. Soumabho Ghose, Adv.
                                                         Ms. Tiana Bhattacharya, Adv.
                                                                     Mr. S. Datta, Adv.
                                                                ... for the decree holder.

                                                           Ms. Manju Agarwal, Sr. Adv.
                                                               Mr. Rohit Banerjee, Adv.
                                                                Ms. Ruchi Halder, Adv.
                                                            ... for the judgment debtor.



          The Court :- The last order dated November 20, 2025 speaks for

itself.

          Mr. Soumabho Ghose, learned Counsel appearing for the decree

holder submits that to release the deposit in favour of the decree holder the

procedure is in progress.

          Mr. Manish Duggar, the judgment debtor is present in person today.

          On instruction from her client present in Court, Ms. Manju Agarwal,

learned senior Counsel submits that the judgment debtor has no means to

pay.
                                       2


       The Court has expressed its view that for the time being the

judgment debtor, to show his bonafide, shall deposit atleast a sum of

Rs.50,00,000/-(Fifty Lakhs) towards the pro tanto satisfaction of the

decretal amount which is for Rs.2,17,27,224/-(Two Crores Seventeen

Lakhs Twenty Seven Thousand Two Hundred Twenty Four).

       At this juncture, on instruction from her client Ms. Agarwal, learned

senior Counsel appearing for the judgment debtor submits that the matter

may be kept tomorrow so that the judgment debtor can intimate the date

when he shall deposit the said sum of Rs.50,00,000/-(Fifty Lakhs) as

expressed by this Court.

       The matter shall appear under the heading 'Chamber Application

for Final Disposal' tomorrow (i.e. December 3, 2025).




                                                    (ANIRUDDHA ROY, J.)

mg




                             IA NO. GA-COM/1/2024
                              In EC-COM/280/2024
                                     A.R., J.