Vicky Jewellery Works Private Limited vs M/S. Senco Jewellers Private Limited
2025 Latest Caselaw 3344 Cal/2

Calcutta High Court

Vicky Jewellery Works Private Limited vs M/S. Senco Jewellers Private Limited on 2 December, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-1to 3


                  In the High Court at Calcutta
                      Commercial Division
                         Original Side

                      IA No. GA-COM/1/2025
                                In
                       EC-COM/487/2024

            VICKY JEWELLERY WORKS PRIVATE LIMITED.
                             VS
             M/S. SENCO JEWELLERS PRIVATE LIMITED

                      IA No. GA-COM/2/2025
                                In
                       EC-COM/487/2024

            VICKY JEWELLERY WORKS PRIVATE LIMITED.
                             VS
             M/S. SENCO JEWELLERS PRIVATE LIMITED

                      IA No. GA-COM/3/2025
                                In
                       EC-COM/487/2024

            VICKY JEWELLERY WORKS PRIVATE LIMITED.
                             VS
             M/S. SENCO JEWELLERS PRIVATE LIMITED




BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY

Date : 2nd December, 2025.

APPEARANCE:

Mr. Sunil Singhania Adv.

Ms. Kalpana Singhania, Adv.

For the decree-holder.

Ms. Tanuysree Chanda, Adv.

For judgment-debtor Ms. Anita Kundu, Adv.

For judgment-debtor.

The Court:- The last order dated November 18, 2025 speaks for itself.

Today Mr. Sunil Kumar Singhania, learned Advocate appearing for the decree-holder informs this Court that a sum of Rs.5 lac has already been paid and the next payment is due on December 15, 2025.

Learned Advocate Ms. Anita Kundu appearing for the judgment-debtor, on instruction from her client, submits that the judgment-debtor shall pay off the decretal dues in phase- wise manner.

Accordingly, the matter shall appear under the heading 'To be Mentioned' on February 18, 2026.

In the meantime, if any default takes place, the decree- holder shall be at liberty to mention.

(ANIRUDDHA ROY, J.)

dg/

EC-COM/487/2024 AR,J