A J Finance Private Limited vs Williamson Financial Services Limited
2025 Latest Caselaw 3463 Cal/2

Calcutta High Court

A J Finance Private Limited vs Williamson Financial Services Limited on 16 December, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-13

                       In the High Court at Calcutta
                           Commercial Division
                              Original Side
                            EC-COM/516/2025

                         IA NO: GA-COM/1/2025

                      A J FINANCE PRIVATE LIMITED
                                   VS
                WILLIAMSON FINANCIAL SERVICES LIMITED

  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : December 16, 2025.

                                                               Appearance:
                                            Mr. Rabindra Kumar Mitra, Adv.
                                                Mr. Sidhartha Sharma, Adv.
                                                   MD. Danish Taslim, Adv.
                                                     Mr. Rishav Dutta, Adv.
                                                         ... for the plaintiff.

                                                Mr. Soumabho Ghose , Adv.
                                                  Mr. Ritoban Sarkar, Adv.
                                                    Mr. Barnik Ghosh, Adv.
                                                 ... for the judgment debtor.


          The Court : Under the said consent decree dated March 15, 2021

the principle decretal amount was for a sum or Rs.1,00,00,000/- (One

Crore).

          The judgment debtor has made substantial payment under the

decree though in protanto satisfaction of the decree. The parties jointly

submit that a sum of Rs.3,15,000/- (Three Lakhs Fifteen Thousand) is

now due and payable by the judgment debtor on account of principal.

However, the decree holder submits that the interest payable under the

consent decree is Rs.65,70,192/- (Sixty Five Lakhs Seventy Thousand

One Hundred and Ninety Two).
                                         2


          The Judgment debtor has taken out an application being I.A. No:

G.A.-COM/1/2025 raising a question of jurisdiction of this Court.

          Considering the above, the judgment debtor is directed to deposit a

sum of Rs.3,15,000/- (Three Lakhs Fifteen Thousand) with the learned

Registrar, Original Side positively by January 5, 2026.

          In the event such deposit is made, learned Registrar, Original Side

shall keep the said amount in the interest bearing fixed deposit account

with any Nationalized Bank of his choice and shall file a Report before this

Court on the next date.

          The decree holder shall file affidavit-in-opposition on or before

January 20, 2026. Reply, if any thereto, shall be filed by February 10,

2026.

          The matter shall appear under the heading "Chamber Application

for Final Disposal" on February 19, 2026.

          However, pendency of this proceeding shall not preclude the

parties to arrive at a settlement and to report this Court.




                                                     (ANIRUDDHA ROY, J.)




 S. A.
AR (CR)




                                 EC-COM/516/2025
                                      A.R., J.