Messrs. Madhav Mukund Finance Private ... vs Messrs. Exterior Interior Limited
2025 Latest Caselaw 3550 Cal/2

Calcutta High Court

Messrs. Madhav Mukund Finance Private ... vs Messrs. Exterior Interior Limited on 18 December, 2025

OD-24
                               ORDER SHEET

                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE


                                EC/17/2025
                              IA No.GA/1/2025

        MESSRS. MADHAV MUKUND FINANCE PRIVATE LIMITED
                             Vs
              MESSRS. EXTERIOR INTERIOR LIMITED



BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 18th December, 2025.

Mr. Jayanta Sengupta, Mr. Shayak Mitra, Mr. Abhik Chitta Kundu, Advocates for the decree holder.

Mr. Manoj Malhotra, Mr. Arkadipta Sengupta, Advocates for Police.

Mr. Gautam Mukherjee, Adv.

Ms. Mohuya Dutta Biswas, Adv.

. . .Joint Special Officers.

The Court : The Joint Special Officers appointed by the Coordinate

Bench of this Court narrated the incident to have been subjected to by the

representatives of the judgment debtor whereby they had been confined in a

dark room and prevented from discharging their duties. The same narrative

has been stated in the report submitted by the Officer-in-Charge,

Shakespeare Sarani Police Station vide a communication dated 15th

December, 2025 in compliance of the order passed by this Court on 26th

November, 2025.

The learned Advocate representing the decree holder is present. The

Officer-in-Charge, Shakespeare Sarani Police Station is present. None

appears to represent the judgment debtor.

The Joint Special Officers are to seek assistance from the concerned

police station for visiting the premises no.13, Camac Street, 4th Floor,

Rajkamal Building, Kolkata - 700 017 and take possession of the same in

the presence of the police personnel so deputed by the Officer-in-Charge,

Shakespeare Sarani Police Station to accompany the Joint Special Officers.

The learned Advocates representing the decree holder as well as the

judgment debtor should be present on the date to be fixed by the learned

Joint Special Officers and inform the same to the aforesaid Advocates in

advance. An inventory with regard to the articles lying at the aforesaid

premises is to be prepared with regard to the Schedule 'A' property

mentioned in the lease deed executed on 14th December, 2002. A copy of the

inventory report is to be handed over to both the learned Advocates

representing the decree holder as well as the judgment debtor. A compliance

report is to be filed by 21st January, 2026.

The next date be fixed on 21st January, 2026.

(ANANYA BANDYOPADHYAY, J.)

pa