J. H. Industrial Corporation vs Vijendra Kumar Goel
2025 Latest Caselaw 3589 Cal/2

Calcutta High Court

J. H. Industrial Corporation vs Vijendra Kumar Goel on 19 December, 2025

ORDER SHEET                                                        OD-12-14


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

                               IA NO. GA/1/2023
                                       In
                                  EC/507/2016
                       J. H. INDUSTRIAL CORPORATION
                                       Vs
                           VIJENDRA KUMAR GOEL

                               IA NO. GA/4/2024
                                       In
                                  EC/507/2016
                       J. H. INDUSTRIAL CORPORATION
                                       Vs
                           VIJENDRA KUMAR GOEL

                               IA NO. GA/5/2025
                                       In
                                 EC/507/2016
                       J. H. INDUSTRIAL CORPORATION
                                       Vs
                           VIJENDRA KUMAR GOEL


  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 19th December, 2025.

Appearance:

Mr. Sourojit Dasgupta, Adv.

Mr. Sounak Banerjee, Adv.

Ms. Ankita Baid, Adv.

Mr. S.G. Muskara, Adv.

...for decree holder Mr. Balarko Sen, Adv.

Mr. Subrata Bhattacharya, Adv.

...for Judgment Debtors

The Court :- In compliance with the order dated 19 th November, 2025 the

Registrar-in-Charge, Original Side has filed a report dated 16 th December, 2025

annexing the relevant information received from the Assistant Commissioner of

Income Tax, Hqrs. (Technical) Kolkata through a communication dated 28 th

November, 2025.

Let the said report along with the communication received from the Income

Tax Department be kept on record.

The department is directed to serve a copy of the information received from

the Income Tax Department upon the learned Advocate representing both the

parties on compliance of requisite formalities.

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

(ANANYA BANDYOPADHYAY, J.)

JM