Bhanwari Lal Jain vs Rkd Infrastructure Pvt. Ltd
2025 Latest Caselaw 1214 Cal/2

Calcutta High Court

Bhanwari Lal Jain vs Rkd Infrastructure Pvt. Ltd on 14 February, 2025

OD-5
                               ORDER SHEET


                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE


                            EC-COM/519/2024

                           BHANWARI LAL JAIN
                                 VS.
                     RKD INFRASTRUCTURE PVT. LTD.



BEFORE:
The Hon'ble JUSTICE PARTHA SARATHI SEN

Date : 14th February, 2025

Appearance:

Mr. Kumarjit Banerjee, Adv.(VC) Ms. Sanchari Chakroborty, Adv.

Ms. Akansha Chowdhury, Adv.

...for the decree-holder

The Court: Mr. Banerjee, learned Senior Counsel duly assisted by Ms.

Chowdhury, learned counsel appearing on behalf of the decree-holder at the

very outset draws attention of this Court to the judgment and decree dated

10th June, 2024, as passed by the Learned Trial Court, which is sought to

be executed by filing the instant execution case.

2. It reveals from the said judgment and decree that the decretal

amount is Rs.23,60,000/- together with interest @10 per cent per annum

from 19th August, 2023, till actual payment.

3. It reveals further in column no.10 of the tabular statement, the

decretal amount has been correctly quoted.

4. Mr. Banerjee submits before this Court that for the time being

an appropriate order may be issued against the judgment-debtors in terms

of Clause (b) of column no.10 of the tabular statement.

5. It appears that the prayer made by the decree-holder is

innocuous one.

6. In view of such, the judgment-debtor of the instant execution

case is hereby directed to file an affidavit in Form No.16-A of Appendix-E of

the Code of Civil Procedure, disclosing its assets and properties, positively

on the adjourned date, i.e., 7th March, 2025, on which day the instant

matter will be listed under the same heading.

7. Liberty is given to the petitioner to communicate the server copy

of this order to the judgment-debtor by speed post.

8. The petitioner is further directed to file affidavit of service on the

adjourned date.

(PARTHA SARATHI SEN, J.)

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