P.G. & W. Sawoo Private Limited vs Union Of India
2025 Latest Caselaw 1260 Cal/2

Calcutta High Court

P.G. & W. Sawoo Private Limited vs Union Of India on 21 February, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OD -24
                                  ORDER SHEET
                                  EC/56/2024
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                        P.G. & W. SAWOO PRIVATE LIMITED

                                        VS

   UNION OF INDIA, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE

  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR

Date: 21st February, 2025.

Appearance:

Mr. Surajit Nath Mitra, Sr. Adv.

Mr. Suchayan Banerjee, Adv.

Mr. S.K. Banerjee, Adv.

.... for the award-holder

The Court: Affidavit of service is taken on record.

Despite service neither there is anyone on behalf of the award-debtor

nor any representation on behalf of Ministry of Law and Justice.

There will be an order in terms of prayer (f) of the tabular statement

which is as follows :

"An order of injunction be passed restraining the award debtor from withdrawing any money from the bank account of the judgment debtor including the one mentioned in paragraph 14 of the affidavit without keeping apart a sum of Rs. 5,73,12,244/-."

Let this matter appear on 21st March, 2025.

It is made clear that if none appears on the returnable date, order in

terms of prayers (g) and (h) of the tabular statement shall be considered.

This order shall be served on Ministry of Law and Justice by personal

messenger and upon the award debtor as well.

(SHAMPA SARKAR, J.)

TR/