Smt. Debarati Sen vs Smt. Susama Ray
2025 Latest Caselaw 1327 Cal/2

Calcutta High Court

Smt. Debarati Sen vs Smt. Susama Ray on 28 February, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-3
                       IN THE HIGH COURT AT CALCUTTA
                                  ORIGINAL SIDE
                       (Intellectual Property Rights Division)

                                   EC/372/2021

                               SMT. DEBARATI SEN
                                       VS
                                SMT. SUSAMA RAY

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th February, 2025.

Appearance:

Mr. Priyankar Saha, Adv.

Ms. Sormi Dutta, Adv.

...for the petitioner

The Court: It is submitted on behalf of the award-holder that pursuant to

the order dated 11th February, 2025, an additional amount of Rs.2 lakhs has

been paid by the judgment-debtor.

None appears on behalf of the judgment-debtor nor is any adjournment

prayed for on their behalf.

In view of the outstanding awarded amount of Rs.5,88,500/- which still

remains due and payable, the judgment-debtor is directed to make payment of

a further sum of Rs.2 lakh by the returnable date.

Let this matter appear in the Monthly List of April, 2025.

(RAVI KRISHAN KAPUR, J.)

S.Bag