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M/S. Mishra Electricals vs Simplex Infrastructures Limited
2025 Latest Caselaw 928 Cal/2

Citation : 2025 Latest Caselaw 928 Cal/2
Judgement Date : 21 January, 2025

Calcutta High Court

M/S. Mishra Electricals vs Simplex Infrastructures Limited on 21 January, 2025

Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD-79
                             ORDER SHEET
                             EC-COM/12/2025
                  IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE

                             M/S. MISHRA ELECTRICALS

                                        VS

                   SIMPLEX INFRASTRUCTURES LIMITED

  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR

Date: 21stJanuary, 2025.

Appearance:

Mr. Souvik Nandy, Adv.

Mr. Somnath Saha, Adv.

...for the award-holder

The Court:This is an application for execution of an award.

Service be effected upon the award-debtor.

Affidavit of service be filed on the next date.

List this matter in the monthly list of March, 2025.

In the meantime, award-debtor shall file affidavit of asset.

Learned advocate for the petitioner has specifically affirmed on oath

that although the proceedings are pending before the NCLT, moratorium has

not set in, this Court should pass an order. There is a bank account of the

judgment-debtor which has been mentioned at page 12 of paragraph 16 as

quoted below :

SL. Bank Name & Account No. IFSC CODE Balance as on

No Address 31.12.2024

. (Rs.)

1 Punjab National 172105000077 PUNB017212 6,19,08,585.00

HemantaBasuSarani

, Kolkata-700001.

2 Same as SL. No. 1 172105000078 PUNB017212 51,13,31,864.0

address

3 Same as SL. No. 1 172105000079 PUNB017212 2,40,64,778.00

address

Under such circumstances, the bank will mark debit freeze on the

said account. The Punjab National Bank shall act on the basis of the server

copy of the order which will be submitted by the petitioner to the Branch

Manager of the said bank. The award-debtor shall be restrained from operating

the bank account.

Let this mater appear in the monthly list of March, 2025.

(SHAMPA SARKAR, J.)

TR/

 
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