Srei Equipment Finance Limited vs Vista Mining Private Limited
2025 Latest Caselaw 937 Cal/2

Calcutta High Court

Srei Equipment Finance Limited vs Vista Mining Private Limited on 21 January, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD-75
                                ORDER SHEET

                                EC/263/2023
                  IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE

                     SREI EQUIPMENT FINANCE LIMITED

                                       VS

                       VISTA MINING PRIVATE LIMITED

  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR
  Date: 21st January, 2025.



                                                                      Appearance:
                                                      Mr. Swatarup Banejee, Adv.
                                                        Mr. Sariful Haque, Adv.
                                                          Mr. Rajib Mullick, Adv.
                                                      Ms. Sonia Mukherjee, Adv.
                                                           ...for the award-holder

         The Court: Affidavit of service is taken on record.

         Despite service none appears on behalf of the respondent.

The matter has appeared today for direction upon the learned

receiver to transfer the money lying with the receiver after confirmation of sale

by the Court. Learned receiver submits that the claim amount with interest

amounting to Rs.16,79,480/- is lying in the fixed deposit with the Punjab

National Bank, High Court Branch.

EC 263 of 2023 is disposed of by directing the learned receiver to

transfer the money to the petitioner as full and final settlement of the dues

against the judgment-debtor.

The award-holder shall pay remuneration of Rs.50,000/- to the

learned receiver within a fortnight from date. After the afore-mentioned

exercise, the award-debtor shall stand discharged.

(SHAMPA SARKAR, J.)

TR/