Sai Sulphonates Private Limited vs Edo Additives Mfg Pvt Ltd
2025 Latest Caselaw 432 Cal/2

Calcutta High Court

Sai Sulphonates Private Limited vs Edo Additives Mfg Pvt Ltd on 17 July, 2025

OCD-4

                                ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                              ORIGINAL SIDE
                           [Commercial Division]

                              EC-COM/272/2025

                     SAI SULPHONATES PRIVATE LIMITED
                                   VS
                        EDO ADDITIVES MFG PVT LTD

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : July 17, 2025.
                                                                       Appearance:
                                                           Mr. Debdatta Saha, Adv.
                                                       Mr. Subhamay Dewanji, Adv.
                                                              For the decree-holder


                                                                 Mr. A. Kayan, Adv.
                                                            Mr. S. Pattanayak, Adv.
                                                            ...for Judgment Debtor

        1.

Mr. Debdatta Saha, learned advocate, is appearing for the decree-

holder. Mr. A. Kayan, learned advocate, is appearing for the judgment debtor.

2. Counsel for the decree-holder submits that out of the total decretal

amount of Rs.12,31,116.25/-, the judgment debtor has paid an amount of

Rs.2,50,000/-. The judgment debtor has filed an undertaking stating that

further amount of Rs.5 lakhs will be paid by 18 th August, 2025, and the

remaining decretal amount shall be cleared by 15 th September, 2025.

3. Learned Counsel appearing for the judgment debtor further submits

that due to the interim order passed by this court, the judgment debtor is

facing difficulties and submits that the judgment-debtor is ready and willing to

clear the total decretal amount by 15th September, 2025, and prays for

vacating the interim order.

4. Learned Counsel for the decree-holder submits that the decree-holder

has already received the amount of Rs.2,50,000/- and the judgment debtor

undertakes that he will pay the further amount of Rs.5 lakhs by 15 th August,

2025, and will clear the total amount by 15 th September, 2025, accordingly, he

prays for vacating the interim order passed by this court but the matter may be

fixed in the month September, 2025, so that the defendant can pay the second

installment as undertaken by the judgment debtor.

5. Considered the submissions made by the counsel for the respective

parties and the settlement arrived between the parties, the interim order

passed by this Court dated 23rd June, 2025, with respect to prayers (e) and (f)

is hereby vacated.

7. Let the matter appear on 19th August, 2025 under the heading "To Be

Mentioned", for further payment by the judgment debtor as per the

undertaking dated 13th July, 2025.

8. Let the undertaking filed by the judgment debtor be kept with the

record.

(KRISHNA RAO, J.)

S.De