Ashok Jaria vs M/S. Senco Jewellers Private Limited
2025 Latest Caselaw 611 Cal/2

Calcutta High Court

Ashok Jaria vs M/S. Senco Jewellers Private Limited on 28 July, 2025

OCD-24

                                   ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                            Commercial Division
                              ORIGINAL SIDE

                                 EC-COM/106/2025

                             ASHOK JARIA
                                 -VS-
                 M/S. SENCO JEWELLERS PRIVATE LIMITED

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : July 28, 2025.
                                                                            Appearance:
                                                        Mr. Sunil Kumar Singhania, Adv.
                                                             Mr. Shivam Singhania, Adv,
                                                                  ...for the decree holder

                                                               Mr. Sourojit Dasgupta, Adv.
                                                                    Ms. Payel Shome, Adv.
                                                                ...for the judgement debtor


    1.

The judgment debtor has filed an affidavit stating that out of total

decretal amount of Rs. 36,10,000/- (along with interest), the

judgment debtor has paid Rs.5,00,000/- to the decree holder and the

judgment debtor shall pay the balance decretal amount of

Rs.31,10,000/- in ten monthly installments.

2. Counsel for the decree holder submits that instead of ten installments

it should be five installments so that decretal amount can be realized

as early as possible.

3. Heard learned Counsel for the respective parties.

4. The judgment debtor has already paid Rs.5,00,000/- to the decree

holder and is ready to pay the balance amount of Rs.31,10,000/-.

5. Accordingly, the judgment debtor is directed to pay the remaining

amount of Rs.31,10,000/- in equal ten installments on each month.

The first installment shall be paid by 22 nd August, 2025.

6. List this matter on 26th August, 2025.

7. Affidavit filed by the judgment debtor be kept with the record.

8. It is made clear that if the judgment debtor fails to pay any of the

installments, necessary orders will be passed with regard to the

further interest on the said amount.

(KRISHNA RAO, J.)

Sbghosh