Sss Loha Marketing (P) Limited vs Perfect Fmcg Pvt Ltd
2025 Latest Caselaw 616 Cal/2

Citation : 2025 Latest Caselaw 616 Cal/2
Judgement Date : 28 July, 2025

Calcutta High Court

Sss Loha Marketing (P) Limited vs Perfect Fmcg Pvt Ltd on 28 July, 2025

OCD-23

                                     ORDER SHEET

                          IN THE HIGH COURT AT CALCUTTA
                                 Commercial Division
                                   ORIGINAL SIDE

                                   EC-COM/29/2025

                          SSS LOHA MARKETING (P) LIMITED
                                       -VS-
                              PERFECT FMCG PVT LTD.

   BEFORE:
   The Hon'ble JUSTICE KRISHNA RAO
   Date : July 28, 2025.
                                                                            Appearance:
                                                                   Mr. Debraj Sahu, Adv.
                                                                Mr. Hareram Singh, Adv.
                                                                Ms. Antara Biswas, Adv.
                                                     Mr. Saptarshi Rajan Chatterjee, Adv.
                                                                      ...for the petitioner

                                                                Mr. Varun Kothari, Adv.
                                                                 Ms. Ranjana Seal, Adv.
                                                               ...for the judgment debtor

          1.

Learned Counsel for the judgment debtor prays for time to file

affidavit of assets.

2. Counsel for the decree holder prays for interim order in terms of

prayer (b).

3. Considering the submission made by the Counsel for the respective

parties, the judgment debtor is directed to file their affidavit of

assets by two weeks. In the meantime, the judgment debtor is

restrained from alienating any amount without keeping aside an

amount of Rs.22,46,524/- in connection with PAN NO.

AAFCP62278H for three weeks.

4. Let the matter appear on 12th August, 2025.

(KRISHNA RAO, J.)