Frostees Export India Private Limited vs Sabri Properties Private Limited
2025 Latest Caselaw 627 Cal/2

Calcutta High Court

Frostees Export India Private Limited vs Sabri Properties Private Limited on 28 July, 2025

OCD-30

                                ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                         COMMERCIAL DIVISION
                             ORIGINAL SIDE

                              EC-COM/278/2025

               FROSTEES EXPORT INDIA PRIVATE LIMITED
                               -VS-
                 SABRI PROPERTIES PRIVATE LIMITED


 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : July 28, 2025.
                                                                      Appearance:
                                                          Mr. Rajarshi Dutta, Adv.
                                                          Mr. Sayantan Bose, Adv.
                                                           Ms. Manisha Das, Adv.
                                                           ...for the decree-holder

                                                           Ms. Susmita Nath, Adv.
                                                       Mr. Sital Chakraborty, Adv.
                                                            Ms. Debjani Bag, Adv.
                                                        ...for the judgment-debtor


         1.

Counsel for the judgment-debtor prays for extension of time to

file affidavit-of-assets.

2. Let affidavit-of-assets be filed within two weeks.

3. List the matter on 9th August, 2025.

4. Though this Court has given liberty to the judgment-debtor to

file affidavit-of-assets but has not filed affidavit-of-assets till

date.

5. Counsel for the decree-holder submits that there is every

chance that the defendant will alienate the property as

mentioned in paragraph 12 of the affidavit in support of the

tabular statement.

6. Considering the submission made by the counsel for the decree-

holder, the judgment-debtor is restrained from dealing with the

property as mentioned in paragraph 12 of the affidavit in

support of the tabular statement or any of the property of the

judgment-debtor till filing of the affidavit-of-assets.

(KRISHNA RAO, J.)

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