Limited vs Messrs Exteroor Interior Limited
2025 Latest Caselaw 646 Cal/2

Calcutta High Court

Limited vs Messrs Exteroor Interior Limited on 29 July, 2025

OD-17

                   IN THE HIGH COURT AT CALCUTTA
                ORIDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                                  EC/17/2025

              MESSRS MADHAV MUKUND FINANCE PRIVATE
                            LIMITED
                               VS
                MESSRS EXTEROOR INTERIOR LIMITED



BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 29th July, 2025.

                                                                          APPEARANCE:
                                                           Mr. Jayanta Sengupta, Adv.
                                                                Mr. Shayak Mitra, Adv.
                                                                Mr. Abhijit Sarkar, Adv.
                                                          Mr. Abhik Chitta Kundu, Adv.
                                                                 ...for the decree-holder




    1.

Learned Advocate for the decree-holder is present.

2. This execution case is taken up for consideration.

3. It appears that by judgment and decree dated 24th July, 2024, the

plaintiff/decree-holder got a decree of eviction against the

defendant/judgment debtor and the decree was to be complied with.

It is submitted by the learned Advocate for the decree-holder that by

letter dated 07.05.2025 the decree-holder communicated the decree

to the judgment debtor requiring the judgment debtor to quit and

deliver up vacant possession within 15 days from receiving the

communication.

4. Although the judgment debtor has received the said notice but they

have failed to comply the decree. Thus necessary orders should be

passed to execute the decree passed by this Court.

5. Thus, Mr. Gautam Mukherjee, learned Advocate, Ph. 9830348249

and Ms. Mahua Dutta (Biswas), learned Advocate, Ph. 9733635187 &

8017047577 are appointed as Joint Special Officers to enforce the

decree of eviction dated July 24, 2024 passed in CS No. 88/2015.

6. The learned Special Officers shall affix the decree on the suit

premises and take a symbolic possession of the suit premises.

7. It is also made clear that the judgment debtor and occupants of the

suit premises shall vacate on or before 13.08.2025.

8. Upon taking symbolic possession and upon affixing the notice to

vacate the said property, learned Special Officer shall submit a report

on or before 14.8.2025.

9. Let this matter appear on 19.08.2025.

10. It is, however, made clear that in the event there is an obstruction

in taking symbolic possession of the suit property and to discharge

the functions, the Special Officer will be entitled to take necessary

police help from the concerned Police Station.

11. The remuneration of the learned Special Officer are fixed at 1000

GM each to be paid by the decree-holder.

12. All necessary costs should be borne by the decree-holder.

(BISWAROOP CHOWDHURY, J.)

gb.