Amrita Engineering And Trading Company ... vs Malathi Aiyer
2025 Latest Caselaw 1796 Cal/2

Calcutta High Court

Amrita Engineering And Trading Company ... vs Malathi Aiyer on 17 June, 2025

OD-1

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

EC/240/2022 AMRITA ENGINEERING AND TRADING COMPANY PVT. LTD.

VS.

MALATHI AIYER

BEFORE:

The Hon'ble Justice APURBA SINHA RAY Date : 17th June, 2025

APPEARANCE:

Ms. Rashmi Ghosh, Adv.

Mr. Altamash Alim, Adv.

Ms. Parna Mukherjee, Adv.

...for Decree-holder

Mr. Parashar Baidya, Adv. Ms. Subhasree Patel, Adv. Mr. Soham Banerjee, Adv.

...for Judgement-debtor

THE COURT: Learned counsel for the decree-holder has submitted

that due to passage of time there is an addition to the decretal amount

with Rs.41,08,477/- and consequently, the decretal amount now stands

at Rs.2,17,54,308/-.

Learned counsels for the parties have concluded their respective

submissions.

Judgment is reserved.

[APURBA SINHA RAY, J.] sm