Mookhrtjee Port vs Lmj Shipping Pvt. Ltd
2025 Latest Caselaw 1880 Cal/2

Calcutta High Court

Mookhrtjee Port vs Lmj Shipping Pvt. Ltd on 20 June, 2025

OCD-8

                                ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                          COMMERCIAL DIVISION
                              ORIGINAL SIDE

                                 EC/319/2021

       THE BOARD OF MAJOR PORT AUTHORITIY FOR SYAMA PRASAD
                    MOOKHRTJEE PORT, KOLKATA
                               VS
                      LMJ SHIPPING PVT. LTD.

     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO
     Date: June 20, 2025.
                                                                         Appearance:
                                                          Mr. Subhankar Nag, Adv.
                                                       Mr. Ashok Kumar Jena, Adv.
                                                            ... for the Award Holder

                                                                Ms. Anuj Singh, Adv.
                                                         Ms. Rashhmi Singhee, Adv.
                                                          Mr. Soumish Ghosh, Adv.
                                                         ...for the Judgment Debtor

1.

Mr. Subhankar Nag, Learned Counsel, is appearing for the Award

Holder.

2. Ms. Anuj Singh, Learned Counsel, is appearing for the judgment

debtor.

3. Judgment debtor submits that though this Court has passed an

order directing the judgment debtor to deposit an amount of Rs.

1,26,68,300/- before the Registrar, Original Side of this Court by

17th June, 2025.

4. Learned Counsel for the judgment debtor submits that the judgment

debtor is not having any amount to deposit the same before the

Registrar, Original Side of this Court in terms of the order passed by

this Court. Accordingly, Judgment Debtor has filed affidavit of asset

after serving the copy to the Learned Counsel for the Award Holder.

5. Let the affidavit of assets be kept with the record.

6. Mr. Pankaj Jain, the judgment debtor is appearing in person and he

submits that he intend to examine himself in the instant case.

7. In view of the above, let the matter appear on 22nd July, 2025 at

12:30 pm for examination of the judgment debtor.

(KRISHNA RAO, J.)

DB