Utkarsh India Limited vs Aparajita Enterprises And Anr
2025 Latest Caselaw 1916 Cal/2

Calcutta High Court

Utkarsh India Limited vs Aparajita Enterprises And Anr on 24 June, 2025

OCD-12
                                ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE

                              EC-COM/312/2024

                          UTKARSH INDIA LIMITED
                                    VS
                      APARAJITA ENTERPRISES AND ANR.

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : June 24, 2025.

                                                                         Appearance:
                                                                 Mr. Ayan Dutta, Adv.
                                                              Mr. Dwip Raj Basu, Adv.
                                                               ...for the decree holder.



         1.

Mr. Ayan Dutta, learned Advocate, is appearing for the decree-

holder.

2. By an order dated 8th May, 2025, this Court has directed the Office

to provide the report submitted by the Senior Superintendent of

Police, Patna, to the learned Counsel for the decree-holder.

3. The Registrar, of this Court has forwarded the report to the learned

Counsel for the decree-holder. Counsel for the decree-holder

submits that on 2nd May, 2025, the decree-holder has submitted

the requisites to the Office of Sheriff of this Court requesting for

execution of the warrant of arrest against the judgment debtor,

namely, Mr. Thakur Navneet Vats at the address of D-21,

Vijayanagar, Hanuman Nagar Kankarbagh, P.S. Patrakar Nagar,

Patna-800 020.

4. Counsel for the judgment debtor submitted that there is no report

furnished by the office of the Sheriff whether any warrant was

issued against the judgment debtor in the said address or not.

5. In view of the above, the learned Master is directed to enter into the

matter whether any warrant is issued against the judgment debtor

at the address mentioned above. If not issued, take appropriate

steps for issuance of warrant of arrest against the judgment debtor

to the Superintendent of Police, Patrakar Nagar, Patna, under the

jurisdiction of Gandhi Maidan Road Police Station, immediately and

to submit the report before this Court by 24th July, 2025.

6. Let the matter appear on 24th July, 2025.

(KRISHNA RAO, J.)

gb.