Vicky Jewellery Works Private Liimited vs M/S Senco Jewellers Private Limited
2025 Latest Caselaw 1398 Cal/2

Calcutta High Court

Vicky Jewellery Works Private Liimited vs M/S Senco Jewellers Private Limited on 7 March, 2025

Unlisted
                                     ORDER SHEET

                         IN THE HIGH COURT AT CALCUTTA
                               (Commercial Division)
                                  ORIGINAL SIDE

                                  EC-COM/487/2024

                   VICKY JEWELLERY WORKS PRIVATE LIIMITED
                                    VS
                    M/S SENCO JEWELLERS PRIVATE LIMITED

BEFORE:
THE HON'BLE JUSTICE PARTHA SARATHI SEN
Date: 7th March, 2025.

                                                                         Appearance:

                                                            Mr. Sunil Kr. Singhania, Adv
                                                                . ...for the decree holder.

                                                            Mr. Siddhartha Sarkar, Adv.
                                                               Ms. Tanusri Kundu, Adv.
                                                               ...for the judgment debtor

           1.

As per request made by the learned Counsel on behalf of the

judgment debtor, the instant matter being EC-COM/487/2024 is

treated to be in today's list.

2. It is submitted on behalf of the decree holder that since time to

file affidavit of assets has already been expired as per direction of

this Court on 21st February, 2025, further extension of time may

be granted to the judgment debtor to file affidavit of assets as

directed by this Court.

3. Considering the predicament of the judgment debtor, liberty is

given to the judgment debtor to file such affidavit of assets by

March 28, 2025 after serving a copy of the same to the learned

Counsel for the decree holder.

(PARTHA SARATHI SEN, J.)

S. A. AR (CR)