M/S Neutral Publishing House Limited vs M/S J.M. Industries
2025 Latest Caselaw 106 Cal/2

Calcutta High Court

M/S Neutral Publishing House Limited vs M/S J.M. Industries on 6 May, 2025

OD-14
                                  ORDER SHEET

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

                                  EC/308/2023

                  M/S NEUTRAL PUBLISHING HOUSE LIMITED
                                    VS
                           M/S J.M. INDUSTRIES

  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : MAY 06, 2025.

Appearance:

Mr. Ratul Das, Adv.

Mr. Rahul Singh, Adv.

...For the petitioner

The Court:- Learned Advocate for the decree holder is present.

It is submitted by the learned Advocate for the decree holder that in spite

of causing service upon the judgment debtor, the same has returned with the

remark that the judgment debtor has left.

Learned Advocate for the decree holder submits that necessary orders

may be passed so that enquiry may be caused as to the address of the

judgment debtor before passing further orders.

In the facts and circumstances of this case, this Court is of the view that

a Special Officer may be appointed to cause necessary enquiry about the

address of the partners.

Mr. Shyam Sundar Mukherjee, learned Advocate, Ph no. 6289716613 is

appointed as a Special Officer to cause necessary enquiry and submit a report

before this Court on or before 10 th June, 2025.

In the event, the Special Officer has some difficulties to cause enquiry to

find out address or whereabouts, necessary police help and the help from the

Municipal Authorities may also be obtained.

Learned Advocate for the decree holder /petitioner shall furnish a copy of

the execution case and relevant documents and names of partners of the

judgment debtor to the learned Special Officer. The remuneration of the Special

Officer shall be 600 Gms to be borne by the decree holder along with the

incidental costs.

Let this matter appear on 10th June, 2025.

(BISWAROOP CHOWDHURY, J.)

A Dey