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Veikle Grain Ltd vs Vijaywargi Pulses And Grains Agency ...
2025 Latest Caselaw 12 Cal/2

Citation : 2025 Latest Caselaw 12 Cal/2
Judgement Date : 1 May, 2025

Calcutta High Court

Veikle Grain Ltd vs Vijaywargi Pulses And Grains Agency ... on 1 May, 2025

Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OIPD-1
                     IN THE HIGH COURT AT CALCUTTA
                                 ORIGINAL SIDE
                     (Intellectual Property Rights Division)

                                 EC/113/2019
                               IA NO: GA/2/2024

                          VEIKLE GRAIN LTD.
                                 VS
            VIJAYWARGI PULSES AND GRAINS AGENCY PVT. LTD.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st May, 2025.

Appearance:

Ms. Noelle Banerjee, Adv.

Mr.Debdutta Roy Choudhury, Adv.

Mr. Pratik Shaw, Adv.

...for the award-holder

Mr. Sakya Sen, Sr. Adv.

Mr. Bhaskar Mukherjee, Adv.

Mr. D. Dutta, Adv.

...for the HDFC Bank Limited

Mr. Aditya Garodia, Adv.

Mr.Soham Sen, Adv.

Mr. Pintu Ghosh, Adv.

...for the judgment-debtor

Mr. Parna Roy Chowdhury, Adv.

Ms. Payel Ghosh, Adv.

...for the Punjab National Bank

The Court: Affidavit filed on behalf of the HDFC Bank be kept with the

records.

Pursuant to the order dated 24th April, 2025, the Special Officer has filed

a Report. A copy of the Report has been circulated to all the parties.

It is submitted on behalf of the director of the award-debtor that, the

subject premises being premises no. 42/203 New Ballygunge Road, Kolkata-

700039 be put up for sale to liquidate the dues of the award-holder.

In such view of the matter, there shall be an order of attachment insofar

as the above premises is concerned.

The Director of the award-debtor is directed to intimate the award-

holder of any steps which are proposed to be taken for sale of the premises.

It is needless to mention that the final order of sale would be subject to

confirmation by this Court.

Let this matter appear on 19th May, 2025.

In the meantime, both parties are directed to take necessary steps for

effecting sale of the above premises.

(RAVI KRISHAN KAPUR, J.)

S.Bag

 
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