20 Cube Logistics Solutions Pvt Ltd vs Paramoount Niryaat Private Limited
2025 Latest Caselaw 139 Cal/2

Calcutta High Court

20 Cube Logistics Solutions Pvt Ltd vs Paramoount Niryaat Private Limited on 8 May, 2025

OCD-11

                               ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                               ORIGINAL SIDE
                           (COMMERCIAL DIVISION)

                             EC-COM/182/2025
                    20 CUBE LOGISTICS SOLUTIONS PVT LTD.
                                     VS
                    PARAMOOUNT NIRYAAT PRIVATE LIMITED

     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO
     Date : May 8, 2025.


                                                                         Appearance:
                                                       Mr. Souryadeep Banerjee, Adv.
                                                             Mr. Dwip Raj Basu, Adv.
                                                                  ...for decree-holder.


1.

Mr. Souryadeep Banerjee, learned Counsel is appearing for the decree-

holder.

2. The decree-holder filed present application for execution of the decree

passed by this Court dated 29th November, 2024. The principal amount is

Rs.19,05,720.94 and the decree-holder has calculated an interest at the

rate of 18% per annum from 20th July, 2022 to 25th of April, 2020 at Rs.

12,07,616.66 totaling Rs. 31,13,337.60 .

3. The Counsel for the plaintiff submits in-spite of the decree passed by this

Court, the judgment-debtor has not paid the amount. Counsel for the

plaintiff submits that till the affidavit of assets is not filed by the

judgment-debtor an injunction may be passed restraining the judgment-

debtor to operate the Bank Account maintaining with the Axis Bank Ltd.

CBB Kolkata, Kolkata- 700071, being account No. 917030079937119 and

the Indian Overseas Bank No P/698, Tolasaria Sadan, Block-O, New

Alipore, Kolkata- 700053, having account No. 17802000002377 by

keeping aside an amount of Rs.31,73,337.60/-.

4. Heard the learned Counsel for the decree-holder. This Court finds that by

an order dated 29th November, 2024, this Court passed a decree directing

the defendant to pay an amount of Rs. 19,05,720/- along with interest at

the rate of 10% per annum but in spite of the decree passed by this Court,

defendant failed to come forward to pay the amount. Considering the

above, the judgment-debtor is restrained from operating the Bank account

maintaining with Axis Bank Ltd. CBB Kolkata, Kolkata- 700071, being

account No. 917030079937119 and the Bank account maintaining with

Indian Overseas Bank No P/698, Tolasaria Sadan, Block-O, New Alipore,

Kolkata- 700053, having account No. 17802000002377 without keeping

aside an amount of Rs.31,13,337.60 until further order.

5. The judgment-debtor is directed to file affidavit of assets after serving a

copy to the learned Counsel for the decree-holder within three weeks from

date.

6. List this matter on 19th June, 2025.

7. The decree-holder is directed to communicate this order and also to serve

copy of the execution petition along with annexures to the judgment-

debtor and file affidavit of service in the next date fixed.

(KRISHNA RAO, J.)

R.D. Barua