Ashok Jaria vs M/S. Senco Jewellers Prviate Limited
2025 Latest Caselaw 14 Cal/2

Calcutta High Court

Ashok Jaria vs M/S. Senco Jewellers Prviate Limited on 1 May, 2025

OCD-12
                             ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                          COMMERCIAL DIVISION
                              ORIGINAL SIDE

                           EC-COM/106/2025

                          ASHOK JARIA
                              VS
             M/S. SENCO JEWELLERS PRVIATE LIMITED


 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : 1st May, 2025.
                                                                      Appearance:
                                                 Mr. Sunil Kumar Singhania, Adv.
                                                     Ms. Kalpana Singhania, Adv.
                                                           ... for the decree-holder

                                                      Mr. Sourojit Dasgupta, Adv.
                                                          Mr. Shayak Mitra, Adv.
                                                          Mr. Nandan Lahiri, Adv.
                                                           Ms. Payel Shome, Adv.
                                                      ... for the judgment-debtors


  1.

Mr. Sunil Kumar Singhania, learned Advocate, is appearing for the

decree-holder.

2. Mr. Sourojit Dasgupta, learned Advocate, is appearing for the

judgment-debtor.

3. The judgment-debtors, namely, Mr. Sumitendra Chandra Sen, Mr.

Jiban Kumar Sen and Mrs. Atima Sen are present in person in terms

of the order dated 21st March, 2025.

4. Learned counsel for the judgment-debtor submits that the judgment-

debtors are facing financial crisis and as such, it is not possible for

them to pay the amount today and they pray for two weeks time to

pay the part decretal amount and they will also file affidavit of assets.

5. In view of the submission made by the counsel for the judgment-

debtors, the judgment-debtors are directed to pay some of the decretal

amount to the decree-holder within two weeks from date and to file

their affidavit of assets within four weeks thereafter.

6. List the matter on 12th June, 2025.

7. In terms of the order passed by this Court, the judgment-debtors are

present in person and they have undertaken before this Court that

they will pay the amount. Accordingly, for the present, personal

appearance of the judgment-debtors is dispensed with but it is made

clear that as and when require, the judgment-debtors are required to

appear before this Court in person.

(KRISHNA RAO, J.)

RS