(Formerly Known As D. J. Tradecom ... vs Samiran Gain
2025 Latest Caselaw 157 Cal/2

Calcutta High Court

(Formerly Known As D. J. Tradecom ... vs Samiran Gain on 13 May, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-11
                      IN THE HIGH COURT AT CALCUTTA
                                  ORIGINAL SIDE
                      (Intellectual Property Rights Division)

                                   EC/61/2023
                              IA NO: GA-COM/1/2023

                   CELICA MOTOCORP PRIVATE LIMITED
  (FORMERLY KNOWN AS D. J. TRADECOM PRIVATE LIMITED) AND ANR.
                                 VS
                            SAMIRAN GAIN
  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th May, 2025.

Appearance:

Mr. Paritosh Sinha, Adv.

Ms. Shrayashee Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for the decree-holder

The Court: This is an application for enforcement of the judgment and

decree dated 10th August, 2022. It is submitted that during the pendency of the

proceedings, the judgment-debtors have paid an aggregate amount of Rs.61

lakhs allegedly on account of principal.

On behalf of the decree-holder, it is submitted that a sum in excess of

Rs. 73 lakhs remain due and payable both on account of interest and costs.

In view of the substantial payment that have been made by the

judgment-debtors and in view of the submissions on behalf of the award-

holder, EC/61/2023 along with IA NO. GA-COM/1/2023 stand disposed of.

Liberty is granted to the decree-holder to file proceedings afresh if the

circumstances so warrants, in accordance with law.

The subsisting interim order shall continue for a period of three weeks

after the ensuing Vacation.

(RAVI KRISHAN KAPUR, J.)

S.Bag