T. E. Thomson And Company Limited vs Rajshri Productions Private Limited
2025 Latest Caselaw 1641 Cal/2

Calcutta High Court

T. E. Thomson And Company Limited vs Rajshri Productions Private Limited on 22 May, 2025

OD-16
                                  ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                                   EC/6/2025

                  T. E. THOMSON AND COMPANY LIMITED
                                  VS
                 RAJSHRI PRODUCTIONS PRIVATE LIMITED

  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 22nd May, 2025 Appearance:

Mr. Chayan Gupta, Adv.

Mr. Rittick Saha, Adv.

Mr. Dwip Raj Basu, Adv.

...for decree-holder

Mr. Rajarshi Dutt, Adv.

Mr. A. P. Agarwalla, Adv.

...for judgment-debtor

The Court: Mr. Gupta, learned Advocate for the decree-holder is

present.

Mr. Gupta, submits that in spite of granting two opportunities to file

affidavit of assets, the affidavit of assets is not filed. Learned Advocate prays

that the warrant of arrest be issued in accordance with Order XXI Rule 41(3)

of the Code of Civil Procedure.

Learned Advocate for the judgment-debtor submits that he is ready

and willing to file the affidavit of assets but his client is not resident of

Calcutta thus affidavit of assets could not be filed. However, in the interest of

justice, learned Advocate for the judgment-debtor is granted a last

opportunity to file affidavit of assets on or before 13th June, 2025.

Let this matter appear on 17th June, 2025.

This direction is peremptory and no further opportunity will be

granted.

The judgment-debtor shall not operate A/c with PAN No.

AAACR4139G without keeping a sum of Rs.3,16,49,902/-.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)