Shiladitya Banerjee And Anr vs The State Of West Bengal
2025 Latest Caselaw 9 Cal/2

Calcutta High Court

Shiladitya Banerjee And Anr vs The State Of West Bengal on 1 May, 2025

OD-13
                               ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                    EC/7/2025

                        SHILADITYA BANERJEE AND ANR
                                     VS
                         THE STATE OF WEST BENGAL

  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY
  Date : 1st May, 2025.

                                                                             Appearance:
                                                               Ms. Rajarshi Dutta, Adv.
                                                               Mr. Sabyasachi Sen, Adv.
                                                                 ...for the decree holder.




           1.

The Court: Learned Advocate for the petitioner/decree holder is

present.

2. Heard learned Advocate for the petitioner/decree holder.

3. Perused the petition filed and the materials on record.

4. It is submitted by the learned advocate for the petitioner/decree

holder that the order dated 2nd December, 2024 passed by the Hon'ble Division

Bench in F. A. No. 195 of 2004 with COT 1045 of 2005 has reached its finality.

5. Learned Counsel for the petitioner/decree holder submits that

necessary interim relief be granted and the matter be proceeded upon causing

service of notice upon the judgment debtor.

6. Let therebe an order in terms of prayer (b) of the Tabular statement

filed in execution case. The judgment debtor/opposite party is restrained from

operating its bank account maintained with Reserve Bank of India, B.B.D.

Bagh, Kolkata in the name Land Acquisition Collector's Account requisition

P/L A/C No. 29 without setting apart a sum of Rs.13,94,03,711/-.

7. Let notice be issued upon the judgment debtor.

8. The Registrar General is also requested to submit a report as to the

amount which is lying deposited vide O.D. Challan No. 1439 dated

08/09/2017 in connection with F.A. 195/2004 on the next date fixed.

9. Let necessary notice be served upon the judgment debtor.

10. Let this matter appear on 15th May, 2025.

(BISWAROOP CHOWDHURY, J.)

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