Utkarsh India Limited vs Ankur Kumar Mishra
2025 Latest Caselaw 3067 Cal/2

Calcutta High Court

Utkarsh India Limited vs Ankur Kumar Mishra on 17 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-9
                           In the High Court at Calcutta
                               Commercial Division
                                  Original Side

                           IA No. GA-COM/1/2025
                            In EC-COM/126/2024

                           UTKARSH INDIA LIMITED
                                    VS
                           ANKUR KUMAR MISHRA


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : November 17, 2025.

                                                                        Appearance:
                                                       Mr. Sourodeep Banerjee, Adv.
                                                            Mr. Dwip Raj Basu, Adv.
                                                                 Mr. Avijit Kar, Adv.
                                                             ... for the decree-holder

                                                    Mr. Arun Kumar Upadhyay, Adv.
                                                           Mr. Dyutiman Paul, Adv.
                                                              Mr. S. Upadhyay, Adv.
                                                          ... for the judgment-debtor


         The Court : The decree is of July 3, 2023 for a sum of

Rs.37,58,376/-.

         Mr. Sourodeep Banerjee, learned Advocate appears for the

plaintiff/decree-holder.

         Mr.   Dyutiman       Paul,   learned    Advocate     appears     for    the

defendant/judgment-debtor.

         Mr. Ankur Kumar Mishra, the judgment-debtor is personally

present in Court as the matter has been fixed for examination of the

judgment-debtor.

         After hearing the submissions made on behalf of the parties and

upon considering the materials on record, this Court directs the

judgment-debtor to deposit a sum of Rs.10,00,000/- as a                         part
                                       2


satisfaction of the decree for the time being before this Court in whatever

mode, an account payee cheque/pay order/bank drafts or even by way of

electronic transfer of fund on or before November 25, 2025.

         In the event of default, the Court may consider for the arrest of

the judgment-debtor.

         It is needless to mention that the judgment-debtor shall

personally be present on the next day before this Court.

         The matter shall appear on November 28, 2025 under the

heading "Chamber Application for Final Disposal".




                                                    (ANIRUDDHA ROY, J.)


RS




                             IA No. GA-COM/1/2025
                              In EC-COM/126/2024
                                     A.R., J.