Kintetsu World Express India Pvt. Ltd vs Rubee Air Freight Limited
2025 Latest Caselaw 3081 Cal/2

Calcutta High Court

Kintetsu World Express India Pvt. Ltd vs Rubee Air Freight Limited on 18 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-2
                           In the High Court at Calcutta
                               Commercial Division
                                  Original Side

                              EC-COM/135/2024

              KINTETSU WORLD EXPRESS INDIA PVT. LTD.
                               VS
                    RUBEE AIR FREIGHT LIMITED


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : November 18, 2025.

                                                                       Appearance:
                                                             Mr. Debasish De, Adv.
                                                            ... for the decree-holder

                                                  Mr. Somnath Gangopadhyay, Adv.
                                                      Mr. Tanmay Chowdhury, Adv.
                                                          Ms. Sulagna Sarkar, Adv.
                                                         ... for the judgment-debtor


         The Court : Mr. Debasish De, learned Advocate appears for the

plaintiff/decree-holder.

         Mr. Somnath Gangopadhyay, learned Advocate appears for the

defendant/judgment-debtor.

         The last order dated November 4, 2025 speaks for itself.

         Pursuant to the direction made by this Court in the last order,

the judgment-debtor has already paid a sum of Rs.12,00,000/- which has

been confirmed by the learned Counsel for the plaintiff/decree-holder.

         It is further submitted on behalf of the judgment-debtor that

today morning a sum of Rs.3,00,000/- has been transferred by way of

electronic mode in favour of the plaintiff/decree-holder. If the said sum of

Rs.3,00,000/- has been credited, then the total sum of Rs.15,00,000/-

has been paid by the judgment-debtor.
                                       2


         The judgment-debtor shall pay a further sum of Rs.5,00,000/-

on or before November 28, 2025 and further sum of Rs.5,00,000/- on or

before December 10, 2025.

         Learned Counsel for the judgment-debtor, on instruction from

his client submits that the judgment-debtor is making endeavour to pay

the entire decretal amount by December 31, 2025.

         In view of the above, the matter shall appear under the heading

"To Be Mentioned" once again on December 11, 2025.

         The Director of the judgment-debtor who regularly is present

before this Court shall also be present on the next day personally.




                                                    (ANIRUDDHA ROY, J.)


RS




                               EC-COM/135/2024
                                    A.R., J.