Vicky Jewellery Works Private Limited vs M/S Senco Jewellers Private Limited
2025 Latest Caselaw 3083 Cal/2

Calcutta High Court

Vicky Jewellery Works Private Limited vs M/S Senco Jewellers Private Limited on 18 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-9, 10 & 11

                       In The High Court at Calcutta
                           [Commercial Division]
                              Original Side
                         IA NO. GA-COM/1/2025
                          In EC-COM/487/2024
                 VICKY JEWELLERY WORKS PRIVATE LIMITED
                                  VS
                  M/S SENCO JEWELLERS PRIVATE LIMITED
                                    &
                         IA NO. GA-COM/2/2025
                          In EC-COM/487/2024
                 VICKY JEWELLERY WORKS PRIVATE LIMITED
                                  VS
                  M/S SENCO JEWELLERS PRIVATE LIMITED
                                   &
                         IA NO. GA-COM/3/2025
                          In EC-COM/487/2024
                 VICKY JEWELLERY WORKS PRIVATE LIMITED
                                  VS
                  M/S SENCO JEWELLERS PRIVATE LIMITED
BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : 18th November, 2025.
                                                                      Appearance :
                                                             Mr. S. S. Sarker, Adv.
                                                         Ms. Tanusri Chanda, Adv.
                                                             Ms. Anita Kundu, Adv
                                                         ...for the Judgment debtor
                                                   Mr. Sunil Kumar Singhania, Adv.
                                                       Ms. Kalpana Singhania, Adv.
                                                            Ms. Ayantika Paul, Adv.
                                                              ...for the decree holder
                                           2
       The Court :- These are applications by the alleged directors of the
defendant/judgment debtor.
       The     decree   is   dated    June     10,   2024   for   a   total   sum   of
Rs.20,50,000/- along with interest thereupon at the rate of 12% per
annum.
       Shri Sumitendra Chandra Sen, one of the directors of the judgment
debtor is present in Court.
       The Court raises a query to Mr.Siddhartha Sarkar, learned Counsel
appearing for the defendant/judgment debtor as to how soon the decretal
dues can be paid to the plaintiff/decree holder.
       On instruction received from his client present in Court, learned
Counsel for the defendant/judgment debtor submits that the judgment
debtor shall pay a sum of Rs.5,00,000/- on or before November 28, 2025
in favour of the plaintiff/decree holder and further sum of Rs.5,00,000/- by
December 15, 2025 for the time being towards part satisfaction of the
decree. The payment shall be made by way of transferring the fund through
electronic mode by crediting bank account of the plaintiff/decree holder.
       The plaintiff/decree holder through its advocate on record by way of
letter shall intimate the learned advocate on record for the judgment
debtor/defendant the particulars of bank account where the fund shall be
transferred.
       In view of the above, the matter shall appear under the heading "To
Be Mentioned" on December 2, 2025 to ascertain whether the first slot of
payment has been made as recorded above.
                                     EC-COM/487/2024
                                          A.R., J.
          It is made clear that since undertaking has been made for payment
on behalf of the judgment debtor/defendant, these applications shall remain
pending for the time being.

                                                     (ANIRUDDHA ROY, J.)
Sbghosh
                                EC-COM/487/2024
                                      A.R., J.