Bhanwari Lal Jain vs Rkd Infrastructure Pvt Ltd
2025 Latest Caselaw 3089 Cal/2

Calcutta High Court

Bhanwari Lal Jain vs Rkd Infrastructure Pvt Ltd on 18 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-12

                           In The High Court at Calcutta
                               Commercial Division
                                  Original Side

                               EC-COM/519/2024

                           BHANWARI LAL JAIN
                                  VS
                      RKD INFRASTRUCTURE PVT LTD.

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY

Date : November 18, 2025.

Appearance :

Ms. Kumarjit Banerjee, Adv.

Ms. Sanchari Chakraborty, Adv. Ms. Akanksha Chowdhury, Adv.

...for the decree holder

Mr. Parashar Baidya, Adv.

Mr. B. Shaw, Adv.

...for the judgment debtor

The Court :- Ms. Akanksha Chowdhury, learned Advocate appears

for the decree holder through virtual mode.

Mr. Parashar Baidya, learned Advocate appears for the

defendant/judgment debtor.

Parties jointly submit that lion's share of the decretal due has

already been paid by the judgment debtor and slightly more than a sum of

Rs.5,00,000/- is due and payable under the decree.

The judgment debtor submits that the judgment debtor undertakes

to pay the same on or before December 5, 2025.

The matter shall appear under the heading "To Be Mentioned" on

December 9, 2025.

(ANIRUDDHA ROY, J.)

Sbghosh