T.E. Thomson And Company Limited vs Rajshri Productions Private Limited
2025 Latest Caselaw 3098 Cal/2

Calcutta High Court

T.E. Thomson And Company Limited vs Rajshri Productions Private Limited on 18 November, 2025

OD-7

                                  ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                    EC/6/2025

                    T.E. THOMSON AND COMPANY LIMITED
                                   VS
                   RAJSHRI PRODUCTIONS PRIVATE LIMITED


     BEFORE:
     The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date : 18th November, 2025.

Appearance:

Mr. Rittick Chowdhury, Adv.

Mr. Dwip Raj Basu ...for the decree holder

The Court: The Learned Advocate representing the decree holder

submits the declaration of assets was not filed by the judgment debtor in a

proper form as required under Form 16A as enumerated in the Civil

Procedure Code.

Learned Advocate representing the judgment debtor has to submit the

affidavit of assets complying the aforesaid provision within three weeks.

Next date be fixed on 16th December, 2025.

(ANANYA BANDYOPADHYAY, J.)

DB