J. H. Industrial Corporation vs Vijendra Kumar Goel
2025 Latest Caselaw 3105 Cal/2

Calcutta High Court

J. H. Industrial Corporation vs Vijendra Kumar Goel on 19 November, 2025

                                     1


OD 18 19 20

                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                             IA NO. GA/1/2023
                              In EC/507/2016
                     J. H. INDUSTRIAL CORPORATION
                                     Vs
                         VIJENDRA KUMAR GOEL

                             IA NO. GA/4/2024
                              In EC/507/2016
                     J. H. INDUSTRIAL CORPORATION
                                     Vs
                         VIJENDRA KUMAR GOEL

                             IA NO. GA/5/2025
                              In EC/507/2016
                     J. H. INDUSTRIAL CORPORATION
                                     Vs
                         VIJENDRA KUMAR GOEL


BEFORE :
HON'BLE JUSTICE ANANYA BANDYOPADHYAY

DATED: 19th November, 2025.

Appearance :-

Mr. Sourajit Dasgupta, Adv.

Mr. Sounak Banerjee, Adv.

Ms. Ankita Baid, Adv.

Mr. S.G. Muskara, Adv.

...for decree holder Mr. Balarko Sen, Adv.

Mr. Subrata Bhattacharya, Adv. Ms. Rupsha Chakraborty, Adv.

...for Judgement Debtors

The Court: - In view of the averments and the prayers in IA

No.GA/1/2025 the Special Officers had submitted the report on two occasions.

The learned Advocates representing both the parties came to a consensus

regarding the amount of Rs.1,31,154.94 lying in the following bank accounts:-

Bank Name A/c. No. Closing Balance (in Rs.)

Karur Vysya Bank Ltd. 3114172000002816 5,877.22

3114135000010406 1,712.82

HDFC Bank Ltd. 50100170030531 23,670.52

50200016044935 NiL

RBL Bank 309020310307 2.00

409001892148 NiL

Union Bank of India 301802010012485 8,110.61

ICICI Bank 037105006139 662.55

DCB Bank 07921200000082 NiL

07941700000073 NiL

07911100008365 91,119.22

Total 1,31,154.94

The judgment debtor is directed to take necessary steps in remitting the

aforesaid amount in favour of the decree holder within a period of seven days

from the date of passing of this order.

Learned Registrar, Original Side is to request the Income tax Authorities

to provide the bank accounts relating to PAN No. AFRPG5814N held by the

judgement debtor within a period of fourteen days and file a compliance report

to that effect.

Let these matters appear on 19th December, 2025.

(ANANYA BANDYOPADHYAY, J.)

GH.