M/S Emerald Greensward vs Mahadev Patra
2025 Latest Caselaw 3127 Cal/2

Calcutta High Court

M/S Emerald Greensward vs Mahadev Patra on 20 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OD-7
                        In the High Court at Calcutta
                            Commercial Division
                               Original Side

                            EC-COM/227/2025

                       M/S EMERALD GREENSWARD
                                 VS
                            MAHADEV PATRA

  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : 20th November, 2025.

                                                                     Appearance:
                                                           Mr. Arnab Mukherjee, Adv.
                                                            Mr. B. K. Upadhyay, Adv.
                                                                       ...for petitioner.

                                                             Mr. Hareram Singh, Adv.
                                                  Mr. Saptarshi Rajan Chatterjee, Adv.
                                                               Mr. Arghadip Das, Adv.
                                                                ...for judgment debtor.



       The Court :- This is an application for execution of a decree dated

August 12, 2014.

       The tabular statement shows the decree was made for a sum of

Rs.25,00,000/- along with interest at the rate of 18% per annum.

       Mr. Arnab Mukherjee, learned Advocate appearing for the decree holder

submits that not a penny has been paid under the decree.

       Previous orders passed in this execution proceeding would show that

order of injunction has been passed on the bank account and immovable

property of the judgment debtor.

       Be that as it may, the judgment debtor shall secure a sum of

Rs.10,00,000/- on or before December 10, 2025 with the learned Registrar,

Original Side.
                                           2


         The learned Registrar, Original Side after the amount being furnished

shall keep it in an interest bearing fixed deposit account with any nationalized

bank of his/her choice and shall furnish a report before this Court on the

returnable date.

         The   matter   shall   appear   under   the   heading   "New   Chamber

Application" on December 16, 2025 for further direction.




                                                          (ANIRUDDHA ROY, J.)

  KB
AR(CR)




                                   EC-COM/227/2025
                                        A.R., J.