A J Finance Private Limited vs Willamson Financial Services Limited
2025 Latest Caselaw 2855 Cal/2

Calcutta High Court

A J Finance Private Limited vs Willamson Financial Services Limited on 27 October, 2025

OCD-12

                                ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                          COMMERCIAL DIVISION
                              ORIGINAL SIDE

                             EC-COM/516/2025

                     A J FINANCE PRIVATE LIMITED
                                  VS
                WILLAMSON FINANCIAL SERVICES LIMITED

     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO
     Date: October 27, 2025.
                                                                      Appearance:
                                                   Mr. Rabindra Kumar Mitra, Adv.
                                                          Md. Danish Taslim, Adv.
                                                             Mr. Rishav Dutt, Adv.
                                                           ... for the decree holder

                                                         Mr. Ritoban Sarkar, Adv.
                                                          Mr. Barnik Ghosh, Adv.
                                                        ... for the judgment debtor

1.

The plaintiff has filed the present application for execution of the

decree passed by this Court dated 15th March, 2021. He submits

that this Court passed a decree for a total sum of Rs. 1.00 crore

along with interest at the rate of 14% per annum. He submits that

the judgment debtor has paid only Rs. 96.85 lakhs. Remaining

amount as well as interest has also not been paid till date.

2. Counsel for the judgment debtor prays for two weeks time to settle

the dispute and prays for fixing the matter after two weeks.

3. In view of the submission made by the Counsel for the judgment

debtor, let the matter appear on 12th November, 2025.

4. It is made clear that by the date fixed, if the judgment debtor fails to

pay the amount to the decree holder, the judgment debtor is directed

to file an affidavit of asset on the next date fixed.

5. Affidavit of service filed by the decree holder be kept with the record.

(KRISHNA RAO, J.)

DB