M/S B B M Enterprises vs The State Of West Bengal And Ors
2025 Latest Caselaw 2862 Cal/2

Calcutta High Court

M/S B B M Enterprises vs The State Of West Bengal And Ors on 28 October, 2025

OCD-16

                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                         COMMERCIAL DIVISION
                             ORIGINAL SIDE

                             EC-COM/479/2025

                      M/S B B M ENTERPRISES
                                VS
                THE STATE OF WEST BENGAL AND ORS

BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: October 28, 2025.
                                                                          Appearance:
                                                          Ms. Nilanjana Adhya, Adv.
                                                            Mr. Supratik Basu, Adv.
                                                                  ...for the petitioner

                                                           Mr. Paritosh Sinha, Adv.
                                                           Mr. Ritoban Sarkar, Adv.
                                                          Mr. Arindam Mandal, Adv.
                                                          Ms. Swagata Ghosh, Adv.
                                                               ...for the respondents

1. The decree-holder has filed the present execution proceeding for

execution of the judgment and decree passed by this Court dated

16th April, 2025.

2. The matter was taken up for hearing on 11th September, 2025.

Learned Counsel for the judgment debtor submitted before this

Court that the judgment-debtor will take appropriate steps for

payment of the decretal amount along with interest and

accordingly, for the interest of justice, the case was adjourned till

26th September, 2025. When the matter was taken up on 26th

September, 2025, learned Counsel for the judgment-debtor

informed this Court that the judgment-debtor will take

appropriate steps so that the decretal amount along with the

interest can be paid to the decree-holder.

3. Today when the matter is called it was informed by the decree-

holder that no amount has been paid till date.

4. Learned Counsel for the judgment-debtor submits that there was

puja vacation and only 9 to 10 working days was there due to

which the payment could not be made and accordingly, he prays

for time.

5. This Court finds that whenever the matter is taken up for hearing,

Learned Advocate appearing for the judgment-debtor prayed for

time and assured before this Court that they will make the

payment to the decree-holder along with interest in terms of

decree passed by this Court dated 16th April, 2025 but in spite of

the assurance given by the judgment-debtor, no payment has

been made. Accordingly, this Court finds that this is a fit case

wherein an order can be passed in terms of prayers (a) and (b) of

the Tabular Statement.

6. The decree-holder is directed to communicate the bank details

and the details of the representative who can collect the payment

from the judgment-debtor within a week from date.

7. The judgment-debtor is directed to file report on 26th November,

2025.

8. Let the matter appear on 26th November, 2025.

(KRISHNA RAO, J.)

S.Mandi