Rajshri Productions Private Limited vs T. E. Thomson And Company Limited
2025 Latest Caselaw 2877 Cal/2

Calcutta High Court

Rajshri Productions Private Limited vs T. E. Thomson And Company Limited on 29 October, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-13
                                IA NO. GA/2/2025
                                      WITH
                                   CS/257/2018
                                        In
                                   APD/1/2025

                      IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                                ORIGINAL SIDE

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

  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                  And
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : October 29, 2025

                                                                      Appearance:
                                                Mr. Sabysachi Choudhury, Sr. Adv.
                                                          Mr. Rajarshi Dutta, Adv.
                                                          Mr. Varun Kothari, Adv.
                                                         Mr. A. P. Agarwalla, Adv.

                                                           Mr. Chayan Gupta, Adv.
                                                       Mr. Rittick Chowdhury, Adv.
                                                           Mr. Dwip Raj Basu, Adv.
                                                                 Mr. Avijit Kar, Adv.

                         Dictated by Arijit Banerjee, J.

The Court: This application has been taken out by the

respondent/decree-holder, praying for the following order:

"(a) An order directing the appellant to deposit a sum of Rs.3,79,92,673/-, being the decretal dues, calculated till 19 th September, 2025 in terms of the judgment and decree dated 7 th October, 2024, passed in I.A.No.G.A. 6 of 2024 with the Registrar, Original Side of this Hon'ble Court and said sum be kept in a short term interest bearing fixed deposit account with a

nationalized bank, as more fully pleaded in paragraphs 26 and 27 hereinabove;"

A money decree has been passed against the appellant on account of

mesne profits. By an order dated May 22, 2025, passed in the execution

proceedings, being EC/6/2025, a Learned Judge of this Court has restrained

the appellant/decree-holder from operating its account with PAN AAACR4139G

without keeping a credit balance of Rs.3,16,49,902/-

Learned Advocate for the respondent/applicant says that nobody

knows if the aforesaid amount of money or any sum of money is lying in the

aforesaid bank account of the appellant. Hence, this application has been

made.

Learned Advocate for the appellant, on instruction, says that

sufficient sum of money is lying in the concerned bank account to make the

restraint order of the learned Single Judge effective.

Since we are in the process of hearing out the appeal, we do not think

that any further order need be passed on this application.

The application being GA/2/2025 stands disposed of.

List this matter on November 12, 2025, amongst the three items

under the heading "Appeals from Decree".

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

bp.