Belle Vue Clinic vs Arch Realtors Private Limited And ...
2025 Latest Caselaw 2436 Cal/2

Calcutta High Court

Belle Vue Clinic vs Arch Realtors Private Limited And ... on 8 September, 2025

OCD-35

                              ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                         COMMERCIAL DIVISION
                             ORIGINAL SIDE

                            EC-COM/505/2025

                          BELLE VUE CLINIC
                                 VS
              ARCH REALTORS PRIVATE LIMITED AND OTHERS



BEFORE :
The Hon'ble JUSTICE KRISHNA RAO
Date : September 8, 2025.
                                                                    Appearance :
                                                      Mr. Abhrajit Mitra, Sr. Adv.
                                                  Mr. Survapriya Mukherjee, Adv.
                                                         Mr. Abhijit Sarkar, Adv.
                                                           ...for the decree holder

                                                          Mr. Rupak Ghosh, Adv.
                                                         Mr. Chayan Ghosh, Adv.
                                                          Mr. Aviroop Mitra, Adv.
                                                        ...for the judgment debtor

     1.

The decree holder has filed the present execution proceeding for

execution of decree dated 18th December, 2017.

2. Learned Counsel appearing for the decree holder submits that

though the parties have settled their disputes in terms of prayer in

the Tabular Statement by entering into an agreement dated 22nd

July, 2025 which is annexed with this application being Annexure-

B.

3. It is further submitted that before the agreement is entered

between the parties, the company has been changed from Arch

Realtors Private Limited to Bhomiya Reality Private Limited.

4. Subsequently, the company Arch Realtors Private Limited is

incorporated under the Companies Act and that company is

Bhomiya Reality Private Limited.

5. Considering the above, this Court finds that the decree passed by

this Court dated 18th December, 2017 has been fully satisfied by

entering into the agreement as well as by changing the name of the

company. Thus, there remains nothing in the execution proceeding.

Accordingly, EC-COM/505/2025 is disposed of.

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

record.

(KRISHNA RAO, J.) Sbghosh