J. H. Industrial Corporation vs Vijendra Kumar Goel
2025 Latest Caselaw 2460 Cal/2

Calcutta High Court

J. H. Industrial Corporation vs Vijendra Kumar Goel on 9 September, 2025

ORDER                                                       OD- 17, 19 & 32


                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE

                           IA NO. GA/1/2023
                                   In
                              EC/507/2016
                   J. H. INDUSTRIAL CORPORATION
                                   Vs
                       VIJENDRA KUMAR GOEL
                           IA NO. GA/5/2025
                                   In
                              EC/507/2016
                   J. H. INDUSTRIAL CORPORATION
                                   Vs
                       VIJENDRA KUMAR GOEL
                           IA NO. GA/4/2024
                                   In
                             EC/507/2016
                   J. H. INDUSTRIAL CORPORATION
                                   Vs
                       VIJENDRA KUMAR GOEL


BEFORE :
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 9th September, 2025.

Appearance:

Mr. Mr. Sourojit Sengupta, Adv.

Mr. Sounak Banerjee, Adv.

Mr. S. G. Muscare, Adv.

... for Decree Holder.

Mr. Balarko Sen, Adv.

Mr. Subrata Bhattacharya, Adv.

....for Judgment Debtor.

Ms. Rupsha Chakraborty, Adv.

Ms. Suvasree Ghose, Adv.

... for Special Officer.

The Court:- Learned Advocates for the parties are present.

Learned Special Officers are also present and they have submitted

the report. Let the report filed be kept with the record.

It appears from the said report that the balance lying in two

accounts in The Karur Vysya Bank Limited are furnished along with the

balance lying in the accounts in HDFC Bank Limited, Union Bank of India,

RBL Bank and ICICI Bank Limited. However, the report of the Special

Officers states that DCB Account is already freezed by the order passed by

this Court.

The learned Special Officers shall ascertain from the bank

authorities the date of the order and the amount lying in the DCB Account.

Upon obtaining such information, the learned Special Officers shall submit

a report on or before 23rd September, 2025.

Let this matter appear on 23rd September, 2025 for report of the

Special Officers.

Learned Special Officers are entitled to further remuneration of

100 Gms each.

Judgment debtors are restrained from operating the bank

accounts, namely, two accounts in The Karur Vysya Bank Limited, two

accounts in HDFC Bank Limited, one account in Union Bank of India, two

accounts in RBL Bank and one account in ICICI Bank Limited. These

accounts will not be operated without the leave of this Court.

The learned Advocates for the parties shall extend necessary

cooperation to the Special Officers.

(BISWAROOP CHOWDHURY, J.)

JM/R.D Barua