M/S B B M Enterprises vs The State Of West Bengal And Ors
2025 Latest Caselaw 2545 Cal/2

Calcutta High Court

M/S B B M Enterprises vs The State Of West Bengal And Ors on 11 September, 2025

OCD-5
                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                            ORIGINAL SIDE
                        COMMERCIAL DIVISION

                           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 : September 11, 2025


                                                                     Appearance :
                                                      Ms. Nilanjana Adhya, Adv.
                                                       Mr. Supratik Basu, Adv.
                                                              ...for the petitioner

                                                         Mr. Paritosh Sinha, Adv.
                                                      Mr. Arindam Mandal, Adv.
                                                       MS. Swagata Ghosh, Adv.
                                                      ...for the judgment debtors

1.

The Decree Holder has filed the present execution proceeding to execute

the judgment and decree passed by this Court dated 16th April, 2025.

Counsel for the decree holder submits that the judgment/decree was

passed in presence of the Learned Advocate appearing for the defendants

and the defendants were having the knowledge about the decree and in

spite of the same, till date the judgment-debtors have not paid the

decretal amount along with interest, as directed by this Court and

accordingly, Learned Counsel for the decree holder prays for attachment

and release of the amount in terms of prayer (a) and (b) of the Tabular

Statement.

2. Learned Counsel for the judgment debtors submits that he may be given

some time so that they can take appropriate steps for payment of the

decretal amount along with interest, as directed by this Court.

3. As the judgment debtors appear in the matter and submit before this

Court that they will take appropriate steps so that decretal amount along

with interest can be paid to the decree holder, accordingly, for the

interest of justice one opportunity is given to the judgment debtors to

pay the principal amount as well as the interest.

4. Let the matter appear on 26th September, 2025.

(KRISHNA RAO, J.) DB