Npr Finance Limited vs Sanjay Khemani
2025 Latest Caselaw 2566 Cal/2

Calcutta High Court

Npr Finance Limited vs Sanjay Khemani on 12 September, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-1-2
                   IN THE HIGH COURT AT CALCUTTA
                               ORIGINAL SIDE
                   (Intellectual Property Rights Division)

                           EC/1071/2015
   IA NO: GA/1/2016(Old No:GA/3661/2016), GA/2/2023, GA/3/2024

                          NPR FINANCE LIMITED
                                  VS
                            SANJAY KHEMANI

                              EC/1072/2015

                  RANI LEASING AND FINANCE LIMITED
                                 VS
                          SANJAY KHEMANI

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 12th September, 2025.

Appearance:

Mr. Rudrajit Sarkar, Adv.

Mr. Chiranjib Sinha, Adv.

Mr. Vanshika Newar, Adv.

...for the decree holder.

Mr. Debdut Mukherjee, Adv.

Mr. Vivek Basu, Adv.

Ms. Srijeeta Gupta, Adv.

Ms. Sonia Das, Adv.

...for the judgment debtor.

The Court: Both the parties jointly submit that pursuant to an out of

Court settlement, the judgment debtor, in terms of the settlement had

already made certain payments.

Initially, the judgment debtor had originally agreed to clear the dues

in installments with 15 days of every quarter but the judgment debtor due

to his ill health is presently in a serious condition and has been unable to

make any payment for the last two quarters this year.

In view of the above, the decree holder has allowed the judgment

debtor time till October 31, 2026 to clear the outstanding dues in terms of

the settlement arrived at between themselves.

It is also submitted that in the event of any unforeseen situation

arising causing death of the judgment debtor, the decree holder shall be at

liberty to pursue its claim against the legal heirs of the judgment debtor in

accordance with law.

In view of the above, no purpose would be served by keeping the

instant execution petitions pending.

Accordingly, the execution proceedings are disposed off with liberty to

the decree holder to apply for filing fresh execution proceedings for

realization of the balance decretal sum in the unforeseen event that the out

of Court Settlement arrived at between the parties is not complied with by

the judgment debtor.

With the above directions, EC/1071/2015 alongwith EC/1072/2025

alongwith all pending applications stand disposed of.

(RAVI KRISHAN KAPUR, J.)

SK.