20 Cube Logistics Solutions Pvt Ltd vs Paramoount Niryaat Private Limited
2025 Latest Caselaw 2594 Cal/2

Calcutta High Court

20 Cube Logistics Solutions Pvt Ltd vs Paramoount Niryaat Private Limited on 15 September, 2025

OCD-20
                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                        COMMERCIAL DIVISION
                            ORIGINAL SIDE

                           EC-COM/182/2025
                         IA No. GA-COM/1/2025

                 20 CUBE LOGISTICS SOLUTIONS PVT LTD
                                 -VS-
                 PARAMOOUNT NIRYAAT PRIVATE LIMITED

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : September 15, 2025.

                                                                   Appearance:
                                                   Mr. Souradeep Banerjee, Adv.
                                                         Mr. Dwipraj Basu, Adv.
                                                         ...for the decree-holder


     1.

None appears on behalf of the judgment-debtor.

2. On 28th July, 2025, the judgment-debtor has paid a part amount

of Rs.2 lakhs to the decree-holder and submitted before this Court

that the judgment-debtor will clear all the dues by September,

2025.

3. Today when the matter is taken up for hearing, none appears on

behalf of the judgment-debtor and no accommodation is sought

for.

4. It is submitted by the decree-holder that other than Rs.2 lakh, the

judgment-debtor has not paid any further amount. The decree-

holder further submits that in spite of interim order passed by this

Court dated 8th May, 2025, the judgment-debtor is operating the

bank accounts as mentioned in order dated 8th May, 2025.

5. Considering the above, the judgment-debtor is directed to file

affidavit-of-assets by 29th October, 2025.

6. List the matter on 29th October, 2025.

7. It is made clear that on the date fixed if the judgment-debtor fails

to file affidavit-of-assets and will not appear before this Court,

appropriate orders will be passed.

(KRISHNA RAO, J.)

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