Madan Chandra Kola vs M/S Senco Jewellers Private Limited
2025 Latest Caselaw 2670 Cal/2

Calcutta High Court

Madan Chandra Kola vs M/S Senco Jewellers Private Limited on 18 September, 2025

OCD-12
                             ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                        COMMERCIAL DIVISION
                            ORIGINAL SIDE

                      EC-COM/181/2025
     IA No. GA-COM/1/2025, GA-COM/2/2025, GA-COM/3/2025

                     MADAN CHANDRA KOLA
                             -VS-
              M/S SENCO JEWELLERS PRIVATE LIMITED

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : September 18, 2025.

                                                                    Appearance:
                                                Mr. Sunil Kumar Singhania, Adv.
                                                    Ms. Kalpana Singhania, Adv.
                                                          ...for the decree-holder

                                                          Mr. S. S. Sarker, Adv.
                                                             Ms. Gargi Roy, Adv.
                                                         Ms. Anita Kundu, Adv.
                                                       ...for the judgment-debtor


     1.

The decree-holder has filed the present execution application

praying for execution of the decree passed by this Court dated 17th

January, 2025 for realization of the decretal amount.

2. Counsel for the decree-holder submits that as on today there is a

total due of Rs.70,63,000/-. He submits that now the judgment-

debtor has come for settlement and accordingly it is settled

between the parties that the judgment-debtor will pay

Rs.70,00,000/- and the decree-holder will not claim further

amount of Rs.63,000/-.

3. Counsel for the judgment-debtor submits that the judgment-

debtor will pay Rs.70,00,000/- in 12 installments.

4. Today in Court the judgment-debtor has handed over a cheque of

Rs.5,00,000/- of Bank of India, Bowbazar Branch dated

22.09.2025 in the name of the decree-holder.

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

remaining amount of Rs.65,00,000/- in 12 installments of

Rs.5,41,667/- each installment of every month on or before 25 th of

each calendar month. It is made clear that if the judgment-debtor

fails to clear the decretal amount within 12 installments, the

remaining amount shall carry interest at the rate of 9% per

annum.

6. Let the matter appear on 24th November, 2025 for payment of two

installments for the month of October, 2025 and November, 2025.

7. Copy of the cheque be kept with the record.

(KRISHNA RAO, J.)

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