J.D. Electrical Products Private ... vs Purbachal Udyog
2025 Latest Caselaw 2710 Cal/2

Calcutta High Court

J.D. Electrical Products Private ... vs Purbachal Udyog on 22 September, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OD-21                                                  ORDER SHEET

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


                               EC/87/2021

             J.D. ELECTRICAL PRODUCTS PRIVATE LIMITED
                                VS
                         PURBACHAL UDYOG


BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date :22nd September, 2025.
                                                               Appearance:
                                           Mr. Satadeep Bhattacharyya, Adv.
                                           Mr. Subhankar Chakraborty, Adv.
                                           Mr. SaptarshiBhattacharjee, Adv.
                                                    Ms. SriparnaMitra, Adv.
                                                     Ms. HarshitaNath, Adv.
                                                             ...for Petitioner


        1. None appears on behalf of the award-debtor.

        2. Direction to file affidavit of assets was passed by a co-ordinate

          Bench on April 27, 2022. Thereafter, the award-debtor filed

          GA/1/2022 for dismissal of the execution case on the ground that

          the copy of the award had not been delivered upon the award-

          debtor.

        3. By a judgment dated August 25, 2025, GA/1/2022 was dismissed.

          The Court was of the opinion that the award was served and the

          application was a successful attempt on the part of the award-

          debtor to stall the execution proceedings.
                                          2


           4. Mr. Sandeep Das Mundhra, one of the partners who has filed

              affidavit of assets on behalf of the award-debtor, shall make

              himself available before this Court for examination on November

              12, 2025 at 4 p.m.

           5. In the meantime, the award-debtor shall not alienate and/or

              encumber and/or change the nature and character of the

              immovable property disclosed in the affidavit of assets.

           6. Petitioner will serve a copy of this order upon the respondents as

also upon Mr. Mundhra.

(SHAMPA SARKAR, J.)

sm/S.Das