Lifeline Vincom Private Limited vs Nil Kantha Saha
2025 Latest Caselaw 2811 Cal/2

Calcutta High Court

Lifeline Vincom Private Limited vs Nil Kantha Saha on 25 September, 2025

OCD-26 to 28
                              ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                          COMMERCIAL DIVISION
                              ORIGINAL SIDE

                            EC-COM/511/2024

                    LIFELINE VINCOM PRIVATE LIMITED
                                   VS
                            NIL KANTHA SAHA

                                     &

                            EC-COM/512/2024

                    SHINING VYAPAR PRIVATE LIMITED
                                  VS
                  M/S PRIYANTI CONSTRUCTION AND ORS

                                     &

                             EC-COM/8/2025

                    SHINING VYAPAR PRIVATE LIMITED
                                  VS
                           NIL KANTHA SAHA


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date: September 25, 2025.

                                                                   Appearance :
                                                        Mr. Rohit Banerjee, Adv.
                                                        Ms. Kanchan Jaju, Adv.
                                                            Ms. Sreha Das, Adv.
                                                         ...for the decree-holder

                                                          Ms. Dipika Banu, Adv.
                                                           Ms. Bolivia Roy, Adv.
                                                      ... for the judgment-debtor


    1.

Though the matter is fixed today for examination of judgment debtor

but learned Counsel for the judgment debtor submits that the

judgment debtor is not well and is under medical treatment and he

prays for time.

2. Learned Counsel for the decree holder relied upon the judgment in

the case of Periyammal (Dead) through Lrs. and Others Vs. V.

Rajamani and Another reported in 2025 SCC Online SC 507

wherein the Hon'ble Supreme Court has held that requiring execution

proceeding to be completed within a period of six months from the

date of filing.

3. The Hon'ble Supreme Court also reiterated the judgment passed in

the case of Bhoj Raj Garg Vs. Goyal Educational And Welfare

Society.

4. Learned Counsel for the judgment debtors has assured before this

Court on the next fixed the judgment-debtors will be present before

this Court for examination.

5. Accordingly, for the interest of justice, the case is adjourned.

6. Let the matter appear on 14th November, 2025 at 11:30 am for

examination of judgment debtors.

7. It is made clear that on the date fixed if the judgment debtors fail to

appear before this Court for any reason, appropriate orders will be

passed.

(KRISHNA RAO, J.)

Sbghosh