Anubandh Financial Services Pvt Ltd vs M/S Skipper Furnishing Private Limited ...
2026 Latest Caselaw 2716 Cal/2

Calcutta High Court

Anubandh Financial Services Pvt Ltd vs M/S Skipper Furnishing Private Limited ... on 7 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-10

                       In the High Court at Calcutta
                           Commercial Division
                              Original Side
                            EC-COM/470/2025
              ANUBANDH FINANCIAL SERVICES PVT LTD
                               VS
         M/S SKIPPER FURNISHING PRIVATE LIMITED AND ANR
  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : April 7, 2026.
                                                                Appearance:
                                                   Mr. Anirban Ray, Sr. Adv.
                                                Mr. Debdutt Mukherjee, Adv.
                                                     Mr.Varun Kothari, Adv.
                                                     Mr. Nikunj Berlia, Adv.
                                                   ...for the judgment debtor
                                         Mr. Deepnath Roy Chowdhury, Adv.
                                                      Ms. Jyoti Rauth, Adv.
                                                 Mr. Bhaskar Dwivedi, Adv.
                                                  Mr. Tamoghna Saha, Adv.
                                                     ...for the decree holder
       The Court : Mr. Anirban Ray, learned Senior Advocate appearing
for the judgment debtor submits that a further sum of Rs.15,00,000/- as
directed by this Court on March 17, 2026 has been deposited with the
Registrar, Original Side. Copies of the relevant documents showing the
deposit submitted before this Court is taken on record. Registrar, Original
Side shall invest the same in a Nationalized Bank where the previous
deposit has already been invested and shall prepare a report and keep the
same in the original execution file.
                                         2
       It appears that now a total sum of Rs.18,36,164/-, the decretal
due is still due and payable to the decree holder by the judgment debtor
on account of principal and interest.
       Mr. Anirban Ray, learned Senior Advocate appearing for the
judgment debtor, on instruction from his client, submits that the said
balance amount can be deposited, if one month further time is granted.
       In view of the above, the judgment debtor shall deposit the said
balance sum of Rs.18,36,164/- positively on or before May 7, 2026 with
the Registrar, Original Side.
       The Registrar, Original Side shall invest the same in the fixed
deposit account with the Nationalized Bank wherein the previous sums
are already invested and file a report before this Court on the next day.
       On the prayer of Mr. Anirban Ray, learned Senior Advocate, leave
is granted to the judgment debtor to correct the case number on the
affidavit of asset by putting the signature of the learned Advocate on
record for the judgment debtor and to file the same before the department
by tomorrow i.e. April 8, 2026.
       Copy of the affidavit (with the wrong case number before
correction), has been served in Court today upon the learned Advocate on
record of the decree holder.
       On the prayer of Mr. Deepnath Roy Chowdhury, learned Advocate
appearing for the decree holder, there shall be a liberty to the decree
holder to file necessary application for withdrawal of the amount from the
custody of the Registrar, since the decree has crystallized.
                                EC-COM/470/2025
                                     A.R., J.
          The deposit as directed herein to be made by the judgment debtor
shall be without prejudice to the rights and contentions of the judgment
debtor.

          The matter shall appear under the heading "New Chamber
Application" on May 12, 2026.
                                                   (ANIRUDDHA ROY, J.)
Sbghosh
                               EC-COM/470/2025
                                    A.R., J.