Vicky Jewellery Works Private Limited vs M/S Senco Jewellers Private Limited
2026 Latest Caselaw 2717 Cal/2

Calcutta High Court

Vicky Jewellery Works Private Limited vs M/S Senco Jewellers Private Limited on 7 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-2 to 4

                         In The High Court at Calcutta
                             Commercial Division
                                Original Side
                            IA NO. GA-COM/1/2025
                             In EC-COM/487/2024
               VICKY JEWELLERY WORKS PRIVATE LIMITED
                                VS
                M/S SENCO JEWELLERS PRIVATE LIMITED
                                     AND
                            IA NO. GA-COM/2/2025
                             In EC-COM/487/2024
               VICKY JEWELLERY WORKS PRIVATE LIMITED
                                VS
                M/S SENCO JEWELLERS PRIVATE LIMITED
                                     AND
                            IA NO. GA-COM/3/2025
                             In EC-COM/487/2024
               VICKY JEWELLERY WORKS PRIVATE LIMITED
                                VS
                M/S SENCO JEWELLERS PRIVATE LIMITED
BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : April 7, 2026.
                                                                  Appearance :
                                              Mr. Sunil Kumar Singhania, Adv.
                                                  Ms. Kalpana Singhania, Adv.
                                                        ... for the decree-holder
                                           Mr. Siddhartha Sankar Sarker, Adv.
                                                   Ms. Tanusree Chanda, Adv.
                                                        Ms. Anita Kundu, Adv.
                                                    ...for the judgment debtor
       The Court :- Mr. Sunil Kumar Singhania, learned Advocate appears
for the decree holder.
                                           2
          Mr. Siddhartha Sankar Sarker, learned Advocate appears for the
judgment debtor.
          Parties have confirmed that the principal sum under the decree has
been paid.
          The decree holder has confirmed that it has no further claim on
account of principal against the judgment debtor.
          However, on interest component, the decree holder has calculated
that a sum of Rs.6,35,000/- is due and payable to the decree holder by the
judgment debtor.
          There is no agreed rate of interest.
          Therefore, grant of interest is left upon the discretion of the Court.
          Exercising such discretion, this Court directs the judgment debtor to
pay a lumpsum amount for a total sum of Rs.3,00,000/-, as interest, to the
plaintiff by way of five equal monthly instalments.
          The first of such instalment shall be paid by May 15, 2026 and
thereafter, all the balance instalments shall be paid on 15th day of every
calendar month.
          In the event of default of payment of any instalment, the total claim
of Rs.6,35,000/- on account of interest made by the decree holder shall
revive and the decree holder shall be at liberty to mention this matter before
this Court upon notice to the judgment debtor.
          The judgement debtor shall pay costs of Rs.2000/- to the decree
holder.
      IA NO. GA-COM/1/2025, IA NO. GA-COM/2/2025, IA NO. GA-COM/3/2025
                                 In EC-COM/487/2024
                                         A.R., J.
          On the above terms, the execution proceeding EC-COM/487/2024
along with connected applications stand disposed of.

                                                         (ANIRUDDHA ROY, J.)
Sbghosh
          IA NO. GA-COM/1/2025, IA NO. GA-COM/2/2025, IA NO. GA-COM/3/2025
                                 In EC-COM/487/2024
                                         A.R., J.