Sss Loha Marketing (P) Limited vs Perfect Fmcg Pvt Ltd
2026 Latest Caselaw 2805 Cal/2

Calcutta High Court

Sss Loha Marketing (P) Limited vs Perfect Fmcg Pvt Ltd on 8 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-5
                       In the High Court at Calcutta
                           Commercial Division
                              Original Side
                            EC-COM/29/2025

                    SSS LOHA MARKETING (P) LIMITED
                                 VS
                        PERFECT FMCG PVT LTD


   BEFORE:
   The Hon'ble JUSTICE ANIRUDDHA ROY
   Date : April 8, 2026.

                                                                    Appearance:
                                                         Mr. Debraj Sahu, Adv.
                                                    Mr. Bhaskar Dwivedi, Adv.
                                                       Ms. Antara Biswas, Adv.
                                                      Mr. Hareram Singh, Adv.
                                           Mr. Saptarshi Rajan Chatterjee, Adv.
                                               ... for the plaintiff/decree-holder

                                                          Mr. Vikas Baisya, Adv.
                                              Mr. Anshunath Chakraborty, Adv.
                                                          Ms. Ranjana Seal, Adv.
                                           ... for the defendant/judgment-debtor


          The Court: The last order dated February 24, 2026 speaks for

itself.

          A director of the judgment-debtor had undertaken before this

Court and promised to pay a sum of Rs.23,00,000/- as an upfront

payment on or before March 31, 2026. He has failed to keep commitment

and promise. However, today morning by way of electronic mode of

transfer of fund, the judgment-debtor and/or its director has paid a sum

of Rs.10,00,000/- to the decree-holder. Necessary NEFT receipt made

over to this Court, is taken on record.
                                       2

       In any event, Mr. Debraj Sahu, learned Advocate appearing for the

decree-holder, on instruction, submits that a sum of Rs.10,00,000/- has

been received by the decree-holder today morning.

       Pursuant    to   the   direction   of   this   Court,   Mr.   Anshunath

Chakraborty, learned Advocate appearing for the judgment-debtor and its

director, files an affidavit, the same is taken on record. Copy has been

served on the learned Advocate on Record today in Court.

       On instruction from his client, learned Advocate appearing for the

judgment-debtor and/or its director Sri Dharmendra Kumar Vijaywargi,

submits that the balance sum of Rs.13,00,000/- shall positively be paid

on or before May 11, 2026. The said sum shall also be paid to the decree-

holder through electronic mode of transfer of fund.

       The matter shall appear on May 13, 2026 under the heading "New

Chamber Application" for further direction and consideration on account

of decreed interest.

       The decree-holder shall be at liberty to use counter affidavit to the

affidavit filed by the judgment-debtor today in Court today, in the

meantime.




                                                        (ANIRUDDHA ROY, J.)



RS




                               EC-COM/29/2025
                                   A.R., J.