Vicky Jewellery Works Private Limited vs M/S Senco Jewellers Private Limited
2026 Latest Caselaw 1105 Cal/2

Calcutta High Court

Vicky Jewellery Works Private Limited vs M/S Senco Jewellers Private Limited on 18 February, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-6 to 8


                  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

                               &

                     IA NO. GA-COM/2/2025
                      In EC-COM/487/2024

             VICKY JEWELLERY WORKS PRIVATE LIMITED
                              VS
              M/S SENCO JEWELLERS PRIVATE LIMITED

                               &
                     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 : February 18, 2026.

                                                           Appearance :
                                       Mr. Sunil Kumar Singhania, Adv.
                                           Ms. Kalpana Singhania, Adv.
                                                 ... for the decree-holder

                                   Mr. Siddhartha Shankar Sarker, Adv.
                                             Ms. Tanusri Chanda, Adv.
                                                 Ms. Anita Kundu, Adv
                                             ...for the Judgment-debtor
                                         2

       The Court :- Mr. Sunil Kumar Singhania, learned Advocate appears

for the decree-holder.

       Mr. Siddhartha Shankar Sarker, learned Advocate appears for the

judgment-debtor.

       Mr. Sunil Kumar Singhania, learned Advocate appearing for the

decree-holder submits that the judgment-debtor has been paying and has

paid part of the decretal dues to the extent of Rs.12,00,000/-.

       Mr.   Singhania,     learned    Advocate   submits    that    as   of   date

Rs.8,50,000/- is due on account of principal and the further decreed

interest is also due thereupon.

       In view of the above, the judgment-debtor shall pay for the time being

a sum of Rs.3,00,000/- by March 10, 2026. The second instalment of

Rs.3,00,000/-    by      March   31,   2026   and   the    third    instalment   of

Rs.2,50,000/- by April 17, 2026. Thereafter, the Court shall consider the

component on account of interest to be paid by the judgment-debtor.

       The matter shall appear under the heading "To Be Mentioned" on

March 12, 2026.



                                                          (ANIRUDDHA ROY, J.)



RS




                                  EC-COM/487/2024
                                       A.R., J.