Messrs Madhav Mukund Finance Private ... vs Messrs Exteroor Interior Limited
2026 Latest Caselaw 1421 Cal/2

Calcutta High Court

Messrs Madhav Mukund Finance Private ... vs Messrs Exteroor Interior Limited on 25 February, 2026

OD- 12

                                 ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                  EC/17/2025
                               IA NO: GA/1/2025

            MESSRS MADHAV MUKUND FINANCE PRIVATE LIMITED
                                VS
                  MESSRS EXTEROOR INTERIOR LIMITED


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 25th February, 2026

Appearance:

Mr. Shayak Mitra, Adv.

Mr. Abhik Chitta Kundu, Adv.

Ms. Abhipiya Sarkar, Adv.

...For the Plaintiff/Decree-holder

Mr. Manoj Malhotra, Adv.

Mr. Arkadipta Sengupta, Adv.

...For Police Authorities

Mr. Gautam Mukherjee, Adv.

Ms. Mohuya Dutta Biswas, Adv.

. . .Joint Special Officers

The Court:- In compliance with the order dated 17th February, 2026 the

Learned Joint Special Officers visited the premises described in Schedule A

property in the Lease Deed executed on 14 th December, 2002 being 13 Camac

Street, Fourth Floor Rajkamal Building and inventory of the aforesaid

premises had been prepared. Let the said report be kept on record.

The Learned Advocate representing the decree-holder submitted to

have received a copy of the report as aforesaid dated 25th February, 2026.

Despite service of notice, the judgment debtor or their representative

did not comply the directions of the Court in being present at the time of the

inventory. Neither the judgment debtor is represented before this Court

today.

The Learned Joint Special Officers have placed the keys to the lock of

the office rooms at the aforesaid premises. Let the same be kept in safe

custody of the Registrar, Original Side in a sealed condition with date and

number.

Next date be fixed on 6th March, 2026 for orders.

The remuneration fixed by the Co-ordinate Bench of this Court with

regard to the services rendered by the Learned Joint Special Officers be

further favoured to them.

(ANANYA BANDYOPADHYAY, J.)

JM