Utkarsh India Limited vs Ankur Kumar Mishra
2026 Latest Caselaw 230 Cal/2

Calcutta High Court

Utkarsh India Limited vs Ankur Kumar Mishra on 27 January, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-1

                       In the High Court at Calcutta
                           Commercial Division
                              Original Side
                            EC-COM/126/2024

                         UTKARSH INDIA LIMITED
                                  VS
                          ANKUR KUMAR MISHRA


     BEFORE:
     The Hon'ble JUSTICE ANIRUDDHA ROY

Date : January 27, 2026.

Appearance:

Mr. Sourodeep Banerjee, Adv.

Mr. Avijit Kar, Adv.

... for the decree-holder

Mr. Dyutimoy Paul, Adv.

... for the judgment-debtor

The Court : The last order dated January 20, 2026 speaks for itself.

The judgment-debtor shall be in custody in accordance with law or

until he deposits the sum in terms of order dated December 11, 2025.

The decree-holder is directed to deposit the subsistence allowance

regularly in accordance with law.

(ANIRUDDHA ROY, J.)

RS