T. E. Thomson And Company Limited vs Rajshri Productions Private Limited
2026 Latest Caselaw 277 Cal/2

Calcutta High Court

T. E. Thomson And Company Limited vs Rajshri Productions Private Limited on 29 January, 2026

ORDER SHEET                                                        OD- 10


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

                                  EC/6/2025

                  T. E. THOMSON AND COMPANY LIMITED
                                  VS
                 RAJSHRI PRODUCTIONS PRIVATE LIMITED


 BEFORE:
 The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 29th January, 2026.

Appearance:

Mr. Rittick Chowdhury, Adv.

Mr. Dwip Raj Basu, Adv.

...for Decree-holder

Ms. Rajarshi Dutta, Adv.(VC) Mr. Varun Kothari, Adv.

Mr. A.P. Agarwalla, Adv.

...For the Judgment Debtor.

The Court :- The Learned Advocate representing the decree-holder

submitted that the appeal preferred by the judgment debtor has not been

considered by the Appellate Court since the same is running in the monthly

list. The Learned Advocate representing the decree-holder further submitted

that the affidavit of assets filed by the judgment debtor was not in proper form.

The Learned Advocate representing the judgment debtor submitted that

the affidavit of assets filed on behalf of the judgment debtor included an

annexure at page 9 being the bank statement confirming Rs. 3,18,03,969.87/-

to be lying in the current account No.1122237901 of the judgment debtor's

against the PAN NO. AAACR4139G as on 23 rd May, 2025, aptly securing the

interest of the decree-holder.

The Learned Advocate representing the decree-holder refuted the

aforesaid contentions of the Learned Advocate representing the judgment

debtor stating on information it was learnt that the judgment debtor had been

utilizing the money claimed to have been deposited to secure the interest of the

decree-holder.

The Learned Advocate representing the judgment debtor is to furnish the

current bank statement as on 31 st January, 2026 on the next date of hearing.

Next date be fixed on 20th February, 2026.

(ANANYA BANDYOPADHYAY, J.)

JM