M/S Ugro Capital Limited vs Ashish Enterprises And Ors
2026 Latest Caselaw 2120 Cal/2

Calcutta High Court

M/S Ugro Capital Limited vs Ashish Enterprises And Ors on 20 March, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-18

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                          (COMMERCIAL DIVISION)
                               ORIGINAL SIDE

                              EC-COM/216/2026

                        M/S UGRO CAPITAL LIMITED
                                   VS
                       ASHISH ENTERPRISES AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th March, 2026 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Sonia Nandy, Adv.

Ms. Mallika Bothra, Adv.

...for the award-holder.

The Court: In view of the urgency pleaded on behalf of the award-

holder, the matter is taken up for hearing.

This is an application for enforcement of an award dated 11 June,

2025, whereby the award-debtors have been directed to pay a sum of

Rs.15,83,535/-.

It is submitted on behalf of the award-holder that the award has

become final, binding and enforceable and there is no application under

Section 34 of the Act which is pending. In this background, the award-

holder seeks direction in terms of prayer (a) of Column 10 of the Tabular

Statement.

In view of the fact that the award remains unsatisfied till date, there

shall be an order in terms of prayer (a) of Column 10 of the Tabular

Statement to the extent specified below.

Ms. Rama Ray Chowdhury (9831217597), Advocate is appointed as a

Receiver over the secured asset. The Receiver will be paid a remuneration of

1500 gms. The Receiver shall file a Report on the returnable date.

Let this matter appear four weeks hence before the Regular Bench

having determination.

(RAVI KRISHAN KAPUR, J.)

spal