The Oriental Insurance Co. Ltd vs M/S Shah Sponge & Power Ltd
2025 Latest Caselaw 3957 Jhar

Jharkhand High Court

The Oriental Insurance Co. Ltd vs M/S Shah Sponge & Power Ltd on 16 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                                  2025:JHHC:15675-DB




                           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        C.M.P. No. 1042 of 2024
                    The Oriental Insurance Co. Ltd., represented through Authorized Signatory-Niraj
                    Kumar, S/o Ran Vijay Prasad, Manager, Oriental Insurance Company Limited,
                    Legal Hub, Ranchi (Legal Department), Kotwali, Ranchi
                                                                               ... ... Petitioner
                                               Versus
                    M/S Shah Sponge & Power Ltd., Kolkata (West Bengal) and Administrative office
                    at Holding No.18, 2nd Floor Padmalay Building, Ram Mandir Shop Area, P.O. &
                    P.S.-Bistupur, Jamshedpur, East Singhbhum, Jharkhand, through its Manager
                    (Accounts) namely Satish Agarwal, S/o Murari Lal, currently residing at Plant
                    Guest House, Shah Sponge & Power Limited at Village-Juri, East Singhbhum
                                                                               ... ... Opp. Party

                                                  -----

CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mr. Prabhat Kumar Sinha, Advocate For the Opp. Party: Mr. Chandan Kumar, Advocate

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09/16.06.2025

1. Heard learned counsel for the parties.

2. Perused the impugned order.

3. The impugned order is a reasoned order and the objections of the petitioner-

judgment debtor have been considered and rejected by giving valid reasons.

Also, the order passed by the Executing Court is to deposit the amount and not

to disburse the same and it does not prejudice the petitioner in any manner.

4. Therefore, we see no reason to interfere with the impugned order.

5. The C.M.P. is, accordingly, dismissed with a cost of Rs. 50,000/- to be paid to

the opposite party by the petitioner.

(M. S. Ramachandra Rao, C.J)

Satish/Vikas/- (RAJESH SHANKAR, J)