Calcutta High Court
Viom Infraventures Limited vs Ajit Chakraborty on 2 August, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD 27
ORDER SHEET
EC-COM/236/2025
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
VIOM INFRAVENTURES LIMITED
VS
AJIT CHAKRABORTY
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 2nd August, 2025.
Appearance:
Ms. Archana Chowdhury, Adv.
Ms. Priyanka Ghosh, Adv.
. . .for the award-holder.
The Court: This application has been filed for execution of an award beyond two years from the date of publication of the award.
The department is directed to issue notice under Order XXI Rule 22 of the Code of Civil Procedure and file a report before this Court on the returnable date.
Affidavit of assets to be filed on the returnable date by the award-debtor upon receipt of notice from the department.
Let this matter appear on September 25, 2025 at 1:10 p.m. (SHAMPA SARKAR, J.) SP/