Calcutta High Court
Srei Equipment Finance Pvt. Ltd vs Sanad Kumar Sahu & Anr on 19 June, 2013
Author: Ashim Kumar Banerjee
Bench: Ashim Kumar Banerjee
ORDER SHEET
APO NO.131 OF 2013
AP NO.717 OF 2012
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE PVT. LTD.
Versus
SANAD KUMAR SAHU & ANR.
BEFORE:
The Hon'ble JUSTICE ASHIM KUMAR BANERJEE
The Hon'ble JUSTICE DR.MRINAL KANTI CHAUDHURI
Date : 19th June, 2013.
Mr.Swatarup Banerjee, Advocate
for the appellant.
The Court : The respondents have complied with the direction of this
Court and paid the initial sum of Rs.5 lakhs as directed by this Court. In such event, nothing further to be done in this appeal. The appeal is disposed of by directing the respondents to continue to pay in terms of the earlier direction of this Court.
2
We make it clear, in default of payment of any instalment as directed earlier, the Receiver would take physical possession of the assets and sale the same in terms of the earlier order of this Court.
The Receiver be paid a further sum of Rs.20,000/- for the time being. The Receiver is asked to hand over the sum which he has collected from the respondents.
The appeal is disposed of accordingly without any order as to costs.
(ASHIM KUMAR BANERJEE, J.) (DR.MRINAL KANTI CHAUDHURI, J.) sd/