Calcutta High Court
Messrs. Madhav Mukund Finance Private ... vs Messrs. Exterior Interior Limited on 18 December, 2025
OD-24
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
EC/17/2025
IA No.GA/1/2025
MESSRS. MADHAV MUKUND FINANCE PRIVATE LIMITED
Vs
MESSRS. EXTERIOR INTERIOR LIMITED
BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
Date: 18th December, 2025.
Mr. Jayanta Sengupta, Mr. Shayak Mitra, Mr. Abhik Chitta Kundu, Advocates for the decree holder.
Mr. Manoj Malhotra, Mr. Arkadipta Sengupta, Advocates for Police.
Mr. Gautam Mukherjee, Adv.
Ms. Mohuya Dutta Biswas, Adv.
. . .Joint Special Officers.
The Court : The Joint Special Officers appointed by the Coordinate Bench of this Court narrated the incident to have been subjected to by the representatives of the judgment debtor whereby they had been confined in a dark room and prevented from discharging their duties. The same narrative has been stated in the report submitted by the Officer-in-Charge, Shakespeare Sarani Police Station vide a communication dated 15th December, 2025 in compliance of the order passed by this Court on 26th November, 2025.
The learned Advocate representing the decree holder is present. The Officer-in-Charge, Shakespeare Sarani Police Station is present. None 2 appears to represent the judgment debtor.
The Joint Special Officers are to seek assistance from the concerned police station for visiting the premises no.13, Camac Street, 4th Floor, Rajkamal Building, Kolkata - 700 017 and take possession of the same in the presence of the police personnel so deputed by the Officer-in-Charge, Shakespeare Sarani Police Station to accompany the Joint Special Officers. The learned Advocates representing the decree holder as well as the judgment debtor should be present on the date to be fixed by the learned Joint Special Officers and inform the same to the aforesaid Advocates in advance. An inventory with regard to the articles lying at the aforesaid premises is to be prepared with regard to the Schedule 'A' property mentioned in the lease deed executed on 14th December, 2002. A copy of the inventory report is to be handed over to both the learned Advocates representing the decree holder as well as the judgment debtor. A compliance report is to be filed by 21st January, 2026.
The next date be fixed on 21st January, 2026.
(ANANYA BANDYOPADHYAY, J.) pa