Calcutta High Court
Veikle Grain Ltd vs Vijaywargi Pulses And Grains Agency ... on 12 June, 2025
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OIPD-1
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
Ordinary Original Civil Jurisdiction
EC/113/2019
IA NO: GA/2/2024
VEIKLE GRAIN LTD.
VS
VIJAYWARGI PULSES AND GRAINS AGENCY PVT. LTD.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 12th June, 2025.
Appearance:
Mr. Mainak Bose, Sr. Adv.
Ms. Noelle Banerjee, Adv.
Ms. Debdatta Raychoudhury, Adv.
...for petitioner.
Mr. Aditya Garodia, Adv.
Mr. Aritra Basu, Adv.
Mr. Pintu Ghosh, Adv.
...for judgment debtor.
Mr. Bhaskar Mukherjee, Adv.
Mr. D. Dutta, Adv.
...for HDFC Bank Ltd.
The Court: It is submitted on behalf of the award holder that despite publication in the local newspapers they have received no offers in respect of the subject premises situated at 42/203 New Ballygunge Road, Kolkata - 700039.
The award holder submits that the scope for advertising be increased and they be permitted to advertise through other channels i.e. MagicBricks.com and 99acres.com etc. The judgment debtor is represented and does not object to such efforts being made through any other mode or medium. It is also submitted on behalf of the judgment debtor that they had received two offers but the same did not fructify.2
In view of the above, let this matter appear in the monthly list of July, 2025.
In the meantime, both parties are directed to take expeditious steps for sale of the above premises.
Let GA/2/2024 appear in the list on 16 June, 2025.
(RAVI KRISHAN KAPUR, J.) SK.