SOUMEN SEN,J. - (1.) Mr. Binod Kumar Daga and Mr. Rajendra Kumar Verma proprietors of A.P. Plastics and Balaji Industries are produced under arrest. On the basis of the undertaking given by the said persons that they shall appear as and when directed and shall file an affidavit disclosing the accounts duly certified by Chartered Accountant, the warrants against the said persons stand discharged.
(2.) M/s. Balaji Industries is represented by Mr. Soumyabrata Ganguly, the learned Advocate has already filed a vakalatnama in court today. Mr. Kanak Kiran Bandyopadhyay, the learned Advocate representing A.P. Plastics has given an undertaking to file vakalatnama within one week from date. Such undertaking is placed on record.
(3.) The proprietor of such firms i.e. A.P. Plastics and Balaji Industries have admitted that a sum of Rs. 84,250/- and a sum of Rs. 10,770/- respectively are due and payable by the garnishees to the Judgment Debtor no. 1. The said firms shall pay the said sum of Rs. 84,250/- and a sum of Rs. 10,770/- respectively by way of demand draft or by way of cheques favouring the decree holder, Kotak Mahindra Bank Limited. In the event of cheque payment the same will be issued with an undertaking that such cheques shall be encashed on presentation within one week from date. Upon payment of the said sums the order of attachment passed shall stand automatically vacated and the debt due to Judgment Debtor No. 1 shall stand discharged.;