ARUNKUMAR JAGATRAMKA Vs. ULTRABULK

JUDGEMENT

(1.) The petitioner-judgment debtor has filed the present petition to seek the following prayers.

(2.) The grievance of the petitioner-judgment debtor is in respect of the order passed by the executing court under Order XXI, Rule 37 of the Code of Civil Procedure, 1908, whereby the petitioner is required to show cause as to why petitioner should not be committed to civil prison.

(3.) The respondent-Ultrabulk A/S, a company incorporated under the laws of Denmark, happens to be the decree holder, in whose favour stands judgment and decree dated 09th November, 2017 passed by the High Court of Justice, Queens Bench Division, Commercial Court of England & Wales, U.K. in the matter of Ultrabulk A/S v. Arun Kumar Jagatramka, for a sum of USD 5,062,462 equivalent to more than Rs.32.00 crores, in addition to the interest.