SOURAV CHANDIDAS GANGULY Vs. PERCEPT TALENT MANAGEMENT LTD

JUDGEMENT

(1.) Pursuant to the order passed on 22nd September,2021 Dr. Saraf points out that Advocates for the applicant have received a communication on 27th September,2021 from HDFC Bank confirming compliance with sub-clauses (ii) and (iii) of paragraph 6 of the order. A fixed deposit has been created in a sum of Rs. 54,51,568/- in terms of the order. The deposit is to be held in the name of the judgment debtor no. 2 and this was required to be intimated to the Prothonotary and Senior Master. This having been done, a copy of the fixed deposit receipt is also made available and that reveals the aforesaid sum has been invested for a period of 12 months and one day. The request on behalf of the applicant today is that this amount be brought into court to the credit of the Execution Application.

(2.) A grievance is made on behalf of the applicants that the judgment debtor no. 2 is entitled to receive sums under an Event Management Services Agreement dated 6th January, 2014 entered into between the Governor of Goa through The Organising Committee Lusofonia Games 2014, Goa represented by Mr. Prasad Lolayekar, FA, Head Ceremonies. Mr. Singh on behalf of the judgment debtor points out that the organising committee is established by Government of Goa as set out in Recital (b) of the aforesaid Event Management Services agreement.

(3.) In the meanwhile the additional affidavit sought to be filed by garnishee no. 2 and 3 has been tendered in court today. Mr. Siroya states that both garnishees have instructed him to enter appearance. Mr. Siroya undertakes to enter appearance on behalf of the garnishee within one week from today. He seeks leave to file vakalatnama on behalf of Garnishee nos. 2 and 3.