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Calcutta High Court
Tara Properties Private Limited vs Arcl Organics Limited on 8 April, 2026
OD-13 to 15
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IA NO. GA/1/2025
In
EC/69/2024
TARA PROPERTIES PRIVATE LIMITED
Vs
ARCL ORGANICS LIMITED
IA NO. GA/2/2026
In
EC/69/2024
TARA PROPERTIES PRIVATE LIMITED
Vs
ARCL ORGANICS LIMITED
IA NO. GA/3/2026
In
EC/69/2024
TARA PROPERTIES PRIVATE LIMITED
Vs
ARCL ORGANICS LIMITED
BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
Date : 08th APRIL, 2026.
Appearance:
Mr. Aniruddha Mitra, Sr. Adv.
Mr. Debraj Sahu, Adv.
Ms. Sormi Dutta, Adv.
...For the Petitioner Mr. Rotnanko Banerji, Sr. Adv.
Mr. Jishnu Chowdhury, Sr. Adv.
Mr. Arik Banerjee, Adv.
Mr. Rajib Mullick, Adv.
Ms. D. Agarwal, Adv.
...For the Judgment Debtor 2 The Court : In compliance with the Order dated 24 th March, 2026, the Learned Advocate representing the Judgment Debtor has filed affidavit showing chart of calculation as sought by this Court. Let the same be kept on record.
The pleadings as far as GA/2/2026 is concerned are completed. The Learned Advocate representing the Judgment Debtor has filed affidavit-in-opposition in GA/3/2026.
The Learned Advocate representing the Decree-Holder seeks time to file affidavit-in-reply to the same.
Affidavit-in-reply is to be filed on the next date of hearing. Next date be fixed on 27th April, 2026. The interim order granted earlier is extended till 27 th April, 2026.
(ANANYA BANDYOPADHYAY, J.) A Dey