Calcutta High Court
Tantia Construction Ltd vs State Of Bihar Road Construction ... on 16 April, 2026
Author: Shampa Sarkar
Bench: Shampa Sarkar
OD-10 & 11
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
EC/358/2016
IA NO: GA/1/2017 (Old No:GA/3499/2017),
GA/2/2021, GA/3/2021
TANTIA CONSTRUCTION LTD
VS
STATE OF BIHAR ROAD CONSTRUCTION DEPARTMENT
AND
RVWO/9/2019
IA NO: GA/1/2019, GA/2/2019
STATE OF BIHAR ROAD CONSTRUCTION DEPARTMENT
VS
TANTIA CONSTRUCTION LTD
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date : 16th April, 2026.
Appearance:
Mr. Swatarup Banerjee, Adv.
Mr. Avishek Guha, Adv.
Mr.Nirmalya Dasgupta, Adv.
Sk. Sariful Haque, Adv.
Mr. Ankush Majumdar, Adv.
. . .for the petitioner in EC/358/2016
and Respondent in RVWO/9/2019.
Mr. Abhrajit Mitra, Sr. Adv.
Mr. Anirban Ray, Sr. Adv.
Mr.Arnab Basu Mullick, Adv.
. . .for the petitioner in RVWO/9/2019
and respondent in EC/358/2016.
.
2 The Court: Although, Mr. Mitra learned senior advocate has submitted that there was no specific direction for payment of money and the award was not in the nature of a money decree, Mr. Banerjee, learned advocate for the award-holder, submits that parts of the claims had been allowed upon directing payments. Several notices were also issued by the award debtor to the award holder to appear before them for necessary steps in the matter towards satisfaction of the award.
However, those attempts have failed.
Under such circumstances, this Court is of the view that the IA-GAs will be first decided.
Let this matter be adjourned for the day.
(SHAMPA SARKAR, J.) SP/b.pal.