Reconstruction Co P Ltd & Or vs Orient Beverages Ltd. & Ors
2022 Latest Caselaw 397 Cal/2

OD-20
                                 ORDER SHEET

                               IA NO. GA/17/2022
                                       In
                                  CS/144/2016

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                    SQUARE FOUR ASSETS MANAGEMENT &
                      RECONSTRUCTION CO P LTD & OR
                                   Vs
                      ORIENT BEVERAGES LTD. & ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date : 8th February, 2022

  (Via Video Conference)


                                                                       Appearance:
                                                             Mr. Joy Saha, Sr. Adv.
                                                           Mr. Zeeshan Haque, Adv.
                                                             Mr. Subranil Dey, Adv.
                                                             Ms. Sudipta Paul, Adv.

                                                         Mr. Kaushik Banerjee, Adv.

                                                        Mr. Arnab Chakraborty, Adv.



        The Court: Heard Counsel appearing on behalf of the parties.

        This is an application wherein the respondent no.8 wishes to hand over

possession in favour of the plaintiffs through the plaintiff no.1.

Mr. Joy Saha, Senior Advocate appearing on behalf of the plaintiffs,

submits that he has no objection in taking over possession of the property.

However, he submits that his claims are over Rs.20 crores with respect to the

pending rental/occupational charges and his application for judgment upon

admission is required to be heard.

In light of the above, the respondent no.8 is directed to hand over

possession in favour of the plaintiffs through the plaintiff no.1 within a period

of one week from date.

I make it clear that the rights and contentions of the plaintiffs as also

that of the respondent no.8 shall not be prejudiced in any manner by this hand

over of possession.

The plaintiffs shall be at liberty to mention their application for judgment

upon admission in the first week of March, 2022 for inclusion in the list.

GA/17/2022 in CS/144/2016 is disposed of.

(SHEKHAR B. SARAF, J.)

R.Bhar