Apeejay House Private Limited vs Coal India Limited
2024 Latest Caselaw 2647 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 20 August, 2024

                                                                ORDER SHEET
O-48

                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE

                                   EC/16/2024

                      APEEJAY HOUSE PRIVATE LIMITED
                                 VERSUS
                            COAL INDIA LIMITED

  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 20th August, 2024.

Appearance:

Mr. AbhrajitMitra, Sr. Adv.

Mr. Sanjiv Kr. Trivedi, Adv.

Mr. AritraBasu, Adv.

Ms. Iram Hassan, Adv.

Mr. SanketSarawgi, Adv.

For decree holder.

The Court:-Mr. Abhrajit Mitra, learned Senior Advocate appearing

through virtual mode submits that as per the decree passed in the suit the

decree holder is entitled to mesne profit of Rs.10,52,65,304/-. He also indicates

that though appeal has been filed by the judgment debtor challenging the

decree but there is no persuasion of the judgment debtor to have the appeal

heard.

It is informed that a copy of affidavit-in-opposition has been served

upon learned Advocate for the decree holder. However, it is found from the case

record that such affidavit-in-opposition is not available.

For the reasons as aforesaid, matter stands adjourned.

Department concerned is directed to place such affidavit-in-

opposition, if filed, in the record on the returnable date.

List this matter on 28th August, 2024.

Learned Advocate for the decree holder is directed to intimate the

next date of hearing to the learned Advocate for the judgment debtor.

(BIVAS PATTANAYAK, J.)

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