Apeejay House Private Limited vs Coal India Limited
2024 Latest Caselaw 1997 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 22 May, 2024

                                       1


OD-14
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE
                                EC/16/2024
                                   With
                                CS/72/2006
                          IN THE MATTER OF:

                     APEEJAY HOUSE PRIVATE LIMITED
                                   VS
                           COAL INDIA LIMITED

BEFORE:

The Hon'ble JUSTICE APURBA SINHA RAY

Date : 22nd May, 2024

Appearance:

Mr. Abhrajit Mitra, Sr. Adv. Mr. Sanjueev Kr. Trivedi, Adv.

Mr. Aritro Basu, Adv.

Ms. Iram Hassan, Adv.

Mr. Sanket Sarawgi, Adv.

For decree holder Mr. Pradipta Basu, Adv.

Mr. Abir Debnath, Adv.

Mr. N. Banerjee, Adv.

For judgment debtor

The Court : Learned counsel appearing for the judgment debtor

has submitted that he will file an affidavit along with vakalatnama on the

reopening day and further undertakes that the judgment debtor shall

comply with the orders dated 15 th April, 2024 and 15th May, 2024.

List the matter on 11th June, 2024.

(APURBA SINHA RAY, J.)

sb/