Apeejay House Private Limited vs Coal India Limited
2024 Latest Caselaw 2819 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 3 September, 2024

OD-54(M/L)

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

                               EC/16/2024
                           IN THE MATTER OF :
                     APEEJAY HOUSE PRIVATE LIMITED
                                   VS
                           COAL INDIA LIMITED

BEFORE:

The Hon'ble JUSTICE BIVAS PATTANAYAK

Date :3rd September, 2024.

Appearance:

Mr. Sanjiv Kr. Trivedi, Adv.

Mr. Aritra Basu, Adv.

Mr.Sanket Sarawgi, Adv.

For decree holder

THE COURT: Mr. Aritra Basu, learned advocate appearing for the

decree holder submits that the present execution application has been field by

decree holder for an amount of Rs.10,52,65,304/- towards mesne profit. The

judgment debtor, Coal India Limited has failed to appear on the last occasion.

He submits that the judgment debtor be directed to make payment of admitted

dues. He also indicates that a copy of the affidavit-in-opposition has been

served upon the learned advocate for the decree holder.

None appears on behalf of the judgment debtor.

It is informed by the Court Officer that the affidavit-in-opposition is

not available in the case file. On the last occasion, department was directed to

place the said affidavit-in-opposition. Accordingly, department concerned is

directed to furnish a report as to whether any affidavit-in-opposition has been

filed by the judgment debtor or not on the returnable date.

Let this matter appear on 10th September, 2024.

The learned advocate for the decree holder is directed to indicate the

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

[BIVAS PATTANAYAK, J.]

sb/