Apeejay House Pvt Ltd vs Coal India Ltd
2025 Latest Caselaw 1114 Cal/2

Calcutta High Court

Apeejay House Pvt Ltd vs Coal India Ltd on 14 August, 2025

OD- 12

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

                                EC/13/2025
                           APEEJAY HOUSE PVT LTD
                                    VS
                              COAL INDIA LTD

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 14th August, 2025.

Appearance:

Mr. Abhrajit Mitra, Sr. Adv.

Mr. Sanjiv Kr. Trivedi, Adv.

Mr. Aritra Basu, Adv.

Mr. Sanket Sarwagi, Adv.

Mr. Aman Agarwal, Adv.

.... For the petitioner.

Mr. Debnath Ghosh, Sr. Adv.

Ms. Akanhsha Mukherjee, Adv.

Mr. N. Banerjee, Adv.

....for the defendant.

The Court: Learned Counsel for the parties are present.

Affidavit of assets filed be kept with the record.

In paragraph 3 of the said affidavit it is contended that the Current

Account of Coal India Limited from which it carries out its operation is

maintained with Axis Bank, Rajarhat Branch. The Corporate Head Quarter of

Coal India Limited is also situated at "Coal Bhawan", Premises No. 04, Action

Area IA, New Town, Rajarhat, outside the jurisdiction, as aforesaid.

The Coal India Limited also has Housing Complex, namely, "Rohini

Housing Complex" Ultadanga, outside the jurisdiction and Dankuni Coal

Complex, Hooghly, outside the jurisdiction, as aforesaid.

The judgment debtor has also annexed the current balance sheet. It is

submitted by Mr. Mitra that details of the bank account with regard to which

the decretal sum is kept aside is not furnished and further submitted that the

decretal sum is Rs. 31,67,65,690/- .

In the facts and circumstances, let a supplementary affidavit be filed

with regard to the current account which is usually operated by the judgment

debtor at Rajarhat Branch giving the statement of the bank account from

March, 2024 till date.

It is submitted by Mr. Ghosh that if necessary, fixed deposit will also be

submitted with regard to the decretal sum on the next date fixed.

The affidavit of competence filed be kept with the record.

Let this matter appear on 28th August, 2025.

(BISWAROOP CHOWDHURY, J.)

JM