Utkarsh India Limited vs Buildstar Infra Private Limited
2025 Latest Caselaw 3261 Cal/2

Calcutta High Court

Utkarsh India Limited vs Buildstar Infra Private Limited on 8 December, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-6
                      In the High Court at Calcutta
                          Commercial Division
                             Original Side
                          EC-COM/178/2025

                       UTKARSH INDIA LIMITED
                                VS
                  BUILDSTAR INFRA PRIVATE LIMITED


   BEFORE:
   The Hon'ble JUSTICE ANIRUDDHA ROY
   Date : December 8, 2025.

                                                                   Appearance:
                                             Mr. Aurin Chakraborty, Adv. (V/C)
                                                       Mr. Dwip Raj Basu, Adv.
                                                            Mr. Avijit Kar, Adv.
                                                        ... for the decree-holder


          The Court : The last order dated November 25, 2025 speaks for

itself.

          Mr. Aurin Chakraborty, learned Counsel (V/C) with Mr. Dwip Raj

Basu, learned Advocate appears for the plaintiff/decree-holder.

          Sri Samir Kumar Ghosh, the Director of the defendant/

judgment-debtor is personally present. He submits that he could not

arrange for the entire amount of Rs.25,00,000/- for which he had

undertaken on the last day to make the deposit with the Registrar,

Original Side. He prays for another two weeks time and specifically

undertakes and assures this Court that he shall deposit Rs.25,00,000/-

within the said extended two weeks time.

          In view of the above, the matter shall appear under the heading

"To Be Mentioned" on December 22, 2025.
                                      2

         Sri Samir Kumar Ghosh has also undertaken that he shall be

present personally on the next day when the matter shall be taken up

next.

         In view of the above, one further chance is given, Sri Samir

Kumar Ghosh is not required to be arrested for the time being, however,

whenever he is required, he has undertaken to be present personally

before this Court. In the meantime, he shall record his attendance before

the local police station by 9:00 A.M. everyday which has produced him on

the last day.

         Sri Samir Kumar Ghosh shall also inform the concerned police

station everyday about the whereabouts of his father Sri Rabindranath

Ghosh and the concerned police station shall keep note of it.

         Plaintiff shall serve a copy of today's order upon the concerned

Police authority.




                                                   (ANIRUDDHA ROY, J.)



RS




                              EC-COM/178/2025
                                   A.R., J.