Apeejay House Private Limited vs Coal India Limited
2025 Latest Caselaw 3353 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 2 December, 2025

OD-14
                                 ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                  EC/16/2024
                                 In CS/72/2006

                       APEEJAY HOUSE PRIVATE LIMITED
                                     VS
                             COAL INDIA LIMITED

BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 2nd December, 2025.

Appearance:

Mr. Aritra Basu, Adv.

Ms. Iram Hasan, Adv.

Mr. Himanshu Bhawsinghka, Adv.

...for the decree holder

Mr. Debnath Ghosh, Adv.

Ms. Akanksha Mukherjee, Adv.

Mr. Pradipta Bose, Adv.

...for the judgment debtor

The Court:- The Learned Advocate representing the decree holder

has placed certain documents issued by the State Bank of India, Kolkata

High Court, SPB Branch, Samriddhi Bhawan, 1, Strand Road, Kolkata-

700001. Let the same be kept with the record. The sole receiver Mr. Sanjiv

Kumar Trivedi is to inform the concerned official of the aforesaid bank to be

present before the Court on the next date along with relevant documents and

records.

Next date be fixed on 17th December 2025.

The case record of EC/13/2025 along with GA/1/2025 be listed

along with EC/16/2024 on the next date of hearing.

(ANANYA BANDYOPADHYAY, J.)

DB