Apeejay House Private Limited vs Coal India Limited
2025 Latest Caselaw 3530 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 17 December, 2025

OD-10 & 11

                   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

                                    WITH

                               EC/13/2025
                            IA NO: GA/1/2025
                         APEEJAY HOUSE PVT LTD
                                    VS
                             COAL INDIA LTD

BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date : 17th December, 2025.

APPEARANCE Mr. Debashis Saha, Adv.

...for SBI

Mr. Sanju Kumar Trivedi, Adv.

...for the Special Officer

Mr. Abhrajit Mitra, Sr. Adv.

Mr. Sanju Kumar Trivedi, Adv.

Mrs. Iram Hassan, Adv.

Mr. Aritra Basu, Adv.

Mr. Sanket Sarawgi, Adv.

Mr. Aman Agarwal, Adv.

Mr. Hinanshu Bhawsingka, Adv.

...for the decree holder

Mr. Pradipta Bose, Adv.

Ms. A. Mukherjee, Adv.

...for the judgment debtor

The Court:- In compliance with the order dated 2 nd December, 2025, the

concerned official from the State Bank of India has placed the relevant

documents and records before this Court.

The Learned Advocate representing the SBI Ms. Fransisca is to serve a

copy of the records to the sole Receiver appointed by this Court for

preparation of statement of accounts.

The Learned sole Receiver is to visit the concerned branch of SBI and

contact the Branch Manager for assessing the statement of accounts with

regard to both the execution cases being EC/16/2024 and EC/13/2025 and

file separate reports to that effect on the next date of hearing.

Let the matter be fixed on 9th January, 2026.

The representative of the SBI Ms. Fransisca appears before this Court

and her personal appearance is noted and dispensed with.

(ANANYA BANDYOPADHYAY, J.)

S.Mandi