Apeejay House Pvt Ltd vs Coal India Ltd
2025 Latest Caselaw 310 Cal/2

Calcutta High Court

Apeejay House Pvt Ltd vs Coal India Ltd on 8 July, 2025

OD-9

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

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

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 8th July, 2025.


                                                                     APPEARANCE:
                                                        Mr. Abhrajit Mitra, Sr. Adv.
                                                                Mr. D. Mondal, Adv.
                                                            Mr. S. Kr. Trivedi, Adv.
                                                            Ms. Iram Hassan, Adv.
                                                          Mr. Sanket Sarawgi, Adv.
                                                  Mr. Himanshu Bhawsinghka, Adv
                                                   for the petitioner/decree-holder

                                                           Mr. Pradipta Bose, Adv.
                                                              Ms. S. Banerjee, Adv.
                                                            Ms. A. Mukherjee, Adv.
                                                          ...for the judgment debtor

                                                           Mr. Sakya Sen, Sr. Adv.
                                                      Mr. Anirban Pramanick, Adv.
                                                      Mr. Aman Agarwal, Adv. (VC)
                                                                      ...petitioner


       1.

Learned Advocates for the decree-holder and learned Advocates for

the judgment debtor are present.

2. In terms of the order dated June 12, 2025 there was an order

restraining the judgment debtor from operating the bank account

without keeping the decretal sum.

3. It is submitted by learned Advocate for the decree-holder that

clarification is required as to in which bank they shall keep aside

this decretal sum as indicated in Column 7 of the tabular

statement.

4. Let this matter appear on 24th July, 2025 for filing necessary

reports and affidavits of Bank A/C in which this sum is kept

aside.

5. The interim order shall continue for a period of eight weeks or

until further order, whichever is earlier.

(BISWAROOP CHOWDHURY, J.)

gb.