Kalpataru Agroforest Enterprises ... vs State Bank Of India And Anr
2025 Latest Caselaw 619 Cal/2

Calcutta High Court

Kalpataru Agroforest Enterprises ... vs State Bank Of India And Anr on 28 July, 2025

OCD-21

                               ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                              Commercial Division
                                ORIGINAL SIDE

                             EC-COM/405/2024
                  IA NO: GA-COM/2/2025, GA-COM/3/2025

         KALPATARU AGROFOREST ENTERPRISES PRIVATE LIMITED
                                -VS-
                    STATE BANK OF INDIA AND ANR.


 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : July 28, 2025.
                                                                       Appearance:
                                                      Mr. Shuvasish Sengupta, Adv.
                                                         Mr. Sarosij Dasgupta, Adv.
                                                              Mr. Balarko Sen, Adv.
                                                                  Mrs. S. Das, Adv.
                                                             ...for the decree holder

                                                           Mr. Debashis Saha, Adv.
                                                       Mr. Avirup Roy Sanyal, Adv.
                                                    ...for the judgment debtor No. 1

                                                            Mr. Sourath Dutt, Adv.
                                                                        ...Receiver


    1.

None appears on behalf of the State of Madhyapradesh.

2. The Receiver is present and has filed report after serving the copy to

the learned Counsel for the decree holder. Let the report be kept with

the record.

3. Mr. Avirup Roy Sanyal, Learned Counsel for the State Bank of India

submits that he has complied with the order passed by this Court and

the bank guarantee has been cancelled.

4. Counsel for the decree holder prays for time to go through the report

submitted by the Receiver.

5. Let the matter appear on 5th August, 2025.

(KRISHNA RAO, J.)

Sbghosh