Apeejay House Pvt Ltd vs Coal India Ltd
2025 Latest Caselaw 1745 Cal/2

Calcutta High Court

Apeejay House Pvt Ltd vs Coal India Ltd on 12 June, 2025

OD-13

                   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 : June 12, 2025.


                                                                     APPEARANCE:
                                                        Mr. Abhrajit Mitra, Sr. Adv.
                                                            Ms. Antara. Basu, Adv.
                                                           Mr. Aman Agarwal, Adv.
                                                            Ms. Iram Hassan, Adv.
                                                          Mr. Sanket Sarawgi, Adv.
                                                  Mr. Himanshu Bhawsinghka, Adv
                                                   for the petitioner/decree-holder

                                                    Ms. Akanksha Mukherjee, Adv.
                                                          Mr. Pradipta Basu, Adv.
                                                         ...for the judgment debtor


      1.

Mr. Mitra, learned Advocate for the decree-holder is present.

2. Ms. A. Mukherjee, learned advocate intends to appear for the

judgment debtor.

3. Let copy be served upon the learned advocate for the judgment

debtor.

4. However, till 17th June, 2025 no steps shall be taken by the

judgment debtor to withdraw any money from the bank without

keeping the decretal amount.

(BISWAROOP CHOWDHURY, J.)

gb.