Apeejay House Private Limited vs Coal India Limited
2025 Latest Caselaw 110 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 6 May, 2025

OD-3
                                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 BISWAROOP CHOWDHURY

Date : 6th May, 2025

Appearance:

Mr. Abhrajit Mitra, Sr. Adv.

Mrs. Iram Hassan, Adv.

Mr. Sanket Sarawgi, Adv.

...for the decree-holder

Mr. Prodip Dutta, Adv.

Mr. Akanksha Mukherjee, Adv.

Mr. Prodipta Basu, Adv.

...for the defendant

The Court: Learned Advocate for the petitioner/decree-holder and

learned Advocate for the opposite party/judgment-debtor are present.

Submission is made on behalf of the petitioner/decree-holder and

opposite party/judgment-debtor. However, as submission in-reply is to be

given by the learned Counsel for the petitioner/decree-holder, liberty is

granted to make such submission on 13th May, 2025. Although, learned

Advocate for the judgment-debtor strongly objects the grant of liberty to file

affidavit in-reply after arguments, however, in the facts and circumstances,

an opportunity is granted in the interest of justice. Let affidavit-in-reply be

filed and copy be served by 8th May, 2025 and this matter appear on 13th

May, 2025 under the same heading and same position.

(BISWAROOP CHOWDHURY, J.) S. A. AR (CR)