Apeejay House Private Limited vs Coal India Limited
2025 Latest Caselaw 3176 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 25 November, 2025

OD-39
                             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 ANANYA BANDYOPADHYAY
 Date : November 25, 2025.

                                                                    Appearance :
                                                     Mr. Abhrajit Mitra, Sr. Adv.
                                                           Mr. Aritra Basu, Adv.
                                                          Ms. Iram Hasan, Adv.
                                               Mr. Himanshu Bhawsinghka, Adv.
                                                          ...for the decree holder

                                                       Mr. Debnath Ghosh, Adv.
                                                  Ms. Janhabi Chakraborty, Adv.
                                                        Mr. Pradipta Basu, Adv.
                                                  Ms. Akanksha Mukherjee, Adv.
                                                       ...for the judgment debtor


   1.

The learned Advocates representing the decree holder as well as

judgment debtor are present.

2. They are to inform the sole receiver Mr. Sanjiv Kumar Trivedi, to

ascertain the amount including the principal as well as interest

accrued on Rs.69 lakhs approximately lying with State Bank of

India, SPB Branch, Samriddhi Bhawan, 1, Strand Road, Kolkata-

700001 pertaining to fixed deposit account in the name of Partha

Basu, being the other receiver who had expired.

3. Next date be fixed on 2nd December, 2025 for filing the statement of

accounts to have been received from the aforesaid bank.

4. The concerned official of the aforesaid bank is to assist the sole

receiver as mentioned above in obtaining the statement of the

accounts relating to the fixed deposit.

(ANANYA BANDYOPADHYAY, J.)

sp3