Pvt Ltd. And Ors vs Orient Beverages Limited
2025 Latest Caselaw 2614 Cal/2

Calcutta High Court

Pvt Ltd. And Ors vs Orient Beverages Limited on 16 September, 2025

ORDER                                                                   OD-22


                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION

                               EC/20/2025

SQUARE FOUR ASSETS MANAGEMENT AND RECONSTRUCTION COMPANY
                         PVT LTD. AND ORS
                            VS
                 ORIENT BEVERAGES LIMITED




BEFORE :
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 16th September, 2025.

Appearance:

Ms. Sristi Barman Roy, Adv.

Ms. Sudipta Paul, Adv.

... for the Decree-holder.

Mr. Kaushik Banerjee, Adv.

Ms. Rashmita Sen, Adv.

... for the Judgment Debtor.

The Court:- Learned Advocate for the decree-holder and learned

Advocate for the judgment debtor are present.

Learned Advocate for the decree-holder draws attention to the

letters issued by the judgment debtor whereby the judgment debtor has

admitted that the property is not the decretal property under their

possession but under the possession of some of the trespassers. Learned

Advocate also draws attention to the names submitted by the judgment

debtors who are occupying the part of the decretal property.

Learned Advocate for the judgment debtor submits that the

decretal property is not in the possession of his client and necessary orders

may be passed in accordance with law.

In the facts and circumstances, this Court is of the view that at

the very outset the Special Officers be appointed to take symbolic

possession of the suit property and thereafter record the names of the

occupants who are at present occupying the suit property and affix the

notice on the decretal property to vacate the same on or before 25 th

September, 2025. In the event the learned Special Officers are restrained

from discharging their duties, necessary police help be obtained.

After September 25, 2025 the learned Special Officers shall cause

a visit as to whether the occupants have vacated the suit property or not. In

the event the occupants have not vacated, necessary report will be

submitted before this Court on the reopening date. However, the rooms

which are under lock and key and no one residing the possession of the

said rooms shall be taken by the Special Officers and in the event some

articles are lying in the said rooms, necessary inventory shall also be made.

Learned Special Officer shall upon notice to the learned Advocates

for the decree-holder and judgment debtor shall cause inspection and take

symbolic possession of the decretal property.

Mr. Jayanta Kumar Dhar learned Advocate (PH No. 9433234583)

and Ms. Arpita Das Jana learned Advocate (PH No. 8240864990) are

appointed Joint Special Officers at a remuneration of 1000 Gms. each to be

paid by the Decree-holder.

Fix 28.10.2025 for report of Special Officers.

(BISWAROOP CHOWDHURY, J.)

JM