Reconstruction Company Pvt Ltd. And Ors vs Orient Beverages Limited
2025 Latest Caselaw 2791 Cal/2

Calcutta High Court

Reconstruction Company Pvt Ltd. And Ors vs Orient Beverages Limited on 25 September, 2025

OD-23

                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE


                             IA NO. GA/1/2025
                               In 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 : 25th September, 2025.

Appearance:

Mr. Mainak Bose, Sr. Adv. (vc) Mr. Rahul Singh, Adv.

...for the applicant in GA/1/2025

Ms. Sripti Barman Roy, Adv.

Ms. Sudipta Paul, Adv.

...for the decree-holders

Mr. Kaushik Banerjee, Adv.(vc) Ms. Rashmita Sen, Adv.

...for the judgment-debtor

The Court: Learned Advocate for the applicant in GA/1/2025 is present.

Learned Advocates for the decree-holders as well as the judgment-

debtor are also present.

This application GA/1/2025 is sought to be moved.

Let a copy be served upon the judgment-debtor.

Let affidavit-in-opposition be filed by 4th November, 2025; reply, if any,

be filed by 10th November, 2025.

Let this matter appear on 13th November, 2025.

However, there shall be no stay with regard to the inspection as directed

by earlier order. However, the steps with regard to the taking of possession

of rooms which are under lock and key is stayed for the time being.

Learned Special officer shall file the Report on 13th November, 2025

instead of 28th October, 2025.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)