Apeejay House Private Limited vs Coal India Limited
2026 Latest Caselaw 2708 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 7 April, 2026

OD- 9 with 10
                                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

                                     WITH

                                 EC/13/2025
                              IA NO: GA/1/2025

                     APEEJAY HOUSE PRIVATE LIMITED
                                   VS
                           COAL INDIA LIMITED

BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date:7th April, 2026 Appearance:

Mr. Abhrajit Mitra, Sr. Adv. Mr. Aritra Basu, Adv.

Mr. Aman Agarwal, Adv.

Mrs. Iram Hassan, Adv.

Mr. Himanshu Bhawsinghka, Adv.

...for the decree holder

Mr. Debnath Ghosh, Sr. Adv.

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

Mr. Debashis Saha, Adv. Mr. Avirup Roy Sanyal, Adv.

Ms. Sucheta Pal, Adv.

Mr. Jyotisman Sarkar, Adv.

... for the SBI

The Court:- The Learned Advocate representing the decree holder is

present.

On the prayer of the Learned Advocate representing the judgment

debtor, let the matter be fixed on 9th April, 2026 as a last chance.

(ANANYA BANDYOPADHYAY, J.)

DB