Apeejay House Private Limited vs Coal India Limited
2026 Latest Caselaw 2851 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 9 April, 2026

OD- 11 Wt. 12
                               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 PVT LTD
                                    VS
                              COAL INDIA LTD

BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 9th April, 2026.

Appearance:

Mr. Abhrajit Mitra, Sr. Adv.

Mr. Aritra Basu, Adv.

Mr. Aman Agarwal, Adv.

Mrs. Iram Hassan, Adv.

...for the decree holder

Mr. Debnath Ghosh, Sr. Adv.

Ms. Akanksha Mukherjee, Adv.

Mr. Pradipta Bose, Adv.

...for the judgment debtor.

The Court : The Learned Advocates representing the respective

parties are present.

The Learned Advocate representing the judgment debtor during the

course of his argument pointed out to the proviso to Section 34 of the Code

of Civil Procedure, which referred to commercial transactions, which

propelled this Court to ask the concerned Advocates as to whether the

dispute in question could have been dealt with by this Court in case of a

commercial transaction.

The Learned Advocates representing the respective parties sought

time to clear the issue as to whether the dispute between the parties can be

dealt with by this Court or to be transferred to the court of appropriate

determination.

Next date be fixed on 21st April, 2026.

(ANANYA BANDYOPADHYAY, J)

gb.