Kalpataru Agroforest Enterprises Pvt ... vs State Bank Of India And Anr
2026 Latest Caselaw 2861 Cal/2

Calcutta High Court

Kalpataru Agroforest Enterprises Pvt ... vs State Bank Of India And Anr on 9 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OC-12 TO 15
                  In The High Court at Calcutta
                      [Commercial Division]
                         Original Side

                   IA NO. GA-COM/11/2025
                    [OLD NO. CS/486/1998]
                      In CS-COM/21/2024
          KALPATARU AGROFOREST ENTERPRISES PVT LTD
                             Vs
                 STATE BANK OF INDIA AND ANR
                               &
                    IA NO. GA-COM/2/2025
                     In EC-COM/405/2024
          KALPATARU AGROFOREST ENTERPRISES PVT LTD
                             Vs
                 STATE BANK OF INDIA AND ANR
                              &
                    IA NO. GA-COM/3/2025
                     In EC-COM/405/2024
          KALPATARU AGROFOREST ENTERPRISES PVT LTD
                             Vs
                 STATE BANK OF INDIA AND ANR
                               &
                    IA NO. GA-COM/4/2026
                     In EC-COM/405/2024
          KALPATARU AGROFOREST ENTERPRISES PVT LTD
                             Vs
                 STATE BANK OF INDIA AND ANR
BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : April 9, 2026.
                                         2
                                                                      Appearance :
                                                    Mr. Shuvasish Sengupta, Adv.
                                                       Mr. Sarosij Dasgupta, Adv.
                                                            Mr. Balarko Sen, Adv.
                                                                 Mrs. S. Das, Adv.
                                                   ...for the plaintiff/decree holder
                                                         Mr. Anirban Ray, Sr. Adv.
                                                      Mr. Soumalya Ganguly, Adv.
                                                        Ms. Manali Ali (Bose), Adv.
                                                            Mr. Soumojit Ray, Adv.
                                                     ...for State of Madhya Pradesh
        The Court :- Mr. Shuvasish Sengupta, learned Advocate appears
for the decree holder.
        Mr. Soumalya Ganguly, learned Advocate led by Mr. Anirban Ray,
learned Senior Advocate appears for the judgment debtor No. 2/State of
Madhya Pradesh.
        At the outset, Mr. Shuvasish Sengupta, learned Advocate
appearing for the decree holder submits that the decree stands satisfied
against judgment debtor No. 1/SBI. Therefore, this execution application
shall only be proceeded against the judgment debtor No. 2/ State of
Madhya Pradesh.
                In Re: IA GA-COM/11/2025 in CS-COM/21/2024
        This is a composite application praying for condonation of delay
for about 552 days in filing an application for setting aside of an ex parte
decree and prayer for setting aside of ex parte decree.
        On the prayer of Mr. Soumalya Ganguly, learned Advocate
appearing for the judgment debtor No. 2/State of Madhya Pradesh, time
                     IA NO. GA-COM/11/2025 in CS-COM/21/2024 and
                IA NO. GA-COM/2/2025, GA-COM/3/2025, GA-COM/4/2026
                                 in EC-COM/405/2024
                                          A.R., J.
 to file affidavit in reply stands extended till today. Affidavit in reply filed in
 Court today is taken on record. Copy has been served.
          Logically, prayer for condonation of delay is taken up for
 consideration first.

          Mr. Soumalya Ganguly, learned Advocate led by Mr. Anirban Ray,
 learned Senior Advocate appearing in support of the application for setting
 aside of an ex parte decree has been continuing with his submissions. He
 shall continue on the next day.

          After submissions of the defendant concludes, Mr. Shuvasish
 Sengupta, learned Advocate shall commence his submissions.
          On the joint prayer of the parties, the matters shall appear under
 the heading "Adjourned Motion" on April 23, 2026.
                                                            (ANIRUDDHA ROY, J.)
Sbghosh
                       IA NO. GA-COM/11/2025 in CS-COM/21/2024 and
                  IA NO. GA-COM/2/2025, GA-COM/3/2025, GA-COM/4/2026
                                   in EC-COM/405/2024
                                            A.R., J.