Tantia Construction Ltd vs State Of Bihar Road Construction ...
2026 Latest Caselaw 3043 Cal/2

Calcutta High Court

Tantia Construction Ltd vs State Of Bihar Road Construction ... on 16 April, 2026

Author: Shampa Sarkar

Bench: Shampa Sarkar

OD-10 & 11

                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE
                              EC/358/2016
                 IA NO: GA/1/2017 (Old No:GA/3499/2017),
                          GA/2/2021, GA/3/2021
                        TANTIA CONSTRUCTION LTD
                                   VS
             STATE OF BIHAR ROAD CONSTRUCTION DEPARTMENT
                                  AND
                              RVWO/9/2019
                      IA NO: GA/1/2019, GA/2/2019
             STATE OF BIHAR ROAD CONSTRUCTION DEPARTMENT
                                   VS
                        TANTIA CONSTRUCTION LTD
  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR
  Date : 16th April, 2026.
                                                                      Appearance:
                                                    Mr. Swatarup Banerjee, Adv.
                                                         Mr. Avishek Guha, Adv.
                                                    Mr.Nirmalya Dasgupta, Adv.
                                                          Sk. Sariful Haque, Adv.
                                                    Mr. Ankush Majumdar, Adv.
                                         . . .for the petitioner in EC/358/2016
                                           and Respondent in RVWO/9/2019.
                                                      Mr. Abhrajit Mitra, Sr. Adv.
                                                       Mr. Anirban Ray, Sr. Adv.
                                                    Mr.Arnab Basu Mullick, Adv.
                                        . . .for the petitioner in RVWO/9/2019
                                              and respondent in EC/358/2016.
                                    .
            The Court: Although, Mr. Mitra learned senior advocate has submitted
that there was no specific direction for payment of money and the award was
not in the nature of a money decree, Mr. Banerjee, learned advocate for the
award-holder, submits that parts of the claims had been allowed upon
directing payments. Several notices were also issued by the award debtor to
the award holder to appear before them for necessary steps in the matter
towards satisfaction of the award.

            However, those attempts have failed.

            Under such circumstances, this Court is of the view that the IA-GAs will
be first decided.

            Let this matter be adjourned for the day.
                                                        (SHAMPA SARKAR, J.)
SP/b.pal.