Apeejay House Private Limited vs Coal India Limited
2026 Latest Caselaw 1022 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 17 February, 2026

  OD-25 and 29

                             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


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

                         APEEJAY HOUSE PVT LTD
                                   VS
                             COAL INDIA LTD

  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date : 17TH FEBRUARY, 2026.

Appearance:

Mr. S. Kr. Trivedi, Adv.

Ms. I. Hassan, Adv.

Mr. A. Basu, Adv.

Mr. A. Agarwal, Adv.

For the decree holder

Mr. Debnath Ghosh, Sr. Adv.

Ms. A. Mukherjee, Adv.

Mr. P. Basu, Adv.

Ms. M. Chakraborty, Adv.

For the judgment debtor

Mr. Debasis Saha, Adv.

Mr. A. RoySanyal, Adv.

Ms. S. Pal, Adv.

Mr. J. Sarkar, Adv.

For SBI

The Court : The Learned Advocate representing the Judgment Debtor

submitted to have complied with the Order dated 22 nd January, 2026. He

further seeks time to obtain instruction from the Judgment Debtor with regard

to the mode and manner in which the remaining sum of the decreetal amount

of Rs. 10,52,65,304.00/- and Rs. 70,42,28,250/- will be paid to the decree

holder.

Next date be fixed on 11th March, 2026.

The report filed by the Learned Receiver be kept on record.

A copy of the report filed by the Learned Receiver be circulated amongst

the parties.

The Learned Advocate appointed as a Receiver be discharged.

(ANANYA BANDYOPADHYAY, J.)

A Dey