K.P.H. Dream Cricket Pvt. Ltd vs Nvd Solar Limited
2026 Latest Caselaw 1271 Cal/2

Calcutta High Court

K.P.H. Dream Cricket Pvt. Ltd vs Nvd Solar Limited on 23 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-6
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                IA NO. GA/3/2024
                                 In CS/208/2016

                       K.P.H. DREAM CRICKET PVT. LTD.
                                     Vs
                              NVD SOLAR LIMITED



  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 23rd February, 2026.

Appearance:

Mr. Soumabho Ghose, Adv.

Ms. Iram Hasan, Adv.

Mr. H. Bhowsingka , Adv.

...for the Plaintiff/Petitioner.

Ms. Tanusree Dasgupta, Adv.

....for the official liquidator

The Court:- A Report of the Official Liquidator dated 27 th January, 2026 is

taken up today. Copy served.

It appears from the Report that in terms of Order passed by this Court on

16th December, 2022, the Company (in liquidation) was transferred to the

National Company Law Tribunal, Kolkata Bench. As appeared from the Report,

that the matter is still pending before the N.C.L.T on their end.

Mr. Ghosh, the Learned Counsel appearing for the Plaintiff invited

attention to the affidavit in response to the supplementary affidavit filed by the

Official Liquidator. Attention of this Court was also invited to the Order passed

by N.C.L.T, Kolkata Bench dated 11.10.2023 whereby that proceeding was

dismissed for non-prosecution. There is nothing on record to show that anything

is pending before the N.C.L.T. For the time being, at least, the Defendant

company is not subject to any liquidation process. Accordingly, the Official

Liquidator is discharged.

The Company shall not be treated as in liquidation. Plaintiff shall proceed

with the suit against the Defendant. A Report is hereby called for from the

Department regarding service of summons, date of appearance, filing of written

statement, if any, on behalf of the Defendant.

The suit will appear in the list for further order on 20 th April, 2026.

(SUGATO MAJUMDAR, J.) S.Seal