Prime Impex Ltd -And vs Shantinath Commercial Services Pvt. ...
2026 Latest Caselaw 801 Cal/2

Calcutta High Court

Prime Impex Ltd -And vs Shantinath Commercial Services Pvt. ... on 11 February, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-13

                    IN THE HIGH COURT AT CALCUTTA
                             ORIGINAL SIDE
                           Original Jurisdiction

                                CP/577/2011
                              IA NO: CA/6/2021

            IN THE MATTER OF :PRIME IMPEX LTD -AND
                              VS
  IN THE MATTER OF SHANTINATH COMMERCIAL SERVICES PVT. LTD.
  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 11th February, 2026

Appearance:

Ms. Nilanjana Adhay, Adv.

Ms. Tanushree Dasgupta, Adv.

...for Official Liquidator Mr. Dwip Narayan Chowdhury, ...for Official Liquidator.

The Court: The Official Liquidator seeks an opportunity to file a Status

Report. It appears that despite orders of sale the property, the subject

premises is not owned by the company (liquidation). This fact was unknown

to Court and the exact particulars not disclosed. In fact, by an order dated

13 June, 2023, the Official Liquidator also had conceded not to seek

disclaimer of the premises.

It is fairly submitted on behalf of the Official Liquidator that the above

premises situated at Kasturi Tower, 3rd Floor, Santoshpur Govt. Colony,

Block-C, C-2/257/307, Nazrul Sarani, Maheshtala, Kolkata- 700142 does

not belong to the company (in liquidation) and no outright sale of the same

should be effected by the Official Liquidator.

In view of the above, the Official Liquidator is directed to file a Report

as to what are the remaining steps left in liquidation proceedings, the status

of the company (in liquidation) and the exact legal position in respect of the

above premises (both in respect of ownership and actual possession).

Let such Report be filed within a week from date.

Let this matter appear on 24 February, 2026.

Ms. Tanushree Dasgupta who is appearing on behalf of the Official

Liquidator seeks liberty to retire from this case. The Official Liquidator is

directed to make necessary arrangements for appointment of another

Advocate in her place.

(RAVI KRISHAN KAPUR, J.)

SK.