Tara Properties Private Limited vs Arcl Organics Limited
2026 Latest Caselaw 924 Cal/2

Calcutta High Court

Tara Properties Private Limited vs Arcl Organics Limited on 13 February, 2026

  ORDER                                                                   OD - 8
                    IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                           IA NO. GA/1/2025
                             In EC/69/2024
                   TARA PROPERTIES PRIVATE LIMITED
                                   Vs
                        ARCL ORGANICS LIMITED

BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 13th February, 2026.

Appearance:-

Mr. Surajit Nath Mitra, Sr. Adv.

Mr. Aniruddha Mitra, Sr. Adv.

Mr. Debraj Sahu, Adv.

Ms. Sormi Dutta, Adv.

...for petitioner.

Mr. Jishnu Chowdhury, Sr. Adv.

Mr. Swagata Biswas, Adv.

Mr. Arik Banerjee, Adv.

Mr. Rajib Mullick, Adv.

Mr. Biswaroop Ghosh, Adv.

Ms. Ayantika Saha, Adv.

Ms. R. Sen, Adv.

Ms. Sreeja Mukherjee, Adv.

...for judgment-debtor.

The Court:- The Learned Advocate representing the decree-holder

submitted to have withdrawn a sum of Rs.5,18,000,00/- out of principal

amount of Rs.7,00,00,000/- deposited at the Office of the Registrar, Original

Side in compliance with the order dated 28 th August, 2025.

The Learned Advocate representing the judgment-debtor submitted to

have been newly appointed and seeks further time to comply with the order

dated 21st January, 2026 in filing the chart as stated therein. It was further

submitted that the judgment-debtor file an application under Section 47 of the

Civil Procedure Code.

Let the application be placed before this Court on the next date of hearing.

Next date is fixed on 19th February, 2026.

[ANANYA BANDYOPADHYAY, J.]

R. D. Barua