Reconstruction Company Pvt Ltd. And Ors vs Orient Beverages Limited
2026 Latest Caselaw 952 Cal/2

Calcutta High Court

Reconstruction Company Pvt Ltd. And Ors vs Orient Beverages Limited on 13 February, 2026

  OD-13


                               ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                  EC/20/2025
                         IA NO: GA/1/2025, GA/2/2025

                  SQUARE FOUR ASSETS MANAGEMENT AND
                RECONSTRUCTION COMPANY PVT LTD. AND ORS
                                  VS
                       ORIENT BEVERAGES LIMITED

  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
  Date : 13TH FEBRUARY, 2026.

                                                                                Appearance:
                                                              Mr. Ratnanko Banerji, Sr. Adv.
                                                                 Ms. Sristi Barman Roy, Adv.
                                                                      Ms. Sudipta Paul, Adv.
                                                                    Ms. Sarbani Ghosh, Adv.
                                                          ..for the decree-holders/petitioner

                                                                Mr. Kaushik Banerjee, Adv.
                                                                   Ms. Rashmita Sen, Adv.
                                                                 ..for the judgment-debtor

                                                                   Mr. Mainak Bose, Sr. Adv.
                                                                       Mr. Rahul Singh, Adv.
                                                           ..for the petitioner in GA/1/2025

                                                                     Mr. Rahul Singh, Adv.
                                                                    ... for the decree holder
                                                                /respondent in GA/2/2025

Mr. Jayanta Kr. Dhar, Adv.

Ms. Arpita Das, Adv.

..Joint Special Officers

The Court : Heard the submissions of the Learned Advocates

representing the Decree-Holder, Intervenor in GA/1/2025 and the Judgment-

Debtor at length.

The Learned Special Officer is to file a report on the next date of hearing

with regard to the entire area mentioned in the decree passed on 19 th May,

2022 in CS/144/2016. He is to segregate the list of tenants as delineated by

the Intervenor in Annexure-B at Pages 25 and 26 of the application being

GA/1/2025 and furnish a detailed area wise occupancy of the remaining

tenants or occupants, if any, on the property in question.

Next date be fixed on 10th March, 2026.

The Special Officer be paid the same remuneration as fixed by the Co-

ordinate Bench of this Court.

(ANANYA BANDYOPADHYAY, J.)

A Dey