Sss Loha Marketing (P) Limited vs Perfect Fmcg Pvt Ltd
2026 Latest Caselaw 11 Cal/2

Calcutta High Court

Sss Loha Marketing (P) Limited vs Perfect Fmcg Pvt Ltd on 6 January, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-5


                      In the High Court at Calcutta
                          Commercial Division
                             Original Side
                            EC-COM/29/2025


                     SSS LOHA MARKETING (P) LIMITED
                                  VS
                         PERFECT FMCG PVT LTD.




BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY
Date : 6th January, 2026.
                                                              APPEARANCE:
                                                 Mr. Aniruddha Mitra, Sr.,Adv.
                                                          Mr. Debraj Sahu, Adv,
                                                    Mr. Bhaskar Dwivedi, Adv.
                                                       Ms. Antara Biswas, Adv.
                                                      Mr. Hareram Singh, Adv.
                                            Mr. Saptarshi Rajan Chatterjee, Adv.
                                                          For the decree-holder.
                                                         Ms. Ranjana Seal, Adv.
                                                         Mr. Vikas Baisya, Adv.
                                                            Mr. Balarko Sen, Ad.
                                                       For the judgment-debtor.
                                                                               .

The Court:- The last order dated November 17, 2025 speaks for itself.

Pursuant to the direction made by this Court in the said order dated November 17, 2025, learned Receiver appointed by this Court has caused the necessary inventories of three immovable properties mentioned therein. Learned Receiver files his report today in a sealed envelope. The report is taken on record.

Learned Receiver shall serve copy of the report upon the learned Advocate-on-Record for the decree-holder and the judgment-debtor by tomorrow. The parties shall consider the report and revert to this Court on the next date.

The matter shall appear under the heading 'New Chamber Application' on January 13, 2026.

On the prayer of Mr. Aniruddha Mitra, learned senior Advocate appearing for the decree-holder, leave is granted to file affidavit which the decree-holder was directed to file on November 17, 2025 pointing out the alleged discrepancies. Affidavit filed in Court today is taken on record. Copy has already been served upon the judgment-debtor. Judgment- debtor shall be at liberty to file its objection to the said affidavit in the meantime.

(ANIRUDDHA ROY, J.)

dg/

EC-COM/29/2025 AR,J