Kalpataru Agroforest Enterprises ... vs State Bank Of India And Anr
2026 Latest Caselaw 116 Cal/2

Calcutta High Court

Kalpataru Agroforest Enterprises ... vs State Bank Of India And Anr on 15 January, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-6 to 8
                 In the High Court at Calcutta
                     Commercial Division
                        Original Side
                   IA No. GA-COM/2/2025
                    In EC-COM/405/2024

     KALPATARU AGROFOREST ENTERPRISES PRIVATE LIMITED
                            VS
                STATE BANK OF INDIA AND ANR.

                             AND

                   IA No. GA-COM/3/2025
                    In EC-COM/405/2024

     KALPATARU AGROFOREST ENTERPRISES PRIVATE LIMITED
                            VS
                STATE BANK OF INDIA AND ANR.

                             AND

                   IA No. GA-COM/4/2026
                    In EC-COM/405/2024

     KALPATARU AGROFOREST ENTERPRISES PRIVATE LIMITED
                            VS
                STATE BANK OF INDIA AND ANR.



  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : January 15, 2026.

                                                              Appearance:
                                          Mr. Shuvasish Sengupta, Adv.
                                              Mr. Sarosij Dasgupta, Adv.
                                                   Mr. Balarko Sen, Adv.
                                                    Ms. Subhra Das, Adv.
                                         ... for the plaintiff/decree-holder

                                                Mr. Samrat Sen, Sr. Adv.
                                                     Ms. Manali Ali, Adv.
                                             Mr. Soumalya Ganguli, Adv.
                                              ... for the defendant no.2/
                                          judgment-debtor (State of M.P.)
                                       2

       The Court: Pursuant to the direction of this Court dated January

13, 2026, the Registrar in-charge, Original Side has filed its report

wherefrom it appears that the necessary formalities are in the process of

being carried out so that the registry can receive the requisite clearance

from Reserve Bank of India for creating the Fixed Deposit. Such clearance

is expected to be received on January 17, 2026.

       Mr. Samrat Sen, learned Senior Advocate appearing for the

defendant no.2/judgment-debtor submits that since the amount under

the decree is secured, the Receiver appointed over the offices of the

defendant no.2 at Madhya Pradesh may be discharged and the possession

of the offices can be made over to the defendant no.2 so that it can carry

on its business from there.

       The parties shall serve notice upon the learned Receiver along with

a copy of today's order so that the Receiver may be present on the next

day before this Court when the matter shall be considered again in his

presence.

       The matter shall appear under the heading "New Chamber

Application" on January 19, 2026.




                                                     (ANIRUDDHA ROY, J.)



RS




                     IA No. GA-COM/2/2025, GA-COM/3/2025
                                 & GA-COM/4/2026
                               In EC-COM/405/2024
                                      A.R., J.