Agarwal Coal Corporation Private ... vs R. K. Commotrade Private Limited And Ors
2026 Latest Caselaw 122 Cal/2

Calcutta High Court

Agarwal Coal Corporation Private ... vs R. K. Commotrade Private Limited And Ors on 15 January, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-11

                       In The High Court at Calcutta
                           Commercial Division
                              Original Side

                            EC-COM/24/2026

               AGARWAL COAL CORPORATION PRIVATE LIMITED
                                   -VS-
               R. K. COMMOTRADE PRIVATE LIMITED AND ORS.


BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : January 15, 2026.

                                                                   Appearance :
                                                     Mr. Moti Sagar Tiwari, Adv.
                                                      Mr. Sailendra Tiwari, Adv.
                                                         Mr. Arindam Paul, Adv.
                                                         Ms. Debarati Das, Adv.
                                                    Ms. Sohini Chowdhury, Adv.
                                                         ...for the decree-holder


       The Court : This is an application for execution of a decree dated

July 24, 2025. The decree is for a principal sum of Rs.1,25,50,000/-

together with interest. No appeal has been preferred from the said decree.

The decree, therefore, stands crystallized as against the defendants/

judgment-debtors.

       Today decree-holder moves the execution application ex parte.

       Considering the facts stated above, there shall be an order of

injunction in terms of prayer (e) to the Tabular Statement with regard to

the bank account mentioned in paragraph 18 of the supporting affidavit/

application.

       The petitioner shall serve a copy of today's order upon the relevant

bank/ branch.
                                      2


       The petitioner shall serve a copy of the execution application along

with a copy of today's order upon the judgment-debtors and file an affidavit

of service on the next day.

       The matter is made returnable under the heading "New Chamber

Application" on February 26, 2026.




                                                     (ANIRUDDHA ROY, J.)




sp3




                              EC-COM/24/2026
                                  A.R., J.