Pvt Ltd. And Ors vs Orient Beverages Limited
2026 Latest Caselaw 155 Cal/2

Calcutta High Court

Pvt Ltd. And Ors vs Orient Beverages Limited on 19 January, 2026

OD- 10
                               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:19th January, 2026
                                                                         Appearance:
                                                          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

Ms. Arpita Das, Adv.

Mr. Jayanta Kr. Dhar, Adv.

..Joint Special Officers

The Court:- The affidavit-in-opposition in GA/1/2025 as well as

affidavit-in-reply have been filed by the Learned Advocate representing

the respective parties, be kept on record.

The Learned Advocate representing the decree holder/respondent in

GA/2/2025 submits the portion claimed by the intervenor does not fall

within the decretal area. She wishes to file an affidavit to that effect with

the chart as directed by the order dated 15 th December, 2025 on the

next date of hearing.

The respective parties shall also comply with the order dated 15th

December, 2025 in terms of preparation of a chart with regard to their

respective interest in the property from the date of occupation on the

same.

The department is directed to place a copy of the plaint before this

Court on the next date of hearing.

Next date be fixed on 13th February, 2026.

(ANANYA BANDYOPADHYAY, J.)

DB