Skipper Limited vs Koushik Laha
2026 Latest Caselaw 278 Cal/2

Calcutta High Court

Skipper Limited vs Koushik Laha on 29 January, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-13

                       In The High Court at Calcutta
                           [Commercial Division]
                              Original Side
                         IA No. GA-COM/1/2025
                          In CS-COM/82/2025
                             SKIPPER LIMITED
                                   Vs
                              KOUSHIK LAHA
BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : January 29, 2026.
                                                                 Appearance :
                                                      Mr. Sayantan Bose, Adv.
                                                 Mr. Shounak Mukherjee, Adv.
                                                       Ms. Manisha Das, Adv.
                                                             ...for the plaintiff
                                                 Mr. Rajarshi Dutta, Adv.(VC)
                                                 Mr. Arnab Kumar Neogi, Adv.
                                                Mr. Aniruddha Saha Roy, Adv.
                                                    Mr. Sourav Samanta, Adv.
                                                        Mr. Ritam Dutta, Adv.
                                                Mr. Sarbesh Chaudhury, Adv.
                                                          ...for the defendant
         The Court :- In a connected application being GA-COM/3/2025
arising of the self-same suit, this Court passed its order on December 22,
2025 after hearing of the parties directing the defendant to secure the claim
of the plaintiff to the tune of Rs.7,26,26,893/- after deducting a sum of
Rs.90,00,000/- which comes to Rs.6,36,26,893/- with the learned
Registrar, Original Side within a period of four weeks from the date of the
order.
                                         2
       Today, Mr. Rajarshi Dutta, learned Advocate (VC) appearing for the
defendant submits that such deposit could not be made by his client as his
client is not in a position to do so. He submits that his client is in a
precarious condition financially.
       Since, the defendant has not been able to show its bona fide to
defend the claim of the plaintiff, this Court is of the prima facie view that the
claim in the suit is required to be protected.
       Accordingly, Ms. Soumoyadipa Kanu, learned Advocate (Contact
No. 9123678417) and Mr. Souvik Ghosh, learned Advocate (Contact No.
8250082713) are appointed Joint Receivers to visit and make an inventory
of the properties mentioned in Schedule E at page 1107 in Volume VIII of
the petition to ascertain its status and situation and then will file joint
report before this Court on the next day.
       Learned Advocate on record for the plaintiff along with plaintiff's
representative shall attend the Joint Receivers at the time of visiting the
properties and to make necessary inventory thereat.
       Learned Receivers shall make inventory of the properties upon prior
seven days' notice to the learned Advocate on record for the plaintiff and in
turn, learned Advocate on record for the plaintiff shall also serve a notice
upon the defendant intimating the date and time of the visit of the Joint
Receivers at the properties.
       It is made clear that the defendant shall extend all cooperation to the
Joint Receivers during their visit and inventory at the properties.
                               IA No. GA-COM/1/2025
                                  CS-COM/82/2025
                                       A.R., J.
          The Joint Receivers for the time being shall be paid remuneration of
Rs.30,000/- each to be paid by the plaintiff at the first instance.
          In addition, the defendant shall also disclose by way of affidavit if
there is any other immovable properties in the name of the defendant on the
next day.

          The matter shall appear under the heading "Adjourned Motion" on
February 25, 2026.

          Mr. Shounak Mukherjee, learned Advocate appearing for the plaintiff
submits that interim order passed in this application shall expire on
February 22, 2026. Accordingly, the interim order stands extended till
March 31, 2026 or until further order, whichever is earlier.
                                                       (ANIRUDDHA ROY, J.)
Sbghosh
                              IA No. GA-COM/1/2025
                                 CS-COM/82/2025
                                       A.R., J.