Apeejay House Private Limited vs Coal India Limited
2026 Latest Caselaw 54 Cal/2

Calcutta High Court

Apeejay House Private Limited vs Coal India Limited on 9 January, 2026

OD- 6
                             ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                    Ordinary Original Civil Jurisdiction
                             ORIGINAL SIDE

                              EC/16/2024
                             IN CS/72/2006

                   APEEJAY HOUSE PRIVATE LIMITED
                                 VS
                         COAL INDIA LIMITED


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date:9th January, 2026 Appearance:

Mr. Abhrajit Mitra, Sr. Adv.

Mr. Aritra Basu, Adv.

Mr. Sanjiv Kumar Trivedi, Adv.

Mrs. Iram Hassan, Adv.

Mr. Sanket Sarawagi, Adv.

Mr. Aman Agarwal, Adv.

Mr. Himanshu Bhawsinghka, Adv.

...for the decree holder

Mr. Debnath Ghosh, Sr. Adv.

Mr. Pradipta Bose, Adv.

Ms. Akanksha Mukherjee, Adv.

Ms. Subesha Banerjee, Adv.

...for the judgment debtor.

Mr. Debashis Saha, Adv.

Mr. Avirup Roy Sanyal, Adv.

Ms. Sucheta Pal, Adv.

Mr. J. Sarkar, Adv.

... for the SBI

The Court:- The Learned Sole Receiver in compliance with the order

dated 17th December, 2025 has filed the report in four volumes

pertaining to EC/16/2024 which are kept on record.

With regard to EC/16/2024 it appeared that 46 fixed deposit

accounts in the name of Mr. Partha Basu, being the deceased Receiver

were created on different occasions. The aforesaid fixed deposits

presently aggregated to a consolidated sum of Rs. 67,99,030/- and along

with the accrued interest amounted to Rs. 1,58,26,919/- as on 10th

December, 2025 after deduction of the applicable taxes.

A copy of the report furnished by the Learned Sole Receiver had

been served upon the Learned Advocate representing the judgment

debtor who had on earlier occasions submitted that the amounts lying in

account of the Receiver since deceased as aforesaid could be adjusted in

payment respectively in the context of EC/13/2025 and EC/16/2024 in

favour of the decree holder.

However, the Learned Advocate representing the judgment debtor

sought for time to check the report for satisfaction only with regard to

the extent of amounts mentioned therein.

Next date be fixed on 22nd January, 2026.

(ANANYA BANDYOPADHYAY, J.)

DB