Steel Authority Of India Limited vs Primetals Technologies India Pvt. Ltd. ...
2026 Latest Caselaw 2024 Cal/2

Calcutta High Court

Steel Authority Of India Limited vs Primetals Technologies India Pvt. Ltd. ... on 18 March, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-2

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

                          IA NO. GA-COM/5/2026
                           In AP-COM/1005/2024

                  STEEL AUTHORITY OF INDIA LIMITED
                                Vs
           PRIMETALS TECHNOLOGIES INDIA PVT. LTD. AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 18th March, 2026
                                                                     Appearance:
                                                          Mr. Kuldip Mullick, Adv.
                                                       Mr. Shhilon Sengupta, Adv.
                                                      Mr. Ayan Chakraborty, Adv.
                                                       Ms. Sohini Mukherjee, Adv.
                                                              ...for the applicants

                                                         Mr. Chayan Gupta, Adv.
                                                         Mr. Dwip Raj Basu, Adv.
                                                        ...for the SAIL/respondent

The Court:- By consent of the parties, the matter is taken up for

hearing.

It is submitted that there is an inadvertent omission in the order

dated 11th March, 2026. The order dated 11th March, 2026 stands corrected

to the extent that "at page 3, it is not the Registrar, Original Side who was

directed to invest the balance amount but the award-debtor". In fact, the

award-debtor was directed to invest the said amount and the Original FDR

was to be kept with the Registrar Original Side.

As a consequence, it is SAIL or the State Bank of India who is directed

to encash the fixed deposit and release the amount in favour of the

respondent no. 2. Insofar as the balance amount is concerned, the award-

debtor, Steel Authority of India Limited is directed to open an FD in respect

of the accrued interest/balance amount and invest the sum in a fixed

deposit keeping the original FDR with the Registrar Original Side.

Since the fixed deposit has been opened in the name of the Steel

Authority of India Limited, the Steel Authority of India Limited is to

thereafter remit the amount as indicated in the order dated 11th March,

2026 to the respective accounts of the award-holder.

(RAVI KRISHAN KAPUR, J.)

S.Bag