Emami Paper Mills Limited vs The Owners And Parties Interested In The ...
2026 Latest Caselaw 2063 Cal/2

Calcutta High Court

Emami Paper Mills Limited vs The Owners And Parties Interested In The ... on 19 March, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

ORDER SHEET

                                                                          OCD-1



                             EC-COM/384/2025
                           IA No. GA-COM/1/2025
                     IN THE HIGH COURT AT CALCUTTA
                         ADMIRALTY JURISDICTION
                               ORIGINAL SIDE
                          (COMMERCIAL DIVISION)


                  EMAMI PAPER MILLS LIMITED
                              VS
 THE OWNERS AND PARTIES INTERESTED IN THE VESSEL M V PH GIANG
                MINH IMO NO. 9481623 AND ANR.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 19th March, 2026.

Appearance :

Mr. Ratnanko Banerji, Sr. Adv.

Mr. Pranit Bag, Adv.

Mr. Rohit Mukherji, Adv.

Mr. S. Barman Roy, Adv.

Mr. Satyaki Mitra, Adv.

Mr. Amani Kayan, Adv.

Mr. Ratul Deb Banerjee, Adv.

For the decree-holder.

Mr. S. N. Mookerjee, Sr. Adv.

Mr. Shaunak Mitra, Adv.

Mr. Shubrajyoti Mookerjee, Adv.

Mr. Viraj Gupta, Adv.

Ms. Sneha Gond, Adv.

Mr. Souvik Kundu, Adv.

For the judgment debtor no.2.

The Court : Argument in reply to the application under Section 45 of

the Arbitration and Conciliation Act, 1996 filed by the said defendant and

response to plaintiff's argument in the execution case has been proceeded with

substantially but could not be concluded.

Let this matter appear on 2nd April, 2026 for further consideration.

The interim order which is in subsistence till 31st March, 2026 is

extended till 30th April, 2026 or until further orders whichever is earlier.

(ARINDAM MUKHERJEE, J.)

snn.