M/S Emerald Greensward vs Mahadev Patra
2026 Latest Caselaw 2485 Cal/2

Calcutta High Court

M/S Emerald Greensward vs Mahadev Patra on 31 March, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-8

                     In the High Court at Calcutta
                         Commercial Division
                            Original Side
                          EC-COM/227/2025
                     M/S EMERALD GREENSWARD
                               VS
                          MAHADEV PATRA
   BEFORE:
   The Hon'ble JUSTICE ANIRUDDHA ROY
   Date : March 31, 2026.
                                                                Appearance:
                                                  Mr. Arnab Mukherjee, Adv.
                                                   Mr. B. K. Upadhyay, Adv.
                                                         Ms. S. Manna, Adv.
                                                     ... for the decree-holder
                                                    Mr. Hareram Singh, Adv.
                                         Mr. Saptarshi Rajan Chatterjee, Adv.
                                                  ... for the judgment-debtor
                                                     Ms. Akshita Singh, Adv.
                                                      Ms. Ipsita Ghosh, Adv.
                                                           ... Joint Receivers
                                                        Mr. Vivek Basu, Adv.
                                                    ... for the Joint Receivers
        The Court: The last order dated March 10, 2026 speaks for itself
in detail.
        Learned Joint Receivers present in Court today through their
learned Advocate Mr. Vivek Basu filed the joint report in a sealed
envelope, the same is taken on record.
        The Joint Receivers pursuant to leave granted by this Court, have
served copies upon Mr. Arnab Mukherjee, learned Advocate appearing for
                                       2
the decree-holder and Mr. Hareram Singh, learned Advocate appearing for
the judgment-debtor in Court today.
       Mr. Hareram Singh, learned Advocate appearing for the judgment-
debtor has renewed his submissions that six immovable properties, of
which Receivers have taken possession, can be put for sale which shall
definitely cover the decretal dues.
       On the prayer of Mr. Hareram Singh, learned Advocate appearing
for the judgment-debtor, time to file affidavit disclosing the details and
particulars of properties of the judgment-debtor in the manner as it is
indicated in the order dated March 10, 2026 stands extended for a
period of three weeks. Such an affidavit shall be filed on or before April
24, 2026, upon copy being furnished to the learned Advocate on Record
for the decree-holder.
       The order dated February 3, 2026 shows that an order of
injunction in terms of prayers (a) and (c) of the Tabular Statement is still
in force and the same shall continue until the same is varied or modified
or vacated by this Court.
       The proposal of the judgment-debtor to sell six immovable
properties shall be considered on the next day.
       Since the Joint Receivers have taken physical possession of six
properties which are        situated adjacent     to each   other,   a   further
remuneration of Rs.40,000/- each shall be paid to the learned Joint
Receivers by the decree-holder for the time being.
                                EC-COM/227/2025
                                     A.R., J.
       It is made clear that the remuneration altogether to be paid to the
learned Receivers shall be added to the claim of the decree-holder at the
time of final disposal of the execution application.

       The matter is returnable under the heading "New Chamber
Application" on May 5, 2026.

                                                       (ANIRUDDHA ROY, J.)
RS
                               EC-COM/227/2025
                                    A.R., J.