Calcutta High Court
Srei Equipment Finance Limited vs Benita Granites Limited And Anr on 14 July, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD -28
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL JURISDICTION
ORIGINAL SIDE
AP-COM/267/2025
SREI EQUIPMENT FINANCE LIMITED
VS
BENITA GRANITES LIMITED AND ANR
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 14th July, 2025.
Appearance:
Mr.Swatarup Banerjee, Adv.
Mr. Avishek Guha, Adv.
Sk. Sariful Haque, Adv.
Mr. Ankush Majumdar, Adv.
Mr. A.K. Pandit, Adv.
...for the petitioner
Mr. Sirsanya Bandopadhyay, Adv.
Mr.Soham Roy, Adv.
Mr. Rahul Kumar Singh, Adv.
Ms. Anusmita Bhattacharya, Adv.
...for the respondents
The Court : The respondents have not complied with the order dated June 23, 2025. The location of the secured asset has not been disclosed as yet. Specific directions were given to the respondents to either settle the disputes as proposed by them or allow the receiver to take possession of the secured asset in view of the outstanding dues. Arbitration has commenced. It is informed that prayer has been made before the learned Arbitrator for adjournment, as the matter can be settled.
2
Learned advocate for the respondents prays two weeks time to come back with the details of the location of the assets. Such prayer is granted. In view of the continuous non-cooperation of the respondents, Mr. Upputhola Bhargav shall be present before the Court on the next date i.e. July 28, 2025 at 1 P.M, in the event the location of the assets is not informed either to the learned advocate-on-record for the petitioner or the learned receiver, within July 25, 2025.
All parties are to act on the basis of the server copy of this order.
(SHAMPA SARKAR, J.) TR/