Calcutta High Court
Bla Projects Pvt Ltd vs Damodar Valley Corporation on 14 January, 2026
OCD-7
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
(Commercial Division)
EC-COM/658/2025
BLA PROJECTS PVT LTD
VS
DAMODAR VALLEY CORPORATION
BEFORE:
The Hon'ble JUSTICE GAURANG KANTH
Date : 14th January, 2026.
Appearance:
Mr. Jaydip Kar, Sr. Adv. Mr. Debdeep Sinha, Adv. ...for the award-holder Mr. Utpal Bose, Sr. Adv. Mr. Deepak Agarwal, Adv.
...for DVC The Court: The matter has been taken up on mentioning. This Court vide order dated 9th January, 2026 had passed these directions:-
"The Registrar, Original Side is directed to encash the fixed deposit referred to in prayer (a) and release the proceeds thereof to the authorized representative to the award-holder. The bank guarantee referred to in prayer (b) shall also be encashed and proceeds thereof shall be released to the authorized representative of the award-holder."
Since the award-debtor has handed over a demand draft of Rs.10,65,72,217.47 to the award-holder, the above direction is modified to the extent that the bank guarantee referred to in prayer (b) shall not be 2 encashed and the proceeds thereof need not be released to the authorised representative of the award-holder.
The bank guarantee lying before the Registrar, Original Side stands discharged and the same shall be returned to the award-debtor since the award-debtor has already given the demand draft of the said amount.
The order further contains a direction upon the award-debtor to file their affidavit of assets within a period of two weeks. Let the affidavit of assets be filed within a period of six weeks.
The rest of the order shall remain unaltered. List the matter on 26.02.2026.
(GAURANG KANTH, J.) R.Bhar