Calcutta High Court
Mbl Infrastructure Limited vs Ircon International Ltd. And Anr on 20 February, 2026
OD- 1
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
IA NO. GA/5/2026
In CS/103/2003
MBL INFRASTRUCTURE LIMITED
Vs
IRCON INTERNATIONAL LTD. AND ANR.
BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY
Date: 20th February, 2026
Appearance:
Ms. Sristi Barman Roy, Adv.
Ms. Nairanjana Ghosh, Adv.
...for the plaintiff/ petitioner
Mr. Arnab Chakraborty, Adv.
Ms. Pragya Bhowmick, Adv.
Ms. Rimi Mandal, Adv.
...for the respondent
The Court:- The Learned Advocate representing the applicant in GA/5/2026 submitted to have filed the instant application seeking enhancement of interest rate from 2.7% to 6.8% on the sum of Rs.73,47,654/- which had been deposited by the petitioner at the office of Registrar, Original Side, High Court at Calcutta in compliance with the order dated 7th November, 2023 passed by the Coordinate Bench of this Court.
The Registrar, Original Side, High Court at Calcutta is to call for a report from the concerned Branch of the SBI wherein the aforesaid amount has been deposited with regard to the dispute in question. The concerned bank is to state the interest accrued upon the aforesaid sum of money till date.
The next date be fixed on 25.03.2026 for compliance.
(ANANYA BANDYOPADHYAY, J.) DB