Calcutta High Court
Srei Equipment Finance Limited vs Benita Granites Limited And Anr on 23 June, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD 34
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
AP-COM/267/2025
SREI EQUIPMENT FINANCE LIMITED
VS
BENITA GRANITES LIMITED AND ANR.
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date : 23rd JUNE, 2025
Appearance:
Mr. Swatarup Banerjee, Adv.
Mr. Avishek Guha, Adv.
Mr. Sk. Sariful Haque, Adv.
Mr. Ankush Majumdar, Adv.
Mr. Adipta Kr. Pandit, Adv.
...for petitioner
Mr. Sirsanya Bandopadhyay, Adv.
Mr. Soham Roy, Adv.
Mr. Rahul Kumar Singh, Adv.
Ms. Anusmita Bhattacharya, Adv.
...for respondents
Ms. Tanima Sengupta, Adv./Receiver.
1. Let this matter appear on 14th July, 2025 at 1.00 PM when the learned Advocate for the respondents will come back with a receipt showing that the amount as originally directed by this Court in the order dated 5th February, 2025 amounting to Rs.5 lakhs has been paid to the petitioner.
2. If the amount is not paid, the location of the secured asset shall be disclosed.
3. The report of the learned Receiver is taken on record. It appears that the location of the secured asset has not been disclosed by the respondents to the Receiver. Hence, the Receiver could not take possession of the secured asset. 2
4. The Receiver shall circulate the report amongst the learned Advocates for the respective parties.
5. Learned Advocate for the respondents submits that the respondents are willing to settle the dispute by paying reduced amount.
6. The petitioner does not agree.
7. The order of injunction over the assets shall be continued.
(SHAMPA SARKAR, J.) pa/GH