Celica Commerce Pvt. Ltd vs Liao Feng Chi And Ors
2025 Latest Caselaw 2253 Cal/2

Calcutta High Court

Celica Commerce Pvt. Ltd vs Liao Feng Chi And Ors on 23 April, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-3

                                   ORDER SHEET

                                 IA NO. GA/1/2025
                                         In
                                    CS/11/2025

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE



                          CELICA COMMERCE PVT. LTD.
                                      Vs
                            LIAO FENG CHI AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 23rd April, 2025.


                                                                    Appearance:
    Mr. Swatarup Banerjee, Adv., Mr. Paritosh Sinha, Adv., Ms. Shrayashee Das,
           Adv., Mr. Shounak Mukhopadhayay, Adv., Mr. Rohan Kumar Thakur,
                                             Adv., Mr. Tridibesh Dasgupta, Adv.
                                                          For plaintiff/petitioner
     Mr. Arik Banerjee, Adv.,Ms. Debjani Banerjee, Adv., Ms. Rajib Mullick, Adv.
                                                     Mr. Biswaroop Ghosh, Adv.
                                         For defendant/respondent Nos.1 and 2

Mr. Rajashri Dutta, Adv., Ms. Pooja Sah, Adv.

For defendant no.3

The Court: This application is filed by the plaintiff, inter alia, in a suit for

declaration and injunction.

By a judgment and order dated 19 th March, 2025, an order of injunction

was passed in favour of the plaintiff/petitioner against the defendants. The

operative portion whereof is as follows:-

"In view of the above, the defendants, their men, agents, servants and

representatives are restrained from obstructing the plaintiff, its men, agents,

servants, officers and representatives to interfere with the possession of the

plaintiff over the suit schedule property till 23 rd April, 2025."

The said judgment and order also directed the defendants to file their

affidavit-in-opposition within two weeks, reply, if any, within a week thereafter.

On behalf of the defendants, an extension of time is sought for to file

their respective affidavits. The plaintiff says that the defendants have not

assailed the order in appeal. They have not also filed the affidavit in time and,

as such, if any extension is granted to the defendants to file their respective

affidavit-in-opposition then the interim order which is still in subsistence till

23rd April, 2025 should be suitably extended.

In the aforesaid facts and circumstances, the time to file affidavit-in-

opposition is peremptorily extended till 8 th May, 2025; reply, if any, be filed by

22nd May, 2025.

Let the matter appear in the monthly list of June, 2025.

The interim order, which is still in subsistence, is extended till 18 th July,

2025 or until further orders whichever is earlier.

(ARINDAM MUKHERJEE, J.)

Sb/