M/S. J. K. Pure Oil Mill & Firm & Anr vs Maheswar Pramanick & Ors
2025 Latest Caselaw 3635 Cal/2

Calcutta High Court

M/S. J. K. Pure Oil Mill & Firm & Anr vs Maheswar Pramanick & Ors on 24 December, 2025

Author: Supratim Bhattacharya

Bench: Sabyasachi Bhattacharyya, Supratim Bhattacharya

                                ORDER SHEET

OD-6wt 7
                     IN THE HIGH COURT AT CALCUTTA
                     CIVIL APPELLATE JURISDICTION
                             ORIGINAL SIDE

                               APD/56/2015
                                   WITH
                                CS/84/1977

                             IA NO: GA/4/2019

                 M/S. J. K. PURE OIL MILL & FIRM & ANR.
                                   VS
                    MAHESWAR PRAMANICK & ORS.

                                    With

                               APD/183/2015

                     M/S J.K.PURE OIL MILL & ANR.
                                 VS
                     MAHESWAR PRAMANICK & ORS.


BEFORE:
THE HON'BLE JUSTICE SABYASACHI BHATTACHARYYA
                       -AND-
THE HON'BLE JUSTICE SUPRATIM BHATTACHARYA
Date: 24th December, 2025.


                                                                   APPEARANCE:
                                                     Mr. Lal RatanMondal, Adv.
                                                          ...for the respondents.

The Court: None appears for the appellants at the time of call.

Learned Counsel for the respondents submits that an order of stay

was passed on May 10, 2016. We are rather surprised to find that no such

order finds place in the records of the case before us, although a server copy

thereof is handed over by learned Counsel for the respondents. The office is

directed to be cautious henceforth in ensuring that all orders pertaining to

matters are arranged serially in the corresponding files when the matters

are placed before a Bench.

In any event, since none appears for the appellants to argue the

appeal, we cannot take up the matter today. As a last chance to the

appellants to argue the matter, the same is adjourned till January 7, 2026.

It is made clear that in the event the appellants choose not to appear or seek

an adjournment when the matter is next taken up for hearing, ex parte

orders/judgment may be passed in the absence of the appellants.

(SABYASACHI BHATTACHARYYA, J.)

(SUPRATIM BHATTACHARYA, J.)

S. A. AR (CR)