T E Thomson And Company Limited vs Swarnalata Chopra Nee Kapur And Anr
2025 Latest Caselaw 2993 Cal/2

Calcutta High Court

T E Thomson And Company Limited vs Swarnalata Chopra Nee Kapur And Anr on 11 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-14




              In The High Court at Calcutta
                          [Commercial Division]
                                Original Side

                            IA NO. GA-COM/3/2024
                              In CS-COM/4/2023

                  T E THOMSON AND COMPANY LIMITED
                                Vs
                SWARNALATA CHOPRA NEE KAPUR AND ANR

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : 11th November, 2025.
                                                                         Appearance :
                                                              Mr.Chayan Gupta, Adv.
                                                         Mr. Rittick Chowdhury, Adv.
                                                             Mr. Dwip Raj Basu, Adv.
                                                                   Mr. Avijit Kar, Adv.
                                                                   ... for the plaintiffs.

                                                          Mr. Sarosij Dasgupta , Adv.
                                                     Mr. Javed K. Sanwarwala, Adv.
                                                        Ms. Madhurima Haldar, Adv.
                                                     Mr. Shariq A. Sanwarwala, Adv.
                                                           ... for the defendant no.1.



         The Court :- Series of applications are pending in the present suit.

IA No. GA-COM/3/2024 is an application filed by the plaintiff claiming

summary judgment. IA No. GA-COM/2/2024 is an application filed by the

defendant no.1 for rejection of plaint. IA No. GA-COM/4/2024 is another

application filed by the defendant no.1 for extension of time to file written

statement.

         All these applications are pending.
                                       2


       Meanwhile, from a portion of the reliefs claimed in application filed

for rejection of plaint, the defendant no.1 has travelled up to the Larger

Bench. Larger Bench has decided the issue on which the suit can proceed.

       Today, Mr. Sarosij Dasgupta, learned Advocate appearing for the

defendant no.1 submits from the decision of the Larger Bench his client is

intending to prefer an SLP. The certified copy of the order has been received

by the defendant no.1 on August 19, 2025.

       The same submission for preferring an SLP was also made and

recorded in the previous order dated August 25, 2025.

       Considering the above, this Court grants some further time on the

prayer of defendant no.1.

       It is made clear that on the next day depending upon the situation,

this Court may proceed with the hearing of the application filed by the

defendant no.1 for rejection of plaint on the remaining issues.

       All these connected applications shall appear under the heading

'Adjourned Motion' on December 15, 2025.




                                                      (ANIRUDDHA ROY, J.)




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                             IA NO. GA-COM/3/2024
                               In CS-COM/4/2023
                                      A.R., J.