Celica Commerce Private Limited vs Liao Feng Chi & Ors
2025 Latest Caselaw 3079 Cal/2

Calcutta High Court

Celica Commerce Private Limited vs Liao Feng Chi & Ors on 18 November, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-8
                                 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 PRIVATE LIMITED
                                 VERSUS
                          LIAO FENG CHI & ORS.

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 18th November, 2025.

                                                        Mr. Swatarup Banerjee, Adv.
                                                           Ms. Shrayashee Das, Adv.
                                                   Mr. Shounak Mukhopadhyay, Adv.
                                                        Mr. Tridibesh Dasgupta, Adv.
                                                   Mr. Shubhayan Chakraborty, Adv.
                                                                     For the plaintiff.

                                                              Mr. Rajarshi Dutta, Adv.
                                                                 Ms. Pooja Shaw, Adv.
                                                               .. . for defendant no.3.

                                                            Mr. Rajib Mullick, Adv.(VC)
                                                    Ms. Shirsha Chakraborty, Adv.(VC)
                                                  . . defendant/respondent nos.1 & 2.

The Court : In this application by a judgment and order dated 19th

March, 2025 an interim order was passed on contest. The operative portion

whereof is as follows :

"52. 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 23rd April,

2025."

Directions for filing of affidavits were also given. Subsequent thereto

no substantial haring could take place mostly on the ground that the

defendants either remained unrepresented or had sought for an

adjournment.

Today in the second call the defendant nos.1 and 2 seek for a pass

over and/or adjournment. The matter is appearing in the list for a

considerable period of time. The orders passed from time to time will go on

to show as to why the matter could not be heard.

In the aforesaid facts and circumstances, the interim order passed on

19th March, 2025 as quoted hereinabove is made absolute till disposal of the

suit.

GA 1 of 2025 is, accordingly, disposed of.

(ARINDAM MUKHERJEE, J.)

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