Sai Surfactants Private Limited vs Ishika Fertilisers Limited
2025 Latest Caselaw 3088 Cal/2

Calcutta High Court

Sai Surfactants Private Limited vs Ishika Fertilisers Limited on 18 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-32
                          In The High Court at Calcutta
                              Commercial Division
                                 Original Side

                            IA NO. GA-COM/1/2025
                             In CS-COM/787/2024

                     SAI SURFACTANTS PRIVATE LIMITED
                                    VS
                        ISHIKA FERTILISERS LIMITED

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : November 18, 2025.

                                                                         Appearance :
                                                     Mr. Satadeep Bhattacharyya, Adv.
                                                              Mr. Uttam Sharma, Adv.
                                                               Ms. Vrinda Kedia, Adv.
                                                                     ...for the plaintiff

                                                        Mr. Subhasish Sengupta, Adv.
                                                             Mr. Manish Shukla, Adv.
                                                                Ms. Ivi Banerjee, Adv.
                                                               Ms. Dipa Singhal, Adv.
                                                                  ...for the defendant



        The Court :- Mr. Satadeep Bhattacharyya, learned Advocate appears

for the plaintiff.

        Mr.   Shubasish     Sengupta,    learned    Advocate     appears     for   the

defendant.

        Issues involved in this application is whether in the facts of this case,

time to file written statement can be extended in a commercial suit.

        Mr.   Subasish    Sengupta,     learned    Advocate    appearing     for   the

defendant submits that today morning he has argued the matter for the

defendant involving identical issue. The hearing has been concluded before

this Court and judgment has been reserved.
                                           2

          In view of the above, this application shall appear under the heading

"Adjourned Motion" in the monthly list of January, 2026.

          By extending the time to file affidavit in reply, affidavit in reply filed

by the defendant is taken on record. The copy has been served.




                                                           (ANIRUDDHA ROY, J.)



Sbghosh




                               IA NO. GA-COM/1/2025
                                In CS-COM/787/2024
                                          A.R., J.