Senbo Engineering Limited vs Bank Of Maharashtra
2025 Latest Caselaw 3103 Cal/2

Calcutta High Court

Senbo Engineering Limited vs Bank Of Maharashtra on 19 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-4
                      In the High Court at Calcutta
                          Commercial Division
                             Original Side

                         IA No. GA-COM/2/2025
                          In CS-COM/63/2025

                     SENBO ENGINEERING LIMITED
                                VS
                       BANK OF MAHARASHTRA


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : November 19, 2025.

                                                                   Appearance:
                                                   Mr. Dhruba Ghosh, Sr. Adv.
                                                      Mr. Nilay Sengupta, Adv.
                                                       Mr. Altamash Alim, Adv.
                                                        Mr. Sujit Banerjee, Adv
                                                   Ms. Sunanda Samanta, Adv.
                                                              ... for the plaintiff

                                                 Mr. Sourav Kr. Mukherjee, Adv.
                                                   Mr. Nirmalya Dasgupta, Adv.
                                                         Ms. Falguni Jana, Adv.
                                                           Ms. Sohana Pal, Adv.
                                                      Mr. Souhardya Mitra, Adv.
                                                      ... for the defendant/Bank


         The Court : Mr. Sourav Kr. Mukherjee, learned Advocate

appearing with Mr. Nirmalya Dasgupta, learned Advocate for the

defendant/Bank prays for filing its affidavit-in-reply pursuant to the leave

granted by this Court on November 10, 2025.

         Affidavit-in-reply filed in Court today is taken on record. Copy

has been served.

         Mr. Dhruba Ghosh, learned Senior Advocate appearing for the

plaintiff has concluded his submissions by citing judgments.
                                         2


          Mr. Sourav Kr. Mukherjee, learned Advocate appearing for the

defendant/Bank has concluded his submissions in reply.

          Parties have concluded their respective submissions on this

application for rejection of plaint.

          Judgment stands reserved.

          Since the judgment stands reserved in this demurer application,

hearing in all the connected applications arising out of the same suit

stand adjourned for the time being.




                                                      (ANIRUDDHA ROY, J.)



RS




                               IA No. GA-COM/2/2025
                                 In CS-COM/63/2025
                                        A.R., J.