Farabi Petrochemical Company And Anr vs Standard Surfa Chem Private Limited
2025 Latest Caselaw 3129 Cal/2

Calcutta High Court

Farabi Petrochemical Company And Anr vs Standard Surfa Chem Private Limited on 20 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-3
                        In the High Court at Calcutta
                            Commercial Division
                               Original Side
                           IA No. GA-COM/3/2025
                            In CS-COM/719/2024

              FARABI PETROCHEMICAL COMPANY AND ANR
                               VS
               STANDARD SURFA CHEM PRIVATE LIMITED


   BEFORE:
   The Hon'ble JUSTICE ANIRUDDHA ROY
   Date : November 20, 2025.

                                                                  Appearance:
                                                       Mr. Chayan Gupta, Adv.
                                                  Mr. Soumyajyoti Nandy, Adv.
                                                     Mr. Debayan Ghosh, Adv.
                                             Mr. Pourush Bandyopadhyay, Adv.
                                                   Mr. Deepankar Thakur, Adv.
                                                             ... for the plaintiff

                                                   Mr. Abhidipta Tarafder, Adv.
                                                    Mr. Prithish Chandra, Adv.
                                                          ... for the defendants

          The Court : This is an application filed by the plaintiff praying for

summary judgment.

          By an order dated September 16, 2025, the Co-ordinate Bench

has directed the parties to file and exchange their affidavits.

          Today Mr. Abhidipta Tarafder, learned Advocate appearing for

the defendant prays for extension of time to file affidavit in opposition.

          Mr. Pourush Bandyopadhyay, learned Advocate appearing for the

plaintiff has opposed the prayer.

          For the ends of justice, peremptory opportunity is granted for

filing affidavit in opposition.
                                        2


          Time to file affidavit in opposition stands peremptorily extended

till December 10, 2025.

          Affidavit in reply, if any, thereto shall be filed on or before

December 23, 2025.

          The   matter   shall   appear        under   the   heading   "Chamber

Application for Final Disposal" in the monthly list of January, 2026.




                                                         (ANIRUDDHA ROY, J.)



Sbghosh




                             IA No. GA-COM/3/2025
                              In CS-COM/719/2024
                                    A.R., J.