Prabhat Marketing Co Ltd vs Tirrihannah Co Ltd
2025 Latest Caselaw 3146 Cal/2

Calcutta High Court

Prabhat Marketing Co Ltd vs Tirrihannah Co Ltd on 24 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-8


                      In the High Court at Calcutta
                          Commercial Division
                             Original Side

                         IA No. GA-COM/3/2025
                          In CS-COM/10/2023

                     PRABHAT MARKETING CO LTD
                                VS
                        TIRRIHANNAH CO LTD


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : November 24, 2025.

                                                                   Appearance:
                                                     Mr. Sunil Singhania, Adv.
                                                   Ms. Kalpana Singhania, Adv.
                                                        Ms. Ayantika Paul, Adv.
                                                              ... for the plaintiff

                                                        Mr. Rohit Banerjee, Adv.
                                                  Mr. Vishwarup Acharyya, Adv.
                                                            ... for the defendant


         The Court : Through this Master's Summons, the plaintiff in the

suit, inter alia, prays for extension of time to file its additional written

statement in response to the counter-claim introduced by the defendant in

its written statement by way of amendment.

         By judgment dated June 13, 2025 the coordinate Bench had

allowed the defendant to incorporate its counter-claim by way of

amendment in its written statement and the plaintiff was directed to file

its additional written statement within 30 days from the receipt of the

amended written statement with counter-claim.
                                        2


         The plaintiff admits that there is a delay for about 6 to 7 days

and accordingly, the plaintiff prays for extension of time to file its

additional written statement. The additional written statement has already

been submitted before the department on September 25, 2025 pursuant

to the leave granted by the coordinate Bench.

         Be that as it may, for the ends of justice, the delay stands

condoned since this Court has been satisfied with the reasons shown in

the supporting affidavit.

         The additional written statement filed by the plaintiff shall be

accepted formally and shall be treated as part of the suit record.

         With the above observations and directions, GA-COM/3/2025

stands allowed, without any order as to costs.




                                                     (ANIRUDDHA ROY, J.)



RS




                              IA No. GA-COM/3/2025
                                In CS-COM/10/2023
                                      A.R., J.