Faction Co. Ltd vs The Charterers Parties Interested In ...
2025 Latest Caselaw 2829 Cal/2

Calcutta High Court

Faction Co. Ltd vs The Charterers Parties Interested In ... on 14 October, 2025

OD - 1
                                ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                           (COMMERCIAL DIVISION)
                               ORIGINAL SIDE

                               AS-COM/3/2024

                  IA NO: GA-COM/1/2024, GA-COM/2/2025

                             FACTION CO. LTD.
                                     VS
               THE CHARTERERS PARTIES INTERESTED IN THE
               VESSEL M. T. BD 51 (IMO NO. 9505003) AND ANR.


BEFORE:
The Hon'ble JUSTICE AJAY KUMAR GUPTA
Date : 14th October, 2025.
(Vacation Bench)

                                                                    Appearance:
                                                   Mr. Partho Bhattacharya, Adv.
                                                       Mr. Saikat Mukherjee, Adv.
                                                                ... for the plaintiff

                                                      Mr. Jayanta Samanta, Adv.
                                                    Mr. Anand Kumar Singh, Adv.
                                                           Mr. Subir Sabud, Adv.
                                                         ... for the defendant no.2


          The Court :- Mr. Bhattacharya, learned Counsel appearing on behalf

of the plaintiff/petitioner submits that his client does not wish to proceed

with the instant case and he has received written instruction in this regard.

Let the written instruction addressed to the learned Counsel be taken on

record.

         Accordingly, AS-COM/3/2024 stands dismissed as withdrawn.

         On the other hand, learned Counsel appearing on behalf of the

respondent/defendant submits that vide Judgment and Order dated 19 th

December, 2024, the respondent/defendant No. 2 had deposited a sum of

Rs. 6 Crore with the Registrar, Original Side, High Court and an intimation

was also given to the Advocate-on-Record for the plaintiff.

The respondent/defendant No. 2 is at liberty to withdraw the said

deposited amount upon compliance of all legal formalities.

With the above observation, the connected applications being GA-

COM/1/2024 and GA-COM/2/2025 are also disposed of.

Parties shall act on the server copy of the order.

The copy of the judgment of the Division Bench dated 19th December,

2024 is taken on record.

(AJAY KUMAR GUPTA, J.)

S. A. AR (CR)