Ceramist Multipurpose Cold Storage And ... vs Canara Bank Mid Corporate Branch
2025 Latest Caselaw 2582 Cal/2

Calcutta High Court

Ceramist Multipurpose Cold Storage And ... vs Canara Bank Mid Corporate Branch on 15 September, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-1
                              ORDER SHEET

                              APOT/88/2025
                                  WITH
                            CS-COM/122/2024

                          IA NO: GA-COM/2/2025

                     IN THE HIGH COURT AT CALCUTTA
                        Commercial Appellate Division
                              ORIGINAL SIDE


         CERAMIST MULTIPURPOSE COLD STORAGE AND ORS.
                             VS
          CANARA BANK MID CORPORATE BRANCH, KOLKATA



  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : September 15, 2025.

                                                                     Appearance:
                                                     Mr. Debdut Mukherjee, Adv.
                                                       Mr. Gaurab Kr. Das, Adv.
                                                             ..for the appellants

                                                         Mr. Debmalya Ghosal, Adv.
                                                          Ms. Aparajita Ghosh, Adv.
                                                                  Mr. S. Ghosh, Adv.
                                                                ...for the respondent


                       Dictated by Arijit Banerjee, J.

The Court: This appeal is directed against a judgment and order

dated September 17, 2024 passed by a learned Judge of this Court in IA GA-

COM/5/2024, filed in CS-COM/122/2024 being a suit filed by the

appellants herein.

The appellants filed the application praying for leave to disclose

certain documents mentioned in paragraph-5 of the application. The learned

Single Judge dismissed the application. Hence, this appeal.

We are afraid that this appeal is not maintainable on a conjoint

reading of Section 13 of the Commercial Courts Act, 2015 and Order XLIII

Rule 1 of the Code of Civil Procedure, 1908.

Accordingly, without addressing the merits of the case, we dismiss

the appeal and the connected application.

This order will not prevent the appellants from pursuing any other

remedy that they may have in law.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

sg.