Farabi Petrochemical Company And Anr vs Standard Surfa Chem Private Limited
2025 Latest Caselaw 2631 Cal/2

Calcutta High Court

Farabi Petrochemical Company And Anr vs Standard Surfa Chem Private Limited on 16 September, 2025

OCD-14
                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                         COMMERCIAL DIVISION
                             ORIGINAL SIDE

                            CS-COM/719/2024
                          IA No. GA-COM/3/2025

             FARABI PETROCHEMICAL COMPANY AND ANR
                              VS
              STANDARD SURFA CHEM PRIVATE LIMITED

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date: September 16, 2025.
                                                                        Appearance:
                                                             Mr. Chayan Gupta, Adv.
                                                       Mr. Sayantan Chatterjee, Adv.
                                                        Mr. Soumyajyoti Nandy, Adv.
                                                                  ... for the plaintiffs

                                                         Mr. Prithish Chandra, Adv.
                                                        Mr. Abhidipto Tarafder, Adv.
                                                                ... for the defendant

  1.

The plaintiffs have filed the present application being GA-

COM/3/2025 praying for judgment upon admission. The plaintiffs

have also prayed for an interim order.

2. Counsel for the defendant prays for time to file affidavit in opposition.

3. Though the plaintiffs have shown the document with regard to the

admission made by the defendant and the plaintiffs have also relied

upon one document appearing at page 314 wherein it is submitted

that the defendant has started a new business with some other

company instead of paying the amount of the plaintiffs.

4. This Court finds that the plaintiff has already filed the application for

judgment upon admission and the Counsel for the defendant prays for

time for filing affidavit in opposition. Accordingly, before passing any

order, an opportunity should be given to the defendant to file affidavit

in opposition.

5. Let affidavit in opposition be filed within two weeks after Puja

Vacation; reply thereto, if any, be filed within a week thereafter.

6. List the matter on 20th November, 2025.

7. It is made clear that if the defendant fails to file affidavit in opposition

within the time specified above, prayer for interim order will be

considered without affidavit in opposition.

(KRISHNA RAO, J.)

RS