Laxmi Pat Surana vs Pantaloon Retail India Ltd. & Ors
2026 Latest Caselaw 2548 Cal/2

Calcutta High Court

Laxmi Pat Surana vs Pantaloon Retail India Ltd. & Ors on 1 April, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-4,10
                      IN THE HIGH COURT AT CALCUTTA
                             Commercial Division
                               ORIGINAL SIDE

                               AP-COM/137/2024
                           [Old case no. AP/822/2016]
                            IA NO: GA-COM/2/2026

                           LAXMI PAT SURANA
                                  VS
                    PANTALOON RETAIL INDIA LTD. & ORS.

                               EC/457/2018
                  IA NO: GA/7/2025, GA/8/2025, GA/9/2025

                           LAXMI PAT SURANA
                                  VS
                    PANTALOON RETAIL INDIA LTD & ORS.



  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR
  Date : 1st April, 2026.

                                                                          Appearance:
                                                Mr. Laxmi Pat Surana, appears in person
                                                                ...in AP-COM/137/2024

                                                             Mr. Sukrit Mukherjee, Adv.
                                                              Mr. Meghnad Dutta, Adv.
                                                                 Mr. Arindam Paul, Adv.
                                                                 Ms. Debarati Das, Adv.
                                                             Mr. Subhojit Mondal, Adv.
                                                       ...for petitioner in EC/457/2018.

                                                         Mr. Krishnaraj Thaker, Sr. Adv.
                                                                Mr. Chayan Gupta, Adv.
                                                                Ms. Darshana Sett, Adv.
                                                               Mr. Tanay Agarwal, Adv.
                                                          Ms. Priyanshu Agarwal, Adv.
                                                                 Mr. Uday Sharma, Adv.
                                                          ...for respondent no. 2 and 3.

The Court:- Affidavit-in-Reply filed by the Petitioner in Court today be kept

in record.

IA No.GA/9/2025 the proposed amendment made in EC/457/2018 as

well as IA No.GA/2/2026 filed in AP-COM/137/2024 contains misleading

statements and contradictory names of the parties. Applications containing

correct names of parties should be filed.

Hence, both the applications are dismissed.

The Court reserves rights to take necessary actions against the Deponent

in future.

The statement of accounts shall be filed by the Applicant as on 31 st

March, 2026 on the outstanding amount on the returnable date in the form of

supplementary affidavit.

Let the matter appear in the list on 8 th May, 2026.

Other applications will appear in the list on the returnable date.

(SUGATO MAJUMDAR, J.) S.Seal