Raja Ram Saraf vs Sunflower Synergies Private Limited
2026 Latest Caselaw 2653 Cal/2

Calcutta High Court

Raja Ram Saraf vs Sunflower Synergies Private Limited on 6 April, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

O1&2
                              ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                               ORIGINAL SIDE

                           IA NO. GA/4/2026
                           WITH CS/141/2014
                            In APDT/17/2023
                            RAJA RAM SARAF
                                  Vs
                 SUNFLOWER SYNERGIES PRIVATE LIMITED

                           IA NO. GA/5/2026
                           WITH CS/141/2014
                           In APDT/17/2023
                            RAJA RAM SARAF
                                   Vs
                 SUNFLOWER SYNERGIES PRIVATE LIMITED


   BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK
            AND
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date :6th April, 2026.
                                                                       Appearance :
                                                          Mr. Mainak Bose, Sr.Adv.
                                                             Ms. Aasia Hasan, Adv.
                                                                 ...for the appellant
                                                          Mr.SoumabhoGhose, Adv.
                                                               Mr. AritraBasu, Adv.
                                                          Mr. Biswajit Kumar, Adv.
                                                          Mr. AayushLakhotia, Adv.
                                                               ...for the respondent

The Court: IA GA 4 of 2026 is an application for restoration.

Considering the averments made in such application and for the ends of

justice, we deem it proper to recall the order of dismissal.

IA GA 4 of 2026 is allowed.

APDT 17 of 2023 is restored to its original file and number.

Learned senior advocate appearing for the appellant submits that, one of

the parties expired. He submits that, the present application for substitution is

without any prayer for setting aside of abatement. In such circumstances, he

seeks to withdraw the application being IA GA 5 of 2026 with liberty to file

afresh as the self same cause of action.

Considering such prayer, IA GA 5 of 2026 is dismissed as withdrawn

with liberty to file afresh on the selfsame cause of action.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.) TR/