Skipper Limited vs Koushik Laha
2026 Latest Caselaw 2678 Cal/2

Calcutta High Court

Skipper Limited vs Koushik Laha on 6 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

ORDER                                                    OCD - 28-30

                   In the High Court at Calcutta
                       Commercial Division
                          Original Side
                        IA NO. GA-COM/1/2025
                          In CS-COM/82/2025
                          SKIPPER LIMITED
                                Vs
                           KOUSHIK LAHA
                        IA NO. GA-COM/2/2025
                          In CS-COM/82/2025
                          SKIPPER LIMITED
                                Vs
                           KOUSHIK LAHA
                        IA NO. GA-COM/3/2025
                          In CS-COM/82/2025
                          SKIPPER LIMITED
                                Vs
                           KOUSHIK LAHA
BEFORE:
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : APRIL 6, 2026.
                                                                Appearance:
                                                     Mr. Sayantan Bose, Adv.
                                            Mr. Shounak Mukhopadhyay, Adv.
                                                      Ms. Manisha Das, Adv.
                                                               ...for Plaintiff
                                                      Mr. Rajarshi Dutta, Adv.
                                                 Mr. Arnab Kumar Neogi, Adv.
                                                Mr. Aniruddha Saha Roy, Adv.
                                                Mr. Sarbesh Chaudhury, Adv.
                                                    Mr. Sourav Samanta, Adv.
                                                              ...for Defendant
                                                 Mr. Soumoyadipa Kanu, Adv.
                                                      Mr. Souvik Ghosh, Adv.
                                                            .. Joint Receivers.
     The Court:-        In Re: GA-COM/1/2025
                                                  2
        This is an application filed by the plaintiff praying for securing
the claimed amount against the defendant.
        On the prayer of Mr. Rajarshi Dutta, learned advocate appearing
for the defendant, time to file affidavit-in-opposition stands peremptorily
extended till April 20, 2026 subject to payment of costs of Rs.2000/- to
be paid in favour of the benevolent fund, Bar Association, High Court,
Calcutta positively within three working days from date.
        The prayer for extension was vehemently opposed by Mr.
Shounak Mukhopadhyay, learned advocate appearing for the plaintiff.
        Affidavit in reply shall be filed on or before April 29, 2026.
        The   matter    shall appear                     under the             heading "Adjourned
Motions" in the Monthly List of May, 2026.
        The interim order which will be expiring on April 30, 2026
stands further extended till June 30, 2026 or until further order,
whichever is earlier.
                               In Re: GA-COM/2/2025
        This is an application filed by the plaintiff praying for judgment
upon admission against the defendant.
        On the prayer of Mr. Rajarshi Dutta, learned advocate appearing
for the defendant, time to file affidavit-in-opposition stands peremptorily
extended till April 20, 2026 subject to payment of costs of Rs.2000/- to
be paid in favour of the benevolent fund, Bar Association, High Court,
Calcutta positively within three working days from date.
        The prayer for extension was vehemently opposed by Mr.
Shounak Mukhopadhyay, learned advocate appearing for the plaintiff.
                          IA No. GA-COM/1/2025,GA-COM/2/2025 & GA-COM/3/2025
                                           In CS-COM/82/2023
                                               A.R.,J.
        Affidavit in reply shall be filed on or before April 29, 2026.
        The   matter   shall appear                      under the              heading "Adjourned
Motions" in the Monthly List of May, 2026.
                               In Re: GA-COM/3/2025
        This is an application filed by the plaintiff praying for
attachment of the debt of the defendant owing towards the third parties.
        On the prayer of Mr. Rajarshi Dutta, learned advocate appearing
for the defendant, time to file affidavit-in-opposition stands peremptorily
extended till April 20, 2026 subject to payment of costs of Rs.2000/- to
be paid in favour of the benevolent fund, Bar Association, High Court,
Calcutta positively within three working days from date.
        The prayer for extension was vehemently opposed by Mr.
Shounak Mukhopadhyay, learned advocate appearing for the plaintiff.
        Affidavit in reply shall be filed on or before April 29, 2026.
        The   matter   shall appear                      under the              heading "Adjourned
Motions" in the Monthly List of May, 2026.
                                                                               (ANIRUDDHA ROY, J.)
sm
                          IA No. GA-COM/1/2025,GA-COM/2/2025 & GA-COM/3/2025
                                           In CS-COM/82/2023
                                               A.R.,J.