The Empire Jute Co Ltd vs United India Insurance Co Ltd And Ors
2026 Latest Caselaw 2715 Cal/2

Calcutta High Court

The Empire Jute Co Ltd vs United India Insurance Co Ltd And Ors on 7 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-1

                      In the High Court at Calcutta
                          Commercial Division
                             Original Side
                           CS-COM/151/2024
                         [OLD NO. CS/112/2019]

                      THE EMPIRE JUTE CO LTD
                                VS
              UNITED INDIA INSURANCE CO LTD AND ORS


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : April 7, 2026.

                                                               Appearance:
                                                  Mr. Kaushik Banerjee, Adv.
                                                     Ms. Rashmita Sen, Adv.
                                                           ...for the plaintiff

                                           Mr. Soumendranath Ganguly, Adv.
                                                            Mr. Jit Ray, Adv.
                                                      Ms. Suparna Das, Adv.
                                               ...for the defendant Nos. 1 & 2

                                                   Mr. Anirudhya Dutta, Adv.
                                                    ...for the defendant No. 3

                                                      Mr. Sankar Paul, Adv.
                                           ... learned Advocate Commissioner


        The Court : The last order dated March 31, 2026 speaks for itself.

        April 8, 2026 and April 9, 2026 are already fixed for cross-

examination of the first witness of the defendants by the plaintiff before

the learned Commissioner. The same shall take place and the cross-

examination shall be concluded within the said two dates.

        On the prayer of the plaintiff, the plaintiff shall be at liberty to

arrange for a stenographer at its own costs to take dictation of the
                                          2

examination procedure and then the same shall be transcribed and shall

be circulated to the parties and learned Commissioner.

          In addition, the parties shall also be at liberty to record the entire

examination proceeding by way of videography at their own costs.

          The order dated March 31, 2026 stands without any modification

and today's order shall not be construed as any alteration or modification

of the said previous order.

          There shall be no adjournment of the proceeding.

          In the event of dire and unavoidable reason, the proceeding has to

be adjourned, then the parties who shall be seeking adjournment shall

pay costs of Rs.50,000/- to the other side.




                                                       (ANIRUDDHA ROY, J.)



Sbghosh




                                 CS-COM/151/2024
                               [OLD NO. CS/112/2019]
                                      A.R., J.