Pooja Jaiswal vs Sunil Kumar Shaw And Ors
2026 Latest Caselaw 2768 Cal/2

Calcutta High Court

Pooja Jaiswal vs Sunil Kumar Shaw And Ors on 8 April, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

O-30 and 31                                                    ORDER SHEET


                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION



                            IA No. GA/1/2023
                                    In
                           CS No. 150 of 2023
                             POOJA JAISWAL
                                 VERSUS
                      SUNIL KUMAR SHAW AND ORS.

                            IA No. GA/2/2023
                                    In
                           CS No. 150 of 2023
                             POOJA JAISWAL
                                 VERSUS
                      SUNIL KUMAR SHAW AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 8th April, 2026.

APPEARANCE:

Mr. Rohit Banerjee, Adv.

Mr. Altamash Alim, Adv.

Mr. Sumit Biswas, Adv.

Mr. R. Bhowmick, Adv.

For the plaintiff.

Mr. Arya Bhattacharyya, Adv.

For the defendant no.1/applicant.

The Court: It is submitted by the applicant in the application under

Sections 5 and 8 of the Arbitration and Conciliation Act, 1996 being the

defendant No.1 in the suit that the said defendant has filed a criminal

revisional application before this Court being CRR/1575/2026 which is likely

to appear before the bench presided over by Ajoy Kumar Mukherjee, J. on 9 th

April, 2026.

On behalf of the plaintiff, it is submitted that the application made by the

defendant No.1 can be proceeded with even during the pendency of the

criminal revisional application filed by the defendant No.1 for quashing the

charge-sheet holding the said defendant liable of certain charges.

After considering the respective submission, the matter is adjourned and

shall appear in the monthly list of May, 2026.

(ARINDAM MUKHERJEE, J.)

snn.