The New India Assurance Company Limited vs Hdfc Bank Limited
2026 Latest Caselaw 2790 Cal/2

Calcutta High Court

The New India Assurance Company Limited vs Hdfc Bank Limited on 8 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

     ORDER                                                      OC - 53

                     In the High Court at Calcutta
                         Commercial Division
                            Original Side
                          IA NO: GA-COM/5/2026
                            In CS-COM/41/2025
             THE NEW INDIA ASSURANCE COMPANY LIMITED
                                VS.
                        HDFC BANK LIMITED
  BEFORE:
  THE HON'BLE JUSTICE ANIRUDDHA ROY
  Date : APRIL 8, 2026.
                                                                  Appearance:
                                              Mr. Shreyaan Bhattacharyya, Adv.
                                                Mr. Rajdeep Bhattacharya, Adv.
                                                              ...for the plaintiff
                                                     Mr. Sayantan Bose, Adv.(vc)
                                             Mr. Prithwish Roy Chowdhury, Adv.
                                                             ...for the defendant
        The Court:- On the prayer of Mr. Shreyaan Bhattacharyya,
learned advocate appearing for the plaintiff, time to file affidavit in reply
stands extended till today. The affidavit in reply filed in Court today is
taken on record. Copy has been served.
        Mr. Sayantan Bose, learned advocate (vc) appears for the
defendant.
        IA NO: GA-COM/5/2026 is an application filed by the plaintiff
with the following prayers:
        "a) A direction may be passed upon extension of the time period
     for disclosure of the necessary documents in connection with the
     present suit by the parties herein and to complete inspection of the
                                         2
     same and also a direction may be passed to submit admission and
     denial in the form of affidavit for the same;
        b) An Ad interim orders in terms of prayers above;
        c)   Such further or other order or orders and/or direction or
     directions be passed as this Hon'ble Court may deem fit and proper."
         Prayer (a) of the Master's Summons shows that it has two limbs.
The first one praying for extension of time for disclosure of documents
and the second one is for completion of inspection of the documents
along with direction for completion of admission and denial of the
documents, already disclosed and on record.
        Mr. Shreyaan Bhattacharyya, learned advocate, on instruction
from his client, submits that the plaintiff is relinquishing the first limb of
the prayer (a) seeking extension of time for disclosure of documents and
shall press for the second limb.
        In view of the above, the first limb of prayer (a) praying for
extension of time for disclosure of documents stands relinquished by the
plaintiff and the same has not been pressed for.
        Accordingly, the plaintiff shall be at liberty to complete
inspection, admission and denial of documents which have already been
disclosed and on record, positively within three weeks from date, upon
payment of costs of Rs.5000/- to be paid in favour of the benevolent
fund, Bar Association, High Court, Calcutta positively within a week
from date.
                               IA NO: GA-COM/5/2026
                                         in
                                  CS-COM/41/2025
                                       A.R.,J.
        Copy of the money receipt showing payment of costs shall also
be served upon the learned advocate on record for the defendant.

        On the above terms, IA NO: GA-COM/5/2026 stands allowed.

                                                    (ANIRUDDHA ROY, J.)
sm
                             IA NO: GA-COM/5/2026
                                       in
                                CS-COM/41/2025
                                     A.R.,J.