De Converter India Private Limited vs La Chemico Pvt Ltd And Ors
2026 Latest Caselaw 2791 Cal/2

Calcutta High Court

De Converter India Private Limited vs La Chemico Pvt Ltd And Ors on 8 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OC-22

                      In the High Court at Calcutta
                          Commercial Division
                             Original Side
                          IA No. GA-COM/1/2025
                           In CS-COM/50/2025

                 DE CONVERTER INDIA PRIVATE LIMITED
                                 VS
                     LA CHEMICO PVT LTD AND ORS


   BEFORE:
   The Hon'ble JUSTICE ANIRUDDHA ROY
   Date : April 8, 2026.

                                                                   Appearance:
                                                  Mr. Shuvasish Sengupta, Adv.
                                                         Mr. Debraj Sahu, Adv.
                                                       Ms. Antara Biswas, Adv.
                                                      Mr. Tamoghna Saha, Adv.
                                                              ... for the plaintiff

                                                      Mr. Sarosij Dasgupta, Adv.
                                                        Mr. Sitikanta Mitra, Adv.
                                                        Mr. Keshav Daruka, Adv.
                                                        Ms. Soumili Biswas, Adv.
                                                  ... for the defendant nos. 1 to 3


          The Court: Mr. Shuvasish Sengupta, learned Advocate appears

for the plaintiff/applicant.

          Mr.   Sarosij   Dasgupta,    learned   Advocate    appears    for   the

defendant nos.1 to 3.

          This is an application filed by the plaintiff praying for summary

judgment under Order XIII-A of CPC, as amended.

          On the prayer of Mr. Shuvasish Sengupta, 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.
                                           2

             Pursuant to the liberty granted by this Court, the rejoinder to the

affidavit in reply filed by the defendants in Court today is taken on record.

Copy has been served.

             Mr. Shuvasish Sengupta, learned Advocate appearing for the

plaintiff, in support of his application, has concluded his submissions.

             Mr. Sarosij Dasgupta, learned Advocate appearing for the

defendants has been continuing with his submissions. He shall continue

on the next day.

             However, at this juncture, the Court has raised a query whether

the defendants are agreeable to pay the principal claim, claimed in the

plaint, by way of installment.

             Since, the interest component is not agreed, as claimed in the

plaint, it is left at the discretion of the Court.

             Depending upon the response comes from the defendants, the

Court shall proceed further.

             However, it is also made clear that if no constructive and

reasonable proposal comes, the Court may proceed with the application.

             The matter shall appear under the heading "For Orders"

tomorrow i.e. April 9, 2026.




                                                        (ANIRUDDHA ROY, J.)


RS/Sbghosh




                                 IA No. GA-COM/1/2025
                                   In CS-COM/50/2025
                                         A.R., J.