Saltee Infrastructure Ltd vs M/S. Daga Auto Services Private Limited ...
2026 Latest Caselaw 2931 Cal/2

Calcutta High Court

Saltee Infrastructure Ltd vs M/S. Daga Auto Services Private Limited ... on 10 April, 2026

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OD-4
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                                RVWO/2/2026
                                    WITH
                                 ACO/4/2025
                                APO/240/2016
                                 CP/357/2011

                              IA NO: GA/1/2026

                      SALTEE INFRASTRUCTURE LTD.
                                  VS
            M/S. DAGA AUTO SERVICES PRIVATE LIMITED AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
  Date: 10th April, 2026.

                                                                       Appearance:
                                                           Ms. Noelle Banerjee, Adv.
                                                              Ms. Labony Ray, Adv.
                                               ..for the review appellant/applicant

                                               Mr. Shaunak Mukhopadhyay, Adv.
                                                           Mr. Atish Ghosh, Adv.
                                                            Ms. Antara Dey, Adv.
                                                           Ms. Neha Gupta, Adv.
                                                        ..for the respondent no.5

Mr. Deepesh Sharma, Adv. Mr. Aditya Ratan Tiwary, Adv. ...for the added respondents

Mr. Amritam Mandal, Adv.

Ms. Swati Agarwal, Adv. ...for the respondent no.12

The Court:

1. The affidavit of service with regard to the present review

application, filed today, be kept on record.

2. The written "Notes of Submissions" filed by the review applicant

is also be kept on record.

3. Leave is granted to the learned Advocate for the respondent no.2

to file her Vakalatnama on behalf of the said respondent.

4. On the prayer of learned Counsel for the review applicant, the

applicant is permitted to file supplementary notes of arguments

on the returnable date. The respondent no. 5 (respondent no.2 in

the original appeal) shall also file her written notes of arguments

on the returnable date.

5. The matter shall next be listed on May 8, 2026 under the heading

"To Be Mentioned".

(SABYASACHI BHATTACHARYYA, J.)

S. A. AR(CR)