Ravalgoan Tradelink Private Limited vs Bloomsbury Infrastructure Pvt. Ltd. ...
2026 Latest Caselaw 1289 Cal/2

Calcutta High Court

Ravalgoan Tradelink Private Limited vs Bloomsbury Infrastructure Pvt. Ltd. ... on 23 February, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-1                                                     ORDER SHEET


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                              CS/186/2024
          IA No. GA/1/2024, IA No. GA/2/2024, IA No. GA/3/2025


               RAVALGOAN TRADELINK PRIVATE LIMITED
                               VS
           BLOOMSBURY INFRASTRUCTURE PVT. LTD. AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 23rd February, 2026 Appearance:

Mr. Rishabh Karnani, Adv. Mr.Amitabh Ray, Adv.

Mr. Krishnendu Modak, Adv.

For plaintiff Mr. Suman Kr. Dutt, Sr. Adv., Mr.Pratip Mukherjee, Adv.(VC) Mr. Jit Ray, Adv.

Mr. Satyajit Senapati, Adv.

For defendants

The Court: The Memorandum of Terms of Settlement typed on a non

judicial stamp paper of Rs.100 bearing No. AU198448 dated 5 th February, 2025

and another copy of the Memorandum of Terms of Settlement typed on a non

judicial stamp paper of Rs.100 bearing No. AU198449 also dated 5 th February,

2025 have been prepared and placed before the Court. The said Terms are

signed by the director of the plaintiff, the director of defendant no.1 and

director of defendant no.3 and defendant no.2 and defendant no.4 in their

individual capacity as the said defendants are also respectively the directors of

defendant no.1 and defendant no.3.

It is submitted by the learned advocate for the plaintiff that though the

document appears to have been signed by his client but he has no specific

instruction regarding the execution of the same and, as such, seeks an

adjournment to take necessary instructions.

Let this matter appear in the list on 5 th March, 2026.

The two original Memorandum of Terms of Settlement are returned back

to the learned advocate for the defendants.

(ARINDAM MUKHERJEE, J.)

Sb/