Thirdwave Fiscal And Investment ... vs Amit Vanijya Pvt Ltd And Anr
2026 Latest Caselaw 462 Cal/2

Calcutta High Court

Thirdwave Fiscal And Investment ... vs Amit Vanijya Pvt Ltd And Anr on 3 February, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-13 and 25
                          In the High Court at Calcutta
                              Commercial Division
                                 Original Side

                            IA NO. GA-COM/3/2025
                                      In
                              CS-COM/674/2024

                 Thirdwave Fiscal And Investment Services Pvt Ltd
                                        Vs
                          Amit Vanijya Pvt Ltd And Anr

                                       And

                            IA NO. GA-COM/4/2025
                                      In
                              CS-COM/674/2024

                 Thirdwave Fiscal And Investment Services Pvt Ltd
                                        Vs
                          Amit Vanijya Pvt Ltd And Anr


   BEFORE:
   The Hon'ble JUSTICE ANIRUDDHA ROY
   Date : February 3, 2026.

                                                                     Appearance:
                                               Mr. Deepnath Roy Chowdhury, Adv.
                                                           Mr. Debraj Sahu, Adv.
                                                       Mr. Bhaskar Dwivedi, Adv.
                                                            Ms. Jyoti Rauth, Adv.
                                                        Mr. Tamoghna Saha, Adv.
                                                                ... for the plaintiff

                                                      Mr. Dhrubabrata Basu, Adv.
                                                            Ms. Ankita Baid, Adv.
                                                  Ms. Sambrita B. Chatterjee, Adv.
                                                             ... for the defendants


         The Court : Mr. Deepnath Roy Chowdhury, learned advocate, appears for

the plaintiff.

         Mr. Dhrubabrata Basu, learned advocate appears for the defendants.
                                              2

        On instruction from his client, Mr. Dhrubabrata Basu, learned advocate

appearing for the defendants, submits that the defendants want to settle the claim

of the plaintiff in the suit. The defendants shall send their proposal in writing by

way of a letter to the plaintiff positively within a week from date.

        In view of the above, the defendants are directed to send necessary

proposal for settlement, as submitted on behalf of the defendants, positively within

a week from date to the plaintiff.

        The plaintiff then shall consider and take its decision.

        The matter is directed to go out of the list for the time being with liberty to

mention to the parties upon notice to each other.




                                                              (ANIRUDDHA ROY, J.)




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                                     CS-COM/674/2024
                                          A.R., J.