Mahesh Kumar Poddar (Huf) vs East India Trading Company & Ors
2026 Latest Caselaw 762 Cal/2

Calcutta High Court

Mahesh Kumar Poddar (Huf) vs East India Trading Company & Ors on 10 February, 2026

ORDER SHEET                                                    OD- 24 TO 26


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE

                                CS/123/2012
                       MAHESH KUMAR PODDAR (HUF)
                                    VS
                    EAST INDIA TRADING COMPANY & ORS.

                                     AND

                                CS/122/2012
                            TARAMONI PODDAR
                                    VS
                    EAST INDIA TRADING COMPANY & ORS.

                                    WITH

                                CS/124/2012
                          MAHESH KUMAR PODDAR
                                    VS
                    EAST INDIA TRADING COMPANY & ORS.


  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 10th February, 2026.

Appearance:

Mr. Anuj Singh, Adv.

Ms. Aman Agarwal, Adv.

Ms. Trinisha De, Adv.

Ms. Rupal Singh, Adv.

Ms. Anukriti Poddar, Adv.

Mr. Shivam Chaturvedi, Adv.

Mr. Ashok Kumar Singh, Adv.

...For the Plaintiffs

Mr. Rohit Banerjee, Adv.

Mr. Kaushik Banerjee, Adv.

Ms. Rashmita Sen, Adv.

Mr. Rajarshi Banerjee, Adv.

...For the Defendants

The Court :- On the prayer of the Learned Advocates representing the

respective parties to determine the jurisdiction of this Court to entertain the

instant suit which, according to the Learned Advocate representing the

defendants, involve commercial dispute and should be transmitted to the Bench

of this Hon'ble Court having appropriate determination, let the matter be

adjourned.

Contrary to the same, the Learned Advocate representing the plaintiffs

expressed otherwise. Certain judgments relied upon by the Learned Advocate

representing the defendants have been handed over to the Learned Advocate

representing the plaintiffs.

Next date be fixed on 19th February, 2026.

(ANANYA BANDYOPADHYAY, J.)

JM