Starlite Vyapaar Pvt Ltd vs Sng Fashions Pvt Limited
2026 Latest Caselaw 763 Cal/2

Calcutta High Court

Starlite Vyapaar Pvt Ltd vs Sng Fashions Pvt Limited on 10 February, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OCD-10
                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                       Civil Appellate Jurisdiction
                           COMMERCIAL DIVISION

                            APDT/25/2025
                          With CS/1777/2018
                IA No. GA-COM/1/2025, GA-COM/2/2025

                        STARLITE VYAPAAR PVT LTD
                                   -Vs-
                        SNG FASHIONS PVT LIMITED


BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
           -AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI

Date: February 10, 2026.

                                                                      Appearance:
                                                   Mr. Shuvasish Sengupta, Adv.
                                                     Mr. Soumyajit Mishra, Adv.
                                                              ...for the appellant

                                                         Mr. Varun Kothari, Adv.
                                                         Mr. Dhruv Surana, Adv.
                                                            ...for the respondent

The Court : IA No. GA-COM/1/2025 is an application for

condonation of delay.

Department reports a delay of 115 days.

In the application for condonation of delay, the appellant makes out

a case that, it engaged the present advocate-on-record for the purpose of

preferring an appeal. However, due to mistake of the advocate-on-record,

appropriate application for obtaining certified copy of the judgment and

decree was not put in and delay in preferring the appeal was occasioned.

Purely on the principle that, fault of the advocate, if any, should not

visit the litigant, we are inclined to accept the causes shown for condonation

of delay as sufficient.

Delay of 115 days in making and filing the appeal in condoned.

IA No. GA-COM/1/2025 is allowed.

Appellant seeks to prefer an appeal from the judgment and decree

dated April 3, 2025.

By the impugned judgment and decree, learned Trial Judge was

pleased to dismiss the suit.

Appellant will prepare informal paper books incorporating all papers

used before the learned Single Judge within four weeks from date.

List the appeal in the monthly list of April, 2026.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

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