Day To Day Vinimoy Pvt. Ptd. And Ors vs M/S. Pawan Projects Pvt. Ltd. And Ors
2026 Latest Caselaw 807 Cal/2

Calcutta High Court

Day To Day Vinimoy Pvt. Ptd. And Ors vs M/S. Pawan Projects Pvt. Ltd. And Ors on 11 February, 2026

OD 2

                              ORDER SHEET
                               ALP/4/2025
                     IN THE HIGH COURT AT CALCUTTA
                EXTRAORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                   DAY TO DAY VINIMOY PVT. PTD. AND ORS.
                                    VS
                  M/S. PAWAN PROJECTS PVT. LTD. AND ORS.




  BEFORE:
  The Hon'ble JUSTICE DINESH KUMAR SHARMA
  Date: 11th February, 2026.




                                                                        Appearance:
                                                             Mr. Arik Banerjee, Adv.
                                                                Ms. Saheli Sen, Adv.
                                                              Mr. Rajib Mullick, Adv.
                                                            Ms. Ayantika Saha, Adv.
                                                                  ...for the petitioner

                                                        Mr. Sidhartha Sharma, Adv.
                                                            Md. Danish Taslim, Adv.
                                                      ...for the respondent nos.1 & 2

Mr. Pramit Kumar Ray, Sr. Adv.

Mr. Shaunak Ghosh, Adv.

Ms. Atmaja Bandyopadhyay, Adv.

Mr. Sk. Mohiuddin, Adv.

Ms. B. Kazi, Adv.

...for the respondent nos.3 to 27

The Court: Pursuant to the order of this Court, the learned Trial Court has

sent a detailed report dated 20th January, 2026. The Report is taken on record.

Both the counsels have fairly submitted that the learned Trial Court is

making all serious endeavours for expeditious disposal. However, the trial may

not be concluded by 28th February, 2026 and time may be extended.

In view of the submissions of the parties, the learned Trial Court is

requested to dispose of the matter on or before 30th June, 2026. Let the report

be filed.

List this matter on 8th July, 2026.

(DINESH KUMAR SHARMA, J.) B.Pal