Srl vs Apocalypse Steel And Power Ltd And Ors
2026 Latest Caselaw 825 Cal/2

Calcutta High Court

Srl vs Apocalypse Steel And Power Ltd And Ors on 11 February, 2026

OD-1
                             ORDER SHEET
                    IN THE HIGH COURT AT CALCUTTA
                         COMMERCIAL DIVISION
                             ORIGINAL SIDE

                          IA NO: GA-COM/1/2024
                            CS-COM/684/2024

DUVARTHIM VISADAHYUM INTERNATIONAL COOPERATION STRATEGIES
                          SRL
                           VS
         APOCALYPSE STEEL AND POWER LTD AND ORS

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date: 11th February, 2026.

                                                                       Appearance:
                                                   Mr. Krishnaraj Thaker, Sr. Adv.
                                                           Mr. Chayan Gupta, Adv.
                                                   Mr. Rittick Choudhury, Adv. (vc)
                                                       Mr. Rajesh Upadhyay, Adv.
                                                                Mr. S. Biswas, Adv.
                                                                  ...for the plaintiff

                                                          Mr. Siddhartha Ruj, Adv.
                                                        Mr. Shabbir Yazdani, Adv.
                                             ... for the defendant nos.1, 2, 3 and 5

                                                      Mr. Tanoy Chakraborty, Adv.
                                                      Mr. Debsoumya Basak, Adv.
                                                   ...for the defendant nos. 8 and 9

                                                     Mr. Kumarjit Banerjee, Adv.
                                                        Ms. S. Chakraborty, Adv.
                                                         Ms. A. Chowdhury, Adv.
                                                             Ms. S. Barman, Adv.
                                              ...for the respondent Nos.11 and 12

Mr. Tanoy Chakraborty, Adv.

Mr. Chhandak Dutta, Adv.

...for the defendant nos. 13 and 14

1. Counsel for the petitioner has filed written notes of argument. Let the

same be kept with the record.

2. Counsel for the petitioner has argued the matter but due to paucity of

time the argument could not be completed.

3. Accordingly, the case is adjourned.

4. Let the matter appear on 30th March, 2026 at 3:00 P.M.

5. Interim order is extended till 2nd April, 2026 or until further orders,

whichever is earlier.

(KRISHNA RAO, J.)

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