Bahubali Estates Limited vs Sewnarayan Khubchand And Ors
2026 Latest Caselaw 850 Cal/2

Calcutta High Court

Bahubali Estates Limited vs Sewnarayan Khubchand And Ors on 12 February, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-9 & 10
                       In the High Court at Calcutta
                           Commercial Division
                              Original Side
                         IA NO. GA-COM/5/2025
                          In CS-COM/708/2024

                     BAHUBALI ESTATES LIMITED
                                VS
                  SEWNARAYAN KHUBCHAND AND ORS

                                      &

                         IA NO. GA-COM/6/2025
                          In CS-COM/708/2024

                     BAHUBALI ESTATES LIMITED
                                VS
                  SEWNARAYAN KHUBCHAND AND ORS


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : February 12, 2026.

                                                                  Appearance:
                                                      Mr. Sakya Sen, Sr. Adv.
                                                Mr. Suddhastva Banerjee, Adv.
                                                     Mr. Biswajib Ghosh, Adv.
                                                   Mr. Avirup Chatterjee, Adv.
                                                         Mr. Rishov Das, Adv.
                                                             ...for the plaintiff

                                                    Mr. Mainak Bose, Sr. Adv.
                                                     Mr. Sabyasachi Sen, Adv.
                                                 ...for the applicant/intervenor

                                                      Mr. Rajarshi Dutta, Adv.
                                                         ...for the defendants.

         The Court : Mr. Sakya Sen, learned Senior Advocate with Mr.

Suddhastva Banerjee, learned Advocate appears for the plaintiff.

         Mr. Rajarshi Dutta, learned Advocate appears for the defendants.

         Mr. Mainak Bose, learned Senior Advocate appearing for the

applicant/intervenor prays for addition of his client as a party to the suit.
                                        2

          After hearing learned Counsel for the parties, it appears to this

Court that the facts are more or less admitted. A deeper condition is

required on law.

          Accordingly, parties on the next day shall proceed with their

respective submission on law first with the reference of the relevant facts.

          On the joint prayer of the parties, the matter shall appear under

the heading "Adjourned Motion" on March 11, 2026.




                                                     (ANIRUDDHA ROY, J.)


Sbghosh




                              CS-COM/708/2024
                                    A.R., J.