Vrinda Engineers Private Limited vs Trans India And Company
2026 Latest Caselaw 852 Cal/2

Calcutta High Court

Vrinda Engineers Private Limited vs Trans India And Company on 12 February, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-15


              In The High Court at Calcutta
                          [Commercial Division]
                                Original Side

                              CS-COM/774/2024

                   VRINDA ENGINEERS PRIVATE LIMITED
                                  VS
                       TRANS INDIA AND COMPANY

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date :12th February, 2026.
                                                                          Appearance :
                                                            Mr. Sourojit Dasgupta, Adv.
                                                                 Ms. Ranjana Seal, Adv.
                                                                 Mr. Vikas Baisya, Adv.
                                                              Mr. A. Chakraborty, Adv.
                                                                      ... for the plaintiff.


         The Court :- This is a commercial suit. The defendant has filed its

written statement.

         Mr. Sourojit Dasgupta, learned Advocate appears for the plaintiff.

         None appears for the defendant.

         Learned Advocate for the plaintiff submits that the inspection of

documents has been completed on November 26, 2025 but the statement

of admission and denial of documents have not been filed till date. He prays

for an extension of time to file the same today in Court.

         On the prayer of the plaintiff, time to file statements in the form of

affidavit containing admission and denial of documents by the plaintiff

stands extended till today and a copy of the affidavit of admission and denial

of documents filed in Court today is taken on record. Copy shall be served

upon the defendant.
                                        2


       It is also submitted on behalf of the plaintiff that the cross order,

discovery and inspection of documents though have been completed by both

the parties but the defendant has not yet supplied any copy of statement for

admission and denial of documents upon the plaintiff.

       In view of the above, for the ends of justice, time to file statements by

way of affidavit containing admission and denial of documents by the

defendant stands extended till March 6, 2026.

       The parties shall, on the next date bring their respective suggested

issues. The plaintiff shall serve a copy of today's order upon the defendant

and file an affidavit of service when the matter shall be taken up next.

       The matter shall appear under the heading 'Framing of Issues' on

March 12, 2026.



                                                       (ANIRUDDHA ROY, J.)



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                                CS-COM/774/2024
                                         A.R., J.