Kulti Townlet Homes Pvt Ltd And Anr vs Kesoram Industries Limited
2026 Latest Caselaw 885 Cal/2

Calcutta High Court

Kulti Townlet Homes Pvt Ltd And Anr vs Kesoram Industries Limited on 12 February, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

 OD-1

                                   ORDER SHEET

                        IN THE HIGH COURT AT CALCUTTA
                     ORIDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE

                                   CS/139/2025
                                 IA NO: GA/1/2026

                    KULTI TOWNLET HOMES PVT LTD AND ANR
                                    VS
                        KESORAM INDUSTRIES LIMITED

 BEFORE:
 The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 12th February, 2026

Appearance:

Mr. Manish Paul, Adv. (vc) ...for the plaintiffs

Mr. Tridib Bose, Adv. (vc) ...for the defendant

The Court: Perused the report submitted by the Learned Master and

Official Referee, Original Side of this Court dated 9th February, 2026.

It appears from the said report that at the time of scrutiny certain

defects in the plaint have been noticed which require to be corrected. The

nature of defects is such that the same can only be rectified through

amendment and not at the scrutiny.

The plaint is directed to go out of the list for the time being to enable

the plaintiffs to take appropriate steps.

(ARINDAM MUKHERJEE, J.)

S.Mandi