J K Engineering Private Limited vs Ane Industries Private Limited
2026 Latest Caselaw 967 Cal/2

Calcutta High Court

J K Engineering Private Limited vs Ane Industries Private Limited on 16 February, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-11

                        In the High Court at Calcutta
                            Commercial Division
                               Original Side
                            IA No. GA-COM/3/2025
                             In CS-COM/834/2024

                     J K ENGINEERING PRIVATE LIMITED
                                   VS
                     ANE INDUSTRIES PRIVATE LIMITED


   BEFORE:
   The Hon'ble JUSTICE ANIRUDDHA ROY
   Date : February 16, 2026.

                                                                    Appearance:
                                                       Mr. Anirban Ray, Sr. Adv.
                                                      Mr. Sounak Banerjee, Adv.
                                                     Mr. Jayanta Sengupta, Adv.
                                                Mr. Sanjib Bandyopadhyay, Adv.
                                                   Ms. Anamika Karmakar, Adv.
                                                            Ms. Jiniya Deb, Adv
                                                               ... for the plaintiff

                                                 Mr. Jayanta Kr. Mitra, Sr. Adv.
                                                          Mr. Asit Kr. De, Adv.
                                                  Mr. Sarbajit Mukherjee, Adv.
                                                               Mr. S. Roy, Adv.
                                                           ... for the defendant


             The Court : Mr. Anirban Ray, learned Senior Advocate being ably

assisted by Mr. Jayanta Sengupta, learned Advocate appears for the

plaintiff.

             Mr. Jayanta Kr. Mitra, learned Senior Advocate being ably

assisted by Mr. Sarbajit Mukherjee, learned Advocate appearing for the

defendant has moved this application.

             This is an application praying for removal of the plaint from the

board on the following grounds :
                                            2

            a) Revocation of leave granted by the Court under Section

                12A of the Commercial Courts Act, 2015 (for short "CC

                Act"), as the plaint does not contemplate any urgent

                interim relief;

            b) Revocation of leave granted under Clause 12 of the

                Letters Patent, 1865 and

            c) The suit is barred by law of limitation.


          Mr. Jayanta Kr. Mitra, learned Senior Advocate, on instruction,

submits that the third point on the ground of law of limitation shall not be

pressed at this stage.

          Mr.   Mitra,   learned      Senior    Advocate   has   commenced   his

submissions and he shall continue tomorrow.

          Accordingly,   the      matter    shall appear    under the   heading

"Adjourned Motion" on February 17, 2026.




                                                           (ANIRUDDHA ROY, J.)


Sbghosh




                                  IA No. GA-COM/3/2025
                                   In CS-COM/834/2024
                                          A.R., J.