Indoworth India Limited & Ors vs Axis Bank Limited And Ors
2026 Latest Caselaw 114 Cal/2

Calcutta High Court

Indoworth India Limited & Ors vs Axis Bank Limited And Ors on 15 January, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-3


                      In the High Court at Calcutta
                          Commercial Division
                             Original Side


                           IA No. GA-COM/9/2025
                                      In
                              CS-COM/790/2024
                            [Old No. CS/181/2018]


                   INDOWORTH INDIA LIMITED & ORS.
                                 VS
                     AXIS BANK LIMITED AND ORS.



BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY
Date : 15th January, 2026.

                                                              APPEARANCE:
                                                     Mr. Mainak Bose, Sr., Adv.
                                                   Mr. Deva Nand Misra, Adv.
                                              Mr. Prashant Kumar Singh, Adv.
                                                              For the plaintiffs.
                                                 Mr. Dwaipayan Banerjee, Adv.
                                                     Mr. Aharnish Ghosh, Adv.
                                                           For defendant no. 8
                                                        Mr. Pratik Ghose, Adv.
                                             Mr. Avishek Roy Choudhury, Adv.
                                                             Defendant no. 12.
                                                                                .

The Court:- Affidavit of service along with notice of motion filed in Court today are taken on record.

Mr. Mainak Bose, learned senior Advocate appears for the plaintiffs.

Mr. Aharnish Ghosh, learned Advocate appears for defendant no. 8.

Mr. Avishek Roy Choudhury learned Advocate (VC) appears for defendant no. 12.

The rest of the defendants are not represented today. This is an application filed by the plaintiffs praying for summary judgment.

Learned senior Advocate Mr. Mainak Bose submits that defendant nos. 2, 7, 9 and 10 have shifted their place of business/office from the address mentioned in the cause title of the plaint.

Accordingly, the plaintiffs require the present address of those defendants so that the plaint and other pleadings can be necessarily amended showing the present address of the defendants. In view of the above, the plaintiffs shall be at liberty to carry out the necessary exercise in this regard and then to take out the necessary amendment application showing the changed address of the defendants so that those can be incorporated in the plaint and other relevant pleadings by way of amendment.

The matter shall appear under the heading 'New Motion' on February 23, 2026.

(ANIRUDDHA ROY, J.)

dg/

CS-COM/790/2024 AR,J