Amalgamated Fuels Limited vs Niranjan Lal Agarwal
2026 Latest Caselaw 225 Cal/2

Calcutta High Court

Amalgamated Fuels Limited vs Niranjan Lal Agarwal on 27 January, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

O-98

                                   ORDER SHEET

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

                                  IA No. GA/3/2023
                                          In
                                    CS/156/2023

                        AMALGAMATED FUELS LIMITED
                                 VERSUS
                          NIRANJAN LAL AGARWAL

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 27th January, 2026.

Appearance:

Mr. Sarosij Dasgupta, Adv.

Mr. A. Kankani, Adv.

Ms. Shree Chatterjee, Adv.

For the plaintiff.

Mr. Soumyadeb Sinha, Adv.

Ms. Suranjana Chatterjee, Adv.

For the defendant.

The Court: It is submitted on behalf of the plaintiff a special leave petition

has been filed against the judgment and order of the Special Bench delivered on

18th June, 2025 in IA No. GA-COM/2/2024 in CS(COM) No. 4 of 2023 (T.E.

Thomson & Company Limited-Vs.- Swarnalata Chopra Nee Kapur & Anr.).

The judgment and order in Dipak Polymers which fell for consideration before the

Special Bench has also been challenged in an earlier special leave petition. It is

likely that the two petitions will be heard by the Hon'ble Supreme Court in recent

future. The decision of the Hon'ble Supreme Court in either way, i.e. upholding

the view expressed in Dipak Polymers or affirming the view of the Special Bench

in T.E. Thomson & Company Limited shall have a direct effect on this matter

which is also an eviction suit.

In the aforesaid facts and circumstances, let this application on the prayer

of the plaintiff be adjourned and shall appear in the monthly list of April, 2026.

The parties will, however, be at liberty to mention preponing the returnable

date if the decision of the Hon'ble Supreme Court is available prior thereto.

(ARINDAM MUKHERJEE, J.)

snn.