Sri Rani Sati Abasan Private Limited And ... vs Mahesh Nimawat And Ors
2026 Latest Caselaw 275 Cal/2

Calcutta High Court

Sri Rani Sati Abasan Private Limited And ... vs Mahesh Nimawat And Ors on 29 January, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-18

                                  ORDER SHEET

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

                                IA No. GA/2/2025
                                        In
                                CS No. 45 of 2025

              SRI RANI SATI ABASAN PRIVATE LIMITED AND ANR.
                                 VERSUS
                        MAHESH NIMAWAT AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 29th January, 2026.

Appearance:

Mr. Aniruddha Mitra, Sr. Adv.

Ms. Antara Biswas, Adv.

Ms. Labanyasree Sinha, Adv.

For the plaintiffs/petitioners.

The Court: Affidavit of service filed in Court today is taken on record.

The defendants have remained unrepresented on several occasions in the

past when the matter was called on. By an order dated 20 th January, 2026, the

plaintiffs were directed to make a further service. On a perusal of the affidavit of

service, it appears that the defendants have been served through registered post.

It was made clear in the order dated 20th January, 2026 that in the event the

defendants remain unrepresented on the next date despite notice the matter will

be taken up in the absence of the defendants. There is, as such, no embargo in

taking up the matter in the absence of the defendants.

The plaintiffs commence their arguments but the same could not be

concluded.

Since the defendants remain unrepresented, the learned Senior Advocate

representing the plaintiffs has submitted that his clients will produce the

document relating to the registered office address records of the defendant no.5

which is a private limited company from the official website of the Registrar of

Companies. Let such documents be produced on the next date.

The plaintiffs shall serve a copy of this order upon the defendants.

Let this matter appear on 12th February, 2026.

(ARINDAM MUKHERJEE, J.)

snn.