Soumitra Sen & Ors vs Indian Oil Corporation Limited
2026 Latest Caselaw 1556 Cal/2

Calcutta High Court

Soumitra Sen & Ors vs Indian Oil Corporation Limited on 6 March, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-3
                               ORDER SHEET

                            CS 151 of 2024
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE


                         SOUMITRA SEN & ORS.
                                  VS.
                    INDIAN OIL CORPORATION LIMITED


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 6th March, 2026.

Mr. Ishaan Saha (VC), Mr. A. K. Awasthi, Mr. Aishwarya Kr.

Awasthi, Advocates for the plaintiffs.

Mr. Chayan Gupta, Mr. Amit Kr. Nag, Mr. Partha Banerjee, Ms. Rishita Sarkar, Advocates for the defendant.

The Court : In terms of the order dated 30th January, 2026 the sole

defendant upon paying the cost as directed by the said order has filed its

written statement within the extended period of time. A copy of the written

statement has also been served on the plaintiffs. The suit, therefore, cannot

be now proceeded with as an undefended suit.

Let there be a cross order for discovery to expedite the hearing of the

suit. The plaintiffs shall disclose their documents by 24th March, 2026 and

give inspection thereof by 31st March, 2026. The defendant shall disclose

their documents by 17th April, 2026 and give inspection thereof by 30th

April, 2026. After the discovery and inspection are completed, the plaintiffs

shall prepare a Judge's brief of documents/Supplementary Judge's brief of

documents including the documents that may be disclosed by the parties in

terms of this order and file the same in the department. On the filing of the

Judge's brief of documents/Supplementary Judge's brief of documents, the

department shall take necessary steps for placing the suit in the warning

list and thereafter in the peremptory list before the appropriate Bench. Once

the suit appears in the list, the parties shall file their respective suggested

issues to enable the Court to frame the issues and thereafter the witness

action shall commence.

The suit is directed to go out of the list for the time being.

(ARINDAM MUKHERJEE, J.)

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