Saltee Infrastructure Ltd vs M/S Daga Auto Services Private Limited ...
2026 Latest Caselaw 1566 Cal/2

Calcutta High Court

Saltee Infrastructure Ltd vs M/S Daga Auto Services Private Limited ... on 6 March, 2026

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

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


                                      RVWO/2/2026
                                    WITH ACO/4/2025
                                APO/240/2016 CP/357/2011
                                    IA NO: GA/1/2026

                           SALTEE INFRASTRUCTURE LTD
                                       VS
                 M/S DAGA AUTO SERVICES PRIVATE LIMITED AND ORS


       BEFORE :
       HON'BLE JUSTICE SABYASACHI BHATTACHARYYA
       DATE : 6th March, 2026.

                                                                            Appearance :
                                                                Ms. Noelle Banerjee, Adv.
                                                     Ms. Labony Ray, Adv. ...for applicant.

                                                        Mr. Shounak Mukhopadhyay, Adv.
                                                                     Mr. Atish Ghosh, Adv.
                                                Ms. Antara Dey, Adv. ...for respondent no.5.

Mr. Amritam Mondal, Adv. ...for respondent no.10.

The Court :- At the outset, it is pointed out by learned counsel for the

parties that the respondent no. 2 in the review application has met his demise

in the interregnum. Since the respondent no.3 herein namely, Nirmala Daga,

being one of the heirs and legal representatives of the deceased respondent no.2

Prayag Das Daga is already on record, the review application cannot be said to

have abated. However, for the ends of justice, the review applicant shall file an

application seeking impleadment of the other legal heirs and representatives of

the deceased respondent no.2, Prayag Das Daga by March 10, 2026 with an

advance copy to the learned advocates-on-record for the respondents.

The said application shall be listed next on March 13, 2026 along with

the main review application, when the matter shall next be listed under the

same heading for further hearing.

(SABYASACHI BHATTACHARYYA, J.)

pkd.