Sbpl Infrastructure Limited vs India Media Services Pvt. Ltd
2026 Latest Caselaw 1929 Cal/2

Calcutta High Court

Sbpl Infrastructure Limited vs India Media Services Pvt. Ltd on 17 March, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

                                                      2025:CHC-OS:199
Item Nos.-11 to 15

                 In the High Court at Calcutta
              Ordinary Original Civil Jurisdiction
                        Original Side
                           IA No. GA/2/2026
                            In EC/255/2022
                      SBPL INFRASTRUCTURE LIMITED
                                   VS
                     INDIA MEDIA SERVICES PVT. LTD.
                                  AND
                           IA No. GA/3/2026
                            In EC/255/2022
                      SBPL INFRASTRUCTURE LIMITED
                                   VS
                     INDIA MEDIA SERVICES PVT. LTD.
                                  AND
                           IA No. GA/4/2026
                            In EC/255/2022
                      SBPL INFRASTRUCTURE LIMITED
                                   VS
                     INDIA MEDIA SERVICES PVT. LTD.
                                  AND
                           IA No. GA/5/2026
                            In EC/255/2022
                      SBPL INFRASTRUCTURE LIMITED
                                   VS
                     INDIA MEDIA SERVICES PVT. LTD.
                                  AND
                           IA No. GA/6/2026
                            In EC/255/2022
                      SBPL INFRASTRUCTURE LIMITED
                                   VS
                     INDIA MEDIA SERVICES PVT. LTD.
                                         2
                                                                                    2025:CHC-OS:199
  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : March 17, 2026.
                                                                     Appearance:
                                                  Mr. Jishnu Chowdhury, Sr. Adv.
                                                         Mr. Gaurav Khaitan, Adv.
                                                              Mr. Ratul Das, Adv.
                                               ... for the award-holder/respondent
                                                  Mr. Krishnaraj Thaker, Sr. Adv.
                                                         Mr. Dhruv Chadha, Adv.
                                                     Mr. Aurin Chakraborty, Adv.
                                                            Ms. Tapati Saha, Adv.
                                                           Ms. Ankita Nandi, Adv.
                                                ... for the award-debtor/petitioner
         The Court: This series of matters are specially assigned before this
Court.
         The matters are arising out of several orders passed by the
Registrar, Original Side in reference. The appeals are from such orders
passed by the Registrar, Original Side.
         Mr. Jishnu Chowdhury, learned Senior Advocate appearing for the
respondent/award-holder in the appeals has raised the preliminary point of
maintainability of the appeals, which he shall have to argue first before
addressing on merit of the appeals.
         On the prayer of Mr. Krishnaraj Thaker, learned Senior Advocate
appearing for the appellant/award-debtor, subject to the maintainability of
the appeals, as raised by Mr. Chowdhury, the appellant shall be permitted
to file informal paper books for the convenience of this Court on or before
June 12, 2026. Copy of the paper books shall be furnished to the learned
Advocate on Record for the respondent/award-holder.
                     IA No. GA/2/2026, GA/3/2026, GA/4/2026,
                             GA/5/2026 and GA/6/2026
                                  In EC/255/2022
                                       A.R., J.
                                                                                2025:CHC-OS:199
          The maintainability point shall be heard first on the next day.
          The matters shall appear under the heading "New Chamber
Application (Specially Assigned)" on July 7, 2026.
          The point of condonation of delay in respect of IA No. GA-
COM/5/2026 is also kept open.

          The Registrar, Original Side shall have to consider the record in
the meantime and find out whether the matters are related to commercial
division and if so, then the matters shall be renumbered accordingly and a
report shall be filed on the next day.
                                                          (ANIRUDDHA ROY, J.)
RS
                      IA No. GA/2/2026, GA/3/2026, GA/4/2026,
                              GA/5/2026 and GA/6/2026
                                   In EC/255/2022
                                        A.R., J.