Visa Energy Ventures Ltd & Anr vs Il & Fs Financial Services Ltd & Ors
2026 Latest Caselaw 2012 Cal/2

Calcutta High Court

Visa Energy Ventures Ltd & Anr vs Il & Fs Financial Services Ltd & Ors on 18 March, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-7

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                              IA NO. GA/3/2026
                               In CS/241/2015

                    VISA ENERGY VENTURES LTD & ANR.
                                    Vs
                  IL & FS FINANCIAL SERVICES LTD & ORS.



BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR
Date: 18th March, 2026
                                                                         Appearance:
                                                              Mr. Rajarshi Datta, Adv.
                                                               Mr. Rahul Poddar, Adv.
                                                                    ...for the petitioner

                                                           Mr. Piyush Kumar, Adv.
                                                            Mr. Aditya Sinha, Adv.
                                                          ...for the respondent no. 2

The Court:- This is an application praying for recalling the Order dated

2nd February, 2026 passed in GA/2/2026 in the suit. The suit was dismissed

for default on 19th February, 2024. Subsequently the application for restoration

was filed on 13.1.2026 after two years. Explanation given was not satisfactory

for which this Court dismissed the application for restoration. However, this is

an application for recalling. The Learned Counsel submitted that the concerned

Advocate, because of renal failure was out of Court for a long time, which was

the reason beyond the control. The Learned Counsel for the defendant left the

matter before this Court though objected to the ground.

For the ends of justice, the Order dated 2nd February, 2026 is hereby

recalled. The suit is restored subject to payment of costs of Rs.50,000/- to be

paid to the High Court Legal Services Committee within seven days from date.

In case of default of payment within seven days, this order shall stand vacated.

The suit is restored along with all pending applications.

The suit will appear in the list on 13th May, 2026.

GA/3/2026 stands disposed of accordingly.

(SUGATO MAJUMDAR, J.)

T.O. AR(CR)