Veeline Holdings Private Limited vs Khetawat Properties Limited
2026 Latest Caselaw 2059 Cal/2

Calcutta High Court

Veeline Holdings Private Limited vs Khetawat Properties Limited on 19 March, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-28

                         In The High Court at Calcutta
                             Commercial Division
                                Original Side

                           IA NO. GA-COM/3/2025
                            In CS-COM/825/2024

                   VEELINE HOLDINGS PRIVATE LIMITED
                                 Vs
                     KHETAWAT PROPERTIES LIMITED


BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY
Date : March 19, 2026.

                                                                      Appearance:
                                                           Mr. M. S. Tiwari, Adv.
                                                       Mr. Ravindra Tiwari, Adv.
                                                       Ms. Shweta Poddar, Adv.
                                                         Ms. Soumili Paul, Adv.
                                                          Ms. Puja Shukla, Adv.
                                                             ..for the petitioner.

                                                            Mr. Pranit Bag, Adv.
                                                      Mr. Anuj Kr. Mishra, Adv.
                                                      Mr. Ram Ratan Modi, Adv.
                                                                Mr. A. Das, Adv.
                                                            ...for the defendant.

       The Court: Mr. Moti Sagar Tiwari, learned advocate appears for the

defendant.

       This is an application filed by the plaintiff praying for judgment upon

admission. On the prayer of Mr. Moti Sagar Tiwari, learned advocate, time to

file affidavit in reply stands extended till today. The affidavit in reply filed in

Court today is taken on record. By a judgment and order dated December

17, 2025, this Court had rejected the prayer made by the defendant for

extension of time to file written statement.
                                         2

        Mr. Pranit Bag, learned advocate appearing for the defendant

submits that the defendant is in the process of preferring special leave

petition from the said judgment of this Court and, accordingly prays for

some time.

        In view of the above, this matter is directed to go out of the list for

the time being with liberty to parties to mention the same for inclusion upon

notice to each other, subject to the result of the special leave petition, if any,

filed shortly.



                                                         (ANIRUDDHA ROY, J.)



Arsad




                          CS-COM/825/2024
                          IA GA-COM/3/2025
                                A.R., J.