Devesh Sonthalia And Anr vs Eversub India Pvt Ltd And Ors
2026 Latest Caselaw 2060 Cal/2

Calcutta High Court

Devesh Sonthalia And Anr vs Eversub India Pvt Ltd And Ors on 19 March, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-29

             In The High Court at Calcutta
                         [Commercial Division]
                                Original Side

                           IA NO. GA-COM/1/2024
                                     In
                             CS-COM/827/2024

                       DEVESH SONTHALIA AND ANR
                                  Vs
                     EVERSUB INDIA PVT LTD AND ORS


BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date :19th March, 2026
                                                                   Appearance:
                                                   Mr. Suman Kr. Dutt, Sr. Adv.
                                                         Mr. Mohit Gupta, Adv.
                                                        Mr. A.P. Agarwalla, Adv.
                                                              ...for the plaintiffs

                                                    Mr. Vipul Kundalia, Sr. Adv.
                                                    Mr. Rajesh Bharadwaj, Adv.
                                                     Mr. Aritra Chatterjee, Adv.
                                                       Mr. Anindya Kanan, Adv.
                                                        ...for the defendant no.1

                                                          Mr. Sattik Rout, Adv.
                                                        ...for the defendant no.2



         The Court :- Mr. Suman Kumar Dutt, learned Senior Advocate with

Mr. Mohit Gupta, learned Advocate appears for the plaintiffs.

         Mr. Vipul Kundalia, learned Senior Advocate appears for the

defendant no.1.

         Mr. Sattik Rout, learned Advocate appears for the defendant no.2.

         None appears for the defendant nos. 3 and 4 despite notice.
                                          2


         Considering the case made out in the plaint and the instant

injunction application filed in aid thereof and on perusal of the reliefs

claimed in the plaint as well as in this application, it appears to this Court

that it is a fit case where the parties must be sent for mediation. The parties

have also not objected to the same.

         In view of the above, Mr. Abhratosh Majumdar, learned Senior

Advocate is requested to hold the mediation between the parties. The

mediation shall conclude within four months from the date of the first

sitting of the mediation.

         The consolidated remuneration of Rs. 6 lakhs shall be paid to the

Mediator to be shared equally by the plaintiffs on the one hand and the

defendants on the other hand. In the event the defendant nos. 3 and 4 are

not represented then the 50% of the remuneration shall be shared by

defendant nos. 1 and 2 in equal halves.

         After the mediation concludes, the Mediator shall file a report before

this Court.

         The interim order already in existence till March 31, 2026 stands

extended till August 11, 2026 or until further orders, whichever is earlier.

         Immediately after the mediation is over, the parties shall be at liberty

to mention the matter before the Court upon notice to each other for further

direction.



                                                        (ANIRUDDHA ROY, J.)


R.Bhar/R.D.Barua
                                     GA-COM/1/2024
                                  In CS-COM/827/2024
                                          A.R., J.