Basu House Private Limited vs Rubee Air Freight Limited
2026 Latest Caselaw 2187 Cal/2

Calcutta High Court

Basu House Private Limited vs Rubee Air Freight Limited on 23 March, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-7 & 8

                           In the High Court at Calcutta
                               Commercial Division
                                  Original Side
                             IA NO. GA-COM/2/2026
                              In CS-COM/169/2025
                          BASU HOUSE PRIVATE LIMITED
                                     VS
                          RUBEE AIR FREIGHT LIMITED
                                         &
                             IA NO. GA-COM/3/2026
                              In CS-COM/169/2025
                          BASU HOUSE PRIVATE LIMITED
                                      VS
                           RUBEE AIR FREIGHT LIMITED
  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : March 23, 2026.
                                                                     Appearance:
                                                       Mr. Debayjoti Mondal, Adv.
                                                         Mr. Gourab Kumar, Adv.
                                                                ...for the plaintiff
                                                       Mr. Oishik Chatterjee, Adv.
                                                              ...for the defendant
                            In Re: GA-COM/2/2026
         The Court : Mr. Debayjyoti Mondal, learned Advocate appears for
the plaintiff/landlord.
         Mr.    Oishik     Chatterjee,   learned   Advocate   appears    for   the
defendant/tenant.
                                              2
             Considering the nature of the application, there is no scope for any
interim order.
             Plaintiff submits that application has not been served.
             Copy of the application has been served in Court today upon the
plaintiff.
             Plaintiff shall file affidavit in opposition on or before April 8, 2026.
             Affidavit in reply, if any, thereto shall be filed on or before April 27,
2026.
             The matter shall appear under the heading "Adjourned Motion" in
the monthly list of May, 2026.
                            In Re: GA-COM/3/2026
             Mr.   Debayjyoti   Mondal,      learned   Advocate   appears    for   the
plaintiff/landlord.
             Mr.   Oishik   Chatterjee,     learned    Advocate   appears    for   the
defendant/tenant.
             Considering the nature of the application, there is no scope for any
interim order.
             Plaintiff submits that application has not been served.
             Copy of the application has been served in Court today upon the
plaintiff.
             Plaintiff shall file affidavit in opposition on or before April 8, 2026.
                                 IA NO. GA-COM/2/2026
                                  In CS-COM/169/2025
                                           &
                                 IA NO. GA-COM/3/2026
                                  In CS-COM/169/2025
                                          A.R., J.
          Affidavit in reply, if any, thereto shall be filed on or before April 27,
2026.

          The matter shall appear under the heading "Adjourned Motion" in
the monthly list of May, 2026.

                                                         (ANIRUDDHA ROY, J.)
Sbghosh
                              IA NO. GA-COM/2/2026
                               In CS-COM/169/2025
                                        &
                              IA NO. GA-COM/3/2026
                               In CS-COM/169/2025
                                      A.R., J.