National Insurance Company Limited vs Himadri Specialty Chemical Ltd
2026 Latest Caselaw 2193 Cal/2

Calcutta High Court

National Insurance Company Limited vs Himadri Specialty Chemical Ltd on 23 March, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-18 & 19

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

                            IA NO. GA/1/2022
                          [OLD NO CS/196/2022]
                                    In
                            CS-COM/419/2024

                NATIONAL INSURANCE COMPANY LIMITED
                                Vs
                  HIMADRI SPECIALTY CHEMICAL LTD

                                    AND

                          IA NO. GA-COM/5/2025
                          [OLD NO CS/196/2022]
                                    In
                            CS-COM/419/2024

                NATIONAL INSURANCE COMPANY LIMITED
                                Vs
                  HIMADRI SPECIALTY CHEMICAL LTD

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date :23rd March, 2026
                                                                  Appearance:
                                               Mr. Shiv Shankar Banerjee, Adv.
                                                     Ms. Dolan Dasgupta, Adv.
                                                 Mr. Partho Proteem Das, Adv.
                                                         Mr. S. Chamaria, Adv.
                                                              ...for the plaintiff

                                                      Mr. Anirban Ray, Sr. Adv.
                                                        Mr. Shayak Mitra, Adv.
                                                         Mr. Amit Kr. Nag, Adv.
                                                      Mr. Partha Banerjee, Adv.
                                                            ...for the defendant


                              In Re: GA-COM/5/2025

       The Court :- This is an application filed by the defendant under

Section 10 of the C.P.C., praying for stay of the instant suit.
                                           2

         On the prayer of Mr. Shayak Mitra, learned Advocate appearing for

the defendant, time to file reply stands extended till today.

         Reply filed in Court today is taken on record. Copy has been served.

         Mr. Shayak Mitra, learned Advocate led by Mr. Anirban Ray, learned

Senior Advocate (VC), have commenced their submissions.

         After continuing for some time, Mr. Anirban Ray, learned Senior

Advocate prays for an accommodation on the ground that he shall have to

bring some judicial authorities and precedence on the issue to cite before

this Court.

         Mr. Shiv Shankar Banerjee, learned Advocate, appears for the

plaintiff landlord in the instant suit.

         For the ends of justice, the matter shall appear once again for further

consideration under the heading "Adjourned Motion" on March 25, 2026,

as prayed for by Mr. Ray.



                                                        (ANIRUDDHA ROY, J.)


R.D.Barua/R.Bhar




                                        GA/1/2022
                                   GA-COM/5/2025
                                  In CS-COM/419/2024
                                          A.R., J.