T E Thomson And Company Limited vs Swarnalata Chopra Nee Kapur And Anr
2026 Latest Caselaw 2196 Cal/2

Calcutta High Court

T E Thomson And Company Limited vs Swarnalata Chopra Nee Kapur And Anr on 23 March, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-15 TO 17


                          In the High Court at Calcutta
                              Commercial Division
                                 Original Side
                            IA NO. GA-COM/2/2024
                               In CS-COM/4/2023

                 T E THOMSON AND COMPANY LIMITED
                               Vs
               SWARNALATA CHOPRA NEE KAPUR AND ANR

                                       &

                            IA NO. GA-COM/3/2024
                              In CS-COM/4/2023

                 T E THOMSON AND COMPANY LIMITED
                               Vs
               SWARNALATA CHOPRA NEE KAPUR AND ANR

                                       &

                            IA NO. GA-COM/4/2024
                              In CS-COM/4/2023

                 T E THOMSON AND COMPANY LIMITED
                               Vs
               SWARNALATA CHOPRA NEE KAPUR AND ANR


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : March 23, 2026.

                                                                    Appearance:
                                                    Mr. Rittick Chowdhury, Adv.
                                                              Mr. Avijit Kar, Adv.
                                                                ...for the plaintiff

                                             Mr. Javed Kumar Sanwarwala, Adv.
                                                      Mr. Sarosij Dasgupta, Adv.
                                                 Mr. Shariq A. Sanwarwala, Adv.
                                                       ...for the defendant No. 1


         The Court : Mr. Rittick Chowdhury, learned Advocate appears for

the plaintiff/landlord.
                                          2

          Mr.   Sarosij   Dasgupta,   learned    Advocate   appearing   for   the

tenant/defendant No. 1 submits that the plea taken by his client seeking

dismissal of plaint on the ground that this eviction suit is not maintainable

as Commercial Suit.

          The issue is now pending before the Hon'ble Supreme Court in a

Special Leave Petition, which has been filed on December 5, 2025 and

registered as Diary No. 70360/2025.

          Mr.   Sarosij   Dasgupta,   learned    Advocate   appearing   for   the

defendant No. 1 submits that the suit pending before this Court has been

stayed by the Hon'ble Supreme Court upon SLP being admitted under an

order dated March 20, 2026.

          In view of the above, these series of applications are directed to go

out of the list for the time being.

          Parties, upon notice to each other, shall be at liberty to mention

matters after disposal of the issue pending before the Hon'ble Supreme

Court.

          The Department has detected that these series of applications are

not specially assigned and due to some mistaken recording, these are

showing as such in the cause list.

          Necessary corrections shall be made in the record of the proceeding

and henceforth, matters shall appear without bearing the remark "Specially

Assigned".



                                                        (ANIRUDDHA ROY, J.)

Sbghosh
                             IA NO. GA-COM/11/2026
                               [OLD NO CS/78/2018]
                               In CS-COM/111/2024
                                      A.R., J.