Indoworth India Limited & Ors vs Axis Bank Limited And Ors
2026 Latest Caselaw 2295 Cal/2

Calcutta High Court

Indoworth India Limited & Ors vs Axis Bank Limited And Ors on 25 March, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-4

                      In the High Court at Calcutta
                          Commercial Division
                             Original Side
                        IA NO. GA-COM/10/2026
                         [OLD NO CS/181/2018]
                          In CS-COM/790/2024
                   INDOWORTH INDIA LIMITED & ORS.
                                 VS
                     AXIS BANK LIMITED AND ORS.
   BEFORE:
   The Hon'ble JUSTICE ANIRUDDHA ROY
   Date : March 25, 2026.
                                                                  Appearance:
                                                    Mr. Mainak Bose, Sr. Adv.
                                                   Mr. Kumarjit Banerjee, Adv.
                                                        Mr. D. N. Mishra, Adv.
                                              Mr. Prashant Kumar Singh, Adv.
                                                  Mr. Siddharth Makkar, Adv.
                                                             Ms. P. Saha, Adv.
                                                            ...for the plaintiffs
                                                    Mr. D. N. Sharma, Sr. Adv.
                                                       Mr. Anunoy Basu, Adv.
                                 ...for the defendant No. 5/HDFC Bank Limited
                                            Mr. Avishek Roy Chowdhury, Adv.
                                                    ...for the defendant No. 12
                                                      Mr. Rohit Banerjee, Adv.
                                                    Ms. Shrayashee Das, Adv.
                                                 Mr. Tridibesh Dasgupta, Adv.
                                                          Ms. A. Agarwal, Adv.
                                                     ...for the defendant No. 2
          The Court : Mr. Kumarjit Banerjee, learned Advocate appears for
the plaintiff.
          Mr. D. N. Sharma, learned Senior Advocate appears for the
defendant No. 6/HDFC Bank.
                                         2
          Mr. Rohit Banerjee, learned Advocate appears for the defendant No.
2/previously known as ABN Amro Bank NV, now known as Nat West
Markets PLC.
          Mr. Avishek Roy Chowdhury, learned Advocate appears for the
defendant No. 12/Asset Reconstruction Company.
          This is an application filed by the plaintiff praying for amendment
in the plaint.
          Insofar as, prayer (b) to the application is concerned, Mr. Rohit
Banerjee, learned Advocate, on instruction from his client, submits that he
has no objection, as the said amendment being formal one, merely, to
change the name of the defendant No. 2, the same can be allowed here and
now.
          Accordingly, prayer (b) to the application stands allowed.
          Mr. Avishek Roy Chowdhury, learned Advocate appearing through
virtual mode submits that since, there is no order prayed for against his
client, defendant No. 12, he has no objection if the application is allowed.
          Upon considering the prayers made in the application, Mr. D. N.
Sharma, learned Senior Advocate appearing for the defendant No. 6, on
instruction from his client, submits that he has no objection if the
application stands allowed as, no relief has been sought for against his
client.
          In view of the above, the instant application GA-COM/10/2026
stands allowed, without any order, as to costs.
          Delay, if any, stands condoned.
                             IA NO. GA-COM/10/2026
                              [OLD NO CS/181/2018]
                               In CS-COM/790/2024
                                     A.R., J.
          The plaintiff shall carry out all formalities with regard to the
amendment before the department in the original plaint and the department
shall carry out necessary amendment positively within a period of 14 clear
working days from the date of communication of this order.

          The plaint shall be re-verified/re-affirmed, accordingly.

                                                        (ANIRUDDHA ROY, J.)
Sbghosh
                              IA NO. GA-COM/10/2026
                               [OLD NO CS/181/2018]
                                In CS-COM/790/2024
                                     A.R., J.