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Indoworth India Limited & Ors vs Axis Bank Limited And Ors
2026 Latest Caselaw 2296 Cal/2

Citation : 2026 Latest Caselaw 2296 Cal/2
Judgement Date : 25 March, 2026

[Cites 0, Cited by 0]

Calcutta High Court

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

Author: Aniruddha Roy
Bench: Aniruddha Roy
OCD-13 & 14

                In the High Court at Calcutta
                    Commercial Division
                       Original Side

                       IA No. GA/6/2019
                    [Old No. CS/181/2018]
                     In CS-COM/790/2024

               INDOWORTH INDIA LIMITED & ORS.
                             VS
                 AXIS BANK LIMITED AND ORS.

                            AND

                       IA No. GA/8/2021
                    [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. Kumarjit Banerjee, Adv.(VC)
                                                 Mr. D.N. Mishra, Adv.
                                          Mr. Siddhanth Makkar, Adv.
                                                  Ms. Pooja Sah, Adv.
                                                    ... for the plaintiffs

                                              Mr. Rohit Banerjee, Adv.
                                             Ms. Shrayashee Das, Adv.
                                         Mr. Tiridibesh Dasgupta, Adv.
                                            Ms. Anukriti Agarwal, Adv.
                                              ... for the defendant no.2

                                   Mr. Dhirendra Nath Sharma, Sr. Adv.
                                                Mr. Anunoy Basu, Adv.
                             ... for the defendant no. 6/HDFC Bank Ltd.
                                          2

                            In Re: IA No.GA/6/2019


             The Court : Appearing for the defendant no.6/HDFC Bank Limited,

the applicant herein, Mr. Dhirendra Nath Sharma, learned Senior Advocate

prays for rejection of plaint.

             Mr. Kumarjit Banerjee, learned Advocate (VC) appears for the

plaintiff.

             Since the plaint is in the process of amendment, this application

shall appear after the plaint is amended.



                            In Re: IA No. GA/8/2021


        Mr. Rohit Banerjee, learned Advocate appears for the defendant no.2,

previously ABN Amro Bank NV and presently Nat West Markets PLC.

        This is an application for direction upon the plaintiffs to pay the

claim of the defendant no.2.

        Since the plaint is in the process of amendment, this application

shall appear after the amendment is being carried out.

        Parties shall be at liberty to mention these applications at the

appropriate stage, upon notice to each other.




                                                        (ANIRUDDHA ROY, J.)




RS




                              GA/6/2019 and GA/8/2021
                                In CS-COM/790/2024
                                       A.R., J.

 
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