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Mihijam Vanaspati Limited And Anr vs Shining Vyapar Private Limited And Ors
2026 Latest Caselaw 2476 Cal/2

Citation : 2026 Latest Caselaw 2476 Cal/2
Judgement Date : 31 March, 2026

[Cites 7, Cited by 0]

Calcutta High Court

Mihijam Vanaspati Limited And Anr vs Shining Vyapar Private Limited And Ors on 31 March, 2026

Author: Debangsu Basak
Bench: Debangsu Basak
                                                                     2026:CHC-OS:105-DB
OCD-1 WT 2
                     IN THE HIGH COURT AT CALCUTTA
                         CIVIL APPELLATE DIVISION
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE


                                  AD-COM/3/2025
                                       WITH
                                CS-COM/788/2024
                              IA NO: GA-COM/1/2026

                 MIHIJAM VANASPATI LIMITED AND ANR
                                 VS
               SHINING VYAPAR PRIVATE LIMITED AND ORS

                                      WITH

                                  OCOT/2/2026

                    MIHIJAM VANASPATI LTD AND ANR
                                 VS
             SHINNING VYAPAR PRIVATE LIMITED AND OTHERS

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
                  -AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI



For the Appellants        :       Mr. Satadeep Bhattacharyya, Adv.
                                 Mr. Bipin Ghosh, Adv.
                                 Ms. Sriparna Mitra, Adv.


For the Respondent
No. 1 and 2               :       Mr. Rishad Medora, Adv.
                                  Mr. Rohit Banerjee, Adv.
                                  Ms. Kanchan Jaju, Adv.
                                  Ms. Sreha Das, Adv.


For the Respondent
No. 3                     :       Mr. K. C. Garg, Adv.
                                  Ms. Sunita Agarwal, Adv.

                                                                                2026:CHC-OS:105-DB

HEARD ON               :     31.03.2026
DELIVERED ON           :     31.03.2026


DEBANGSU BASAK, J.:-

1. GA-COM/1/2026 is an application for condonation of delay in

filing the cross-objection. For the ends of justice, the causes are

accepted as sufficient and delay in filing the cross-objection is

condoned. GA-COM/1/2026 is allowed.

2. The appeal and the cross-objection are taken up for hearing

analogously as they emanate out of the same impugned judgment

and decree dated July 7, 2025 passed in CS-COM/788/2024( Old

No.CS/332/2012).

3. Learned advocate appearing for the appellant submits that, the

appellant filed a suit for declaration and injunction. The

declaration that the appellant sought for in the suit was that,

appellant was not liable to repay the defendants in the suit.

4. Learned advocate appearing for the appellant submits that,

defendant no.1 in the suit, filed a petition for winding up, being CP

No.306 of 2012. Such winding up petition was admitted by an

order dated January 22, 2013. Appeal carried therefrom, was

disposed of by an order dated April 19, 2013. He submits that,

before the Appeal Court, the appellant deposited a sum of Rs.13

lakhs as security.

5. Learned advocate appearing for the appellant submits that, a

Special Leave Petition was carried against the order of the Appeal

2026:CHC-OS:105-DB

Court dated April 19, 2013. Such Special Leave Petition was

disposed of by an order dated September 13, 2013.

6. Referring to the order of the Supreme Court dated September 13,

2013, learned advocate appearing for the appellant submits that, a

compromise was entered into between the appellant and the

defendant no.1 in the suit. In fact, plight of the other defendants

in the suit were also taken into consideration before the Hon'ble

Supreme Court.

7. Referring to the contents of the order dated September 13, 2013,

learned Advocate appearing for the appellant submits that, out of

the sum of Rs.13 lakhs which was lying in deposit as security in

the winding up petition, a sum of Rs.10 lakhs was directed to be

adjusted towards the claim of the defendant no.1 as against

appellant. The balance sum of Rs.3 lakhs was directed to be

refunded to the appellant.

8. Learned advocate appearing for the appellant contends that the

order dated September 13, 2013 is a complete compromise of all

disputes between the appellant and the other parties to the suit.

He contends that, subsequent to the order dated September 13,

2013, although the written statement of the defendant no.1 was

already on record the defendant no.1 proceeded to amend such

written statement by incorporating counterclaim. He refers to the

pleadings of the counterclaim. He submits that the defendant

no.1 sought to raise counterclaim on the strength of the order

dated September 13, 2013 passed by the Supreme Court.

2026:CHC-OS:105-DB

9. Learned advocate appearing for the appellant submits that, the

claim of the rival parties to the suit stood adjudicated upon by the

order dated September 13, 2013. In any event, by reason of the

principles enunciated in Order 23 Rule 1(4) of the Code of Civil

Procedure, 1908, the defendant no.1 is deemed to gave up its right

of counterclaim as on September 13, 2013, assuming that the

defendant no.1 was entitled to any counterclaim at that point of

time. No new event occurred subsequent to September 13, 2013

for the defendant no.1 to make a counterclaim as against the

appellant in the pending suit.

10. Learned advocate appearing for the appellant submits that, the

learned Trial Judge, therefore, erred in allowing a portion of the

counterclaim. He contends that, the suit was required to be

dismissed as against all the defendants without the counterclaim

being allowed.

11. Learned advocate appearing for the defendant no.1 submits that,

the order of the Hon'ble Supreme Court dated September 13, 2013

is required to be construed in the correct perspective. He refers to

such order and submits that, such order cannot be construed to

mean that a full and final settlement was arrived at between the

parties to the suit. He submits that, the order uses words such as

"settlement for the time being" and leaves the parties to the suit to

their remedies in the suit. That would mean that the counterclaim

of the respondent no.1 was kept open.

2026:CHC-OS:105-DB

12. Learned advocate appearing for the respondent no.1 submits that,

the counterclaim was introduced by way of amendment to the

written statement which was granted by the learned Trial Judge.

No grievance was raised as against the counterclaim being made.

13. Learned advocate appearing for the respondent no.1 refers to

Order XXI Rule 1(4) of the Code of Civil Procedure, 1908 and

submits that, the respondent no.1 did not abandon any part or

portion of its claim. He submits that the entire transaction was for

a sum of Rs.15 lakhs. Out of the sum of Rs.15 lakhs, Rs.2 lakhs

was received by the respondent no.1 leaving a sum of Rs.13 lakhs

to be receivable. He submits that, the rate of interest was

admitted and acknowledged by the appellant. He refers to various

pleadings of the appellant in this regard.

14. Learned advocate appearing for the respondent no.1 relies upon

(1999) 3 SCC 80 (INDUSTRIAL CREDIT & DEVELOPMENT

SYNDICATE NOW CALLED I.C.D.S LTD. VS. SMITHABEN H.

PATEL (SMT) AND OTHERS) and (2014) 5 SCC 577 (V. KALA

BHARATHI AND OTHERS VS. ORIENTAL INSURANCE

COMPANY LIMITED, BRANCH CHITOOR) and contends that,

respondent no.l is entitled to adjust the sum received from the

appellant, towards the interest amount accrued and thereafter,

towards the principal.

15. Relying upon (1992) 3 SCC 576 (JIVENDRA NATH KAUL VS.

COLLECTOR/DISTRICT MAGISTRATE AND ANOTHER), learned

advocate appearing for the respondent no.1 submits that, the

2026:CHC-OS:105-DB

words "for the time being" means that the same is for the time at

which, the order dated September 13, 2013 was passed and not

for the period subsequent thereto.

16. Learned Advocate appearing for the defendant no. 3 submits that,

the defendant no. 3 was involved in the suit unnecessarily.

Defendant no. 3 incurred costs and expenses in defending the suit.

He submits that, the cost of litigation awarded by the learned Trial

Judge should be increased.

17. Admittedly, a money transaction took place between the appellant

and the respondent no. 1. Respondent no. 1 lent and advanced a

sum of Rs.15 lakhs to the appellant which was repayable by the

appellant along with agreed rate of interest.

18. With the appellant not repaying such loan, respondent no. 1 filed a

winding-up petition as against the appellant being CP No. 306 of

2012. Such winding-up petition was admitted by an order dated

January 22, 2013 on the basis of the admission of the appellant

that, the respondent no. 1 granted a loan of Rs.15 lakhs and that,

the appellant agreed to pay interest at the rate of 12% per annum

on such sum. The admission of the parties that, Rs.2 lakhs was

repaid by the appellant was also placed on record.

19. It is admitted at the Bar that, out of the sum of Rs.15 lakhs, lent

and advanced by the respondent no. 1 to the appellant, a sum of

Rs.2 lakhs was repaid by the appellant to the respondent no. 1

leaving a sum of Rs.13 lakhs due and payable along with accrued

interest.

2026:CHC-OS:105-DB

20. An appeal was carried against the order dated January 22, 2013

passed in CP No. 306 of 2012 being APO/120/2013. Such appeal

was dismissed by an order dated April 19, 2013. In the appeal, a

sum of Rs.13 lakhs was deposited by the appellant.

21. A special leave petition was preferred against the order dated April

19, 2013 passed in APO/120/2013. Such special leave petition

was disposed of by an order dated September 13, 2013. It would

be apposite to set out the relevant portions of the order dated

September 13, 2013 which are as follows;

"3. We are happy to note that in the course of hearing of this appeal, the parties to the litigation have amicably resolved their dispute for the time being and therefore, the appeal is being disposed of with certain directions.

7. It has been agreed among the parties and therefore, we direct that out of the said amount of Rs.13 lacs deposited with the Calcutta High Court, the respondent is permitted to withdraw Rs.10 lacs and the remaining amount of Rs.3 lacs shall be returned to the appellant. The winding up proceedings shall be dropped or permitted to be withdrawn and the hearing of Civil Suit No. 332 of 2012 filed by the appellant along with its sister concern against the respondent and others, before the Calcutta High Court shall be expedited.

8. The learned counsel appearing for both the parties have assured this Court that the litigants and the counsel appearing in the aforestated civil suit shall extend their cooperation to the

2026:CHC-OS:105-DB

High Court so that the aforestated suit can be disposed of at an early date.

9. In view of the above order, the order dated 19th April, 2013 passed in APO No. 120 of 2013 in CP No. 306 of 2012 and order passed in winding up Petition No. 306 of 2012 dated 22nd January, 2013 are quashed and set aside. The appeal is disposed of accordingly without any order as to costs."

22. During the pendency of the winding-up proceedings, the appellant

as a plaintiff, filed a suit for declaration and injunction. In such

suit, the defendant no. 1 filed a written statement. In such written

statement, defendant no. 1 did not make any counterclaim till

prior to September 13, 2013.

23. Subsequent to the order dated September 13, 2013 of the Hon'ble

Supreme Court, respondent no. 1 filed a written statement making

further claims as against the appellant.

24. Pursuant to and in terms of the order dated September 13, 2013,

respondent no. 1 received a sum of Rs.10 lakhs out of the sum of

Rs.13 lakhs kept in deposit to the credit of the winding-up

petition. Court is informed that the appellant is yet to withdraw

the sum of Rs.3 lakhs.

25. At the time, when, the parties before the Hon'ble Supreme Court

were entering into the agreement as was recorded in the order

dated September 13, 2013, the parties were well aware as to their

respective liabilities and obligations vis-a-vis each other.

Respondent no. 1 agreed to receive a sum of Rs.10 lakhs.

2026:CHC-OS:105-DB

Respondent no. 1 agreed that out of the sum of Rs.13 lakhs kept

in deposit the balance Rs.3 lakhs will be returned to the appellant.

26. In our view, before the Hon'ble Supreme Court, parties entered

into and settled their disputes against each other finally. Hon'ble

Supreme Court was made aware of the pending suit and since, the

special leave petition emanated out of the winding-up proceedings,

Hon'ble Supreme Court permitted the parties to expedite the

hearing of the suit. Hon'ble Supreme Court also directed the

parties to extend their cooperation so that the suit can be disposed

of at an early date.

27. It is the contention of the respondent no. 1 that, the dispute for

the time being was settled before the Hon'ble Supreme Court

meant that the respondent no. 1 can make the counter claim. In

Jivendra Nath Kaul (supra), the provisions of Section 28 (11) of

the U.P. Kshettra Samitis and Zilla Parishads Adhiniyam, 1961 fell

for consideration. The words used "for the time being", in such

Statute was construed to mean that at the moment or the existing

position. It also held that, such words indicate the actual

membership in existence on the date of the motion of no

confidence.

28. Applying such interpretation to the case at hand therefore, on the

date, when the order dated September 13, 2013 was passed, the

parties were settling all disputes between them as on September

13, 2013. No material was placed either before the learned Trial

Judge or before us to suggest let alone establish that, there was

2026:CHC-OS:105-DB

any event occurring subsequent to September 13, 2013 for the

respondent no. 1 to introduce the counterclaim.

29. In our view, the order dated September 13, 2013, set at rest all

disputes between the parties as on that date. Disputes prior to

such date cannot and should not be permitted to be reopened.

Learned Trial Judge erred in doing so.

30. Smithaben H. Patel (supra) and V. Kala Bharathi (supra) notices

the provisions of order XXI Rule 1(4) of the Code of Civil Procedure,

1908 amongst others and is of the view that, adjustment of

interest is to be made first awards the interest accrued and

thereafter towards the principal. Smithaben H. Patel (supra) in

addition thereto also notices the provisions of Sections 59 to 61 of

the Contract Act, 1872.

31. In the facts and circumstances of the present case, since, the

disputes between the parties stood settled as on September 13,

2013 and since, there was no further cause of action for the

respondent no. 1 to introduce the counterclaim as done, the

question of award of any amount in favour of the respondent no. 1

by the learned Trial Judge does not arise. Therefore, the question

of adjustment of amount received also does not arise. Apart

therefrom as on September 13, 2013, the respondent no. 1

accepted a sum of Rs.10 lakhs from the appellant.

32. In such circumstances, the appeal of the appellant is disposed of

by setting aside the portion of the impugned judgment and order

quantifying the amount of principal and the interest payable by

2026:CHC-OS:105-DB

the appellant to the respondent no. 1. However, the portion of the

order, which directs the payment of litigation costs to the

defendant no. 3 is retained. Such retention is made since, no

ground with regard thereto was canvassed in the appeal by the

appellant.

33. On the parity of the same reasoning as noted above, the cross-

objection filed by the respondent no. 1 in the appeal, is dismissed.

No order as to costs in both the proceedings.

34. Appellant seeks refund of the sums lying with the Registrar,

Original Side in the present appeal as also in the winding-up

proceedings.

35. Since, we are of the view that, the parties settled their disputes

before the Hon'ble Supreme Court as noted above, it would be

appropriate to direct the Registrar, Original Side to refund the

sums lying with it to the credit to the winding-up proceedings as

also to the appeal, along with accrued interest therein, to the

appellant no. 1, subject to deduction of all legitimate cost and

charges therefrom.

36. Learned Advocate appearing for the appellant at this stage,

submits that, a sum of Rs.50,000/- as awarded by the decree may

be made over by the Registrar to the respondent no. 3 in full and

final satisfaction of the decretal amount in terms of the impugned

judgment and decree. Such request being reasonable, is accepted.

37. Learned Registrar, Original Side is requested to make over a sum

of Rs.50,000/- out of the proceeds of the sum lying with the credit

2026:CHC-OS:105-DB

to the appeal to the respondent no. 3, towards full and final

satisfaction of the decretal amount, within a period of four weeks

from date.

38. AD-COM/3/2025 and OCOT/2/2026 are disposed of accordingly.

(DEBANGSU BASAK, J.)

39. I agree.

(MD. SHABBAR RASHIDI, J.)

KB/B. Pal AR(CR)

 
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