Citation : 2026 Latest Caselaw 3600 Cal/2
Judgement Date : 4 May, 2026
OC-3 to 11 & 13
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
[COMMERCIAL DIVISION MATTER]
IA NO. GA-COM/5/2024
[OLD NO.CS/26/2022]
CS-COM/345/2024
SRG EARTH RESOURCES PRIVATE LIMITED
Vs
BASU'S INDUSTRIAL OIL AND
CHEMICAL AND ORS.
IA NO. GA-COM/4/2024
[OLD NO.CS/35/2022]
CS-COM/351/2024
RIMTEL TRADING PRIVATE LIMITED
Vs
BASU'S POLYFAB PRIVATE LIMITED AND ORS.
IA NO. GA-COM/5/2024
[OLD NO.CS/35/2022]
CS-COM/351/2024
RIMTEL TRADING PRIVATE LIMITED
Vs
BASU'S POLYFAB PRIVATE LIMITED AND ORS.
IA NO. GA/1/2022
[OLD NO.CS/26/2022]
CS-COM/345/2024
SRG EARTH RESOURCES PRIVATE LIMITED
Vs
BASU'S INDUSTRIAL OIL AND
CHEMICAL AND ORS.
IA NO. GA/4/2023
[OLD NO.CS/26/2022]
CS-COM/345/2024
SRG EARTH RESOURCES PRIVATE LIMITED
Vs
BASU'S INDUSTRIAL OIL AND
CHEMICAL AND ORS.
IA NO. GA-COM/6/2025
[OLD NO.CS/26/2022]
CS-COM/345/2024
SRG EARTH RESOURCES PRIVATE LIMITED
Vs
BASU'S INDUSTRIAL OIL AND
CHEMICAL AND ORS.
IA NO. GA/1/2022
[OLD NO.CS/35/2022]
CS-COM/351/2024
RIMTEL TRADING PRIVATE LIMITED
Vs
BASU'S POLYFAB PRIVATE LIMITED AND ORS.
IA NO. GA-COM/6/2025
[OLD NO.CS/35/2022]
CS-COM/351/2024
RIMTEL TRADING PRIVATE LIMITED
Vs
BASU'S POLYFAB PRIVATE LIMITED AND ORS.
IA No.GA/1/2023
[OLD No.CS/143/2023]
CS-COM/526/2024
BASU'S POLYFAB PRIVATE LIMITED & ORS.
VS.
SRG EARTH RESOURCES LIMITED & ORS.
IA No.GA-COM/2/2024
[OLD No.CS/143/2023]
CS-COM/526/2024
BASU'S POLYFAB PRIVATE LIMITED & ORS.
VS.
SRG EARTH RESOURCES LIMITED & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 4th May, 2026
Mr. Rupak Ghosh, Adv.
Ms. Gargi Goswami, Adv.
Mr. Amitava Deb, Adv.
For plaintiffs in CS-COM/526/2024 and defendants in CS-COM/345/2024 & CS-
COM/351/2024.
The Court :- After hearing Mr. Ghosh, learned Advocate for the
plaintiff in CS-COM 526 of 2024 and defendants in two other suits, the
matters are adjourned and shall appear in the monthly list of August, 2026
as fresh negotiation has been initiated between the parties to resolve the
disputes amicably out of Court.
The parties will be at liberty to pray for preponement of the hearing, if
the settlement is arrived at prior to the adjourned date.
(ARINDAM MUKHERJEE, J.)
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