Duroply Industries Limited vs Basant Kumar Jain And Anr
2026 Latest Caselaw 3629 Cal/2

Calcutta High Court

Duroply Industries Limited vs Basant Kumar Jain And Anr on 4 May, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

                                                                                    2021:CHC-OS:944
OD-5
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                                  IA NO. GA/3/2026
                                   In CS/251/2017

                          DUROPLY INDUSTRIES LIMITED
                                     Vs
                          BASANT KUMAR JAIN AND ANR.


   BEFORE:
   The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 4th May, 2026.

Appearance:

Mr. Subhrajyoti Dey, Adv.

Mr. Manoj Kumar Tiwari, Adv.

Mr. Sagnik Shaw, Adv.

The Court:- GA/3/2026 is an application for condonation of seventeen

days delay in filing the written statement.

Learned Counsel for the Plaintiff did not stand in the way.

Delay is condoned.

Written statement shall be filed within three days from today.

GA/3/2026 stands disposed of.

(SUGATO MAJUMDAR, J.)

D.Ghosh A.R.(C.R.)