Calcutta High Court
Vikram Solar Limited vs Ecgc Limited on 23 April, 2026
Author: Aniruddha Roy
Bench: Aniruddha Roy
OC-78
In The High Court at Calcutta
Commercial Division
Original Side
CS-COM/740/2024
VIKRAM SOLAR LIMITED
VS
ECGC LIMITED
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY
Date : April 23, 2026.
Appearance:
Mr. Sorosij Dasgupta, Adv.
Mr. Samrat Mukherji, Adv.
Mr. Rik Mukherji, Adv.
...for the plaintiff.
Mr. Sounak Mukhopahdyay, Adv.
Mr. Paritosh Sinha, Adv.
Ms. Shrayashee Das, Adv.
Mr. Tridibesh Dasgupta, Adv.
Ms. Anukriti Agarwal, Adv.
...for the defendant.
The Court: Mr. Sorosij Dasgupta, learned advocate with Mr. Samrat
Mukherji, learned advocate appears for the plaintiff.
Mr. Sounak Mukhopadhyay, learned advocate appears for the
defendant.
An insurance claim is the subject matter of the suit.
Issues have already been settled by the Co-ordinate Bench on
September 26, 2025.
Parties shall proceed for witness action before Commissioner so that
hearing of the suit can be expedited.
2
In view of the above, Mr. Pradip Kumar Mitra, learned advocate
(Junior), Bar Library Club, 1st Floor is appointed as learned
Commissioner to hold the witness action.
All costs and expenses shall be borne by the examining parties while
they shall examine the witness. Today, the plaintiff filed its evidence on
affidavit in Court along with certificate under Section 63 of the B.S.A.,
2023 before this Court insofar as the first witness of the plaintiff is
concerned. The same is taken on record.
The remuneration of the learned Commissioner shall be Rs.
20,000/- per session. The Secretarial expenses shall be Rs. 3,000/- per
session. The remuneration of the stenographer shall be fixed by the learned
Commissioner. Each session, except the first session, shall be held at least
for two hours.
Learned Commissioner shall commence the witness action positively
within two weeks from the date of communication of this order and shall
conclude the witness action insofar as this witness of the plaintiff is
concerned positively within two months from the date of first sitting of the
Commission.
On the first day when the evidence on affidavit shall be tendered, the
entire cost shall be borne by the plaintiff and, thereafter, during the cross-
examination, it shall be borne by the defendant.
After the witness action is over, learned Commissioner shall file its
report before this Court.
The matter shall be mentioned by the parties upon notice to each
other, then.
CS-COM/740/2024
A.R.,J.
3 The original records shall be produced before the learned Commissioner and the same shall be accompanied under the supervision and custody of an officer in the Original Side, to be nominated by the Registrar, Original Side.
(ANIRUDDHA ROY, J.) Arsad CS-COM/740/2024 A.R.,J.