Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Calcutta High Court

T. E. Thomson And Company Limited vs Musical Films Private Limited on 23 March, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-4

                        In The High Court at Calcutta
                            Commercial Division
                               Original Side

                             CS-COM/33/2026

                  T. E. THOMSON AND COMPANY LIMITED
                                  VS
                     MUSICAL FILMS PRIVATE LIMITED

BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY
Date: March 23, 2026.

                                                                   Appearance:
                                                     Mr. Chayan Gupta, Adv.
                                                 Mr. Rittick Chowdhury, Adv.
                                                     Mr. Dwip Raj Basu, Adv.

        The Court: Mr. Chayan Gupta, learned advocate appears for the

plaintiff.

        This is a suit for eviction filed by the landlord-plaintiff against the

tenant-defendant. The suit was initially filed in the year 2018 before the

Non-commercial Division. However, in the light of the provisions led down

under the Commercial Courts Act, 2015, it is submitted on behalf of the

plaintiff that cause of action is commercial in nature and, accordingly, the

original suit has already been transferred/returned to Commercial Division

of this Court and has been registered as CS-COM/33/2026.

        Mr. Chayan Gupta, learned advocate appearing for the plaintiff

submits that since the suit has already been returned to the Commercial

Division, there is no scope for making any prayer for dispensation of pre-

litigation mediation upon contemplating an urgent relief as provided under

Section 12A of the C.C. Act.

        Accordingly, on the prayer of Mr. Chayan Gupta, learned advocate,

leave, as prayed for in the plaint, is struck off. The department shall once
                                           2

again scrutinize the plaint and if any deficiency is found, the plaintiff shall

be at liberty to correct the same strictly in accordance with law.




                                                       (ANIRUDDHA ROY, J.)

Arsad




                         CS-COM/33/2026
                            A.R., J.