Calcutta High Court
Itc Ltd vs Gujarat Pharmalab Pvt. Ltd on 2 May, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.101 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ITC LTD.
Versus
GUJARAT PHARMALAB PVT. LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 2nd May, 2017.
Appearance:
Mr. Debnath Ghosh, Adv.
The Court: Plant is presented and admitted subject to scrutiny by the department. Leave under Clause 12 of the Letters Patent and Order 2 Rule 2 of the Code of Civil Procedure is granted.
The suit is instituted alleging the infringement of a trade mark and passing off as well as violation of the copy right. Leave under clause 14 of the Letters Patent is sought for combining the different causes of action.
The defendants are directed to show cause why leave under clause 14 should not be granted. Reply to the show cause shall be received within three weeks from the date of communication of this order as well as the service of copy of the plaint.
The plaintiff is directed to communicate this order to the defendants and the letter would also contain the copy of the plaint. Service shall be effected by speed post with Acknowledgement Due card and the plaintiff shall file affidavit of service on the returnable date.
Let this matter appear after six weeks in the supplementary list.
(SOUMEN SEN, J.) sp/