Calcutta High Court
M/S Navdurga Enterprise ... vs M/S Durga Shakti Auto Brass Industries on 8 April, 2026
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OIP-34
ORDER SHEET
IPDCR/8/2022
IN THE HIGH COURT AT CALCUTTA
INTELLECTUAL PROPERTY RIGHTS DIVISION
M/S NAVDURGA ENTERPRISE TP/28/2020/CR/EZ (KOL)
VS.
M/S DURGA SHAKTI AUTO BRASS INDUSTRIES
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 8th April, 2026.
Mr. Dripto Bhattacharya, Advocate for the petitioner.
Mr. Avirup Chatterjee, Ms. N. Dube, Advocates for the respondent.
The Court : After hearing the parties it appears that the Vakalatnama on behalf of the sole respondent could not be filed since the same is not in proper form. Record reveals that at least twice prior to this date the respondent was granted time to file his Vakalatnama but such opportunity has not been availed.
Only for the ends of justice, as a last chance the respondent is granted an opportunity to file the Vakalatnama by 20th April, 2026. It is made clear that in the event the respondent is unable to file his Vakalatnama on or before the extended date, the matter will be taken up in their absence.
The petitioner also seeks an adjournment. In the aforesaid facts and circumstances, the matter is adjourned and shall appear in the monthly list of May, 2026.
(ARINDAM MUKHERJEE, J.) pa