Calcutta High Court
Zomato Hyperpure Private Limited vs Rising Tide Ventures Private Limited on 31 January, 2025
OCD-11
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
COMMERCIAL DIVISION
CS-COM/4/2025
ZOMATO HYPERPURE PRIVATE LIMITED
VS
RISING TIDE VENTURES PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : January 31, 2025 Appearance:
Ms. Amrita Pandey, Adv.
Ms. Sneha Singh, Adv.
...for the plaintiff.
The Court: Ms. Amrita Pandey, learned Counsel, is appearing for the plaintiff.
The plaintiff has filed the present suit praying for recovery of amount of Rs. 5,86,83,925/- along with interest.
Counsel for the plaintiff submits that some cause of action arose within the jurisdiction and some cause of action arose outside the jurisdiction of this Court and prayed for leave under Clause 12 of the Letters Patent, 1865.
Heard learned Counsel for the plaintiff. Perused the materials on record. Leave under Clause 12 of the Letters Patent, 1865 is granted. Plaint is admitted subject to scrutiny by the department.
(KRISHNA RAO, J.) Sbghosh