Calcutta High Court
Hindustan Unilever Ltd vs Reckitt Benckiser [India] Ltd on 3 September, 2013
Author: I.P.Mukerji
Bench: I. P. Mukerji
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
GA No.583 of 2013
CS No.56 of 2013
HINDUSTAN UNILEVER LTD.
Versus
RECKITT BENCKISER [INDIA] LTD.
GA No.669 of 2013
CS No.56 of 2013
HINDUSTAN UNILEVER LTD.
Versus
RECKITT BENCKISER (INDIA) LTD.
GA No.937 of 2013
CS No.90 of 2013
RECKITT BENCKISER (INDIA) LTD.
Versus
HINDUSTAN UNILEVER LTD.
GA No.938 of 2013
CS No.87 of 2013
HINDUSTAN UNILEVER LTD.
Versus
RECKITT BENCKISER (INDIA) LTD.
GA No.942 of 2013
CS No.92 of 2013
RECKITT BENCKISER (INDIA) LTD.
Versus
HINDUSTAN UNILEVER LTD.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 3rd September, 2013.
Appearance:
Mr. Pratap Chatterjee, Sr. Advocate Mr. Debnath Ghosh, Advocate Mr. Partha Basu, Advocate Mr. Sudhakar Baral, Advocate 2 The Court: Written submissions on behalf of Reckitt Benckiser (India) Pvt. Ltd. in interim applications connected with CS No.92 of 2013, CS No.90 of 2013 and CS No.87 of 2013 were not traceable in the file of the Court. Mr. Basu submits that written notes of argument are not intended to be used by the above company in the application connected with CS No.87 of 2013.
Written submissions in the application connected with CS No.56 of 2013 are in the records of this Court.
Let duplicate written notes of argument in the other two interim applications be first served on the Advocate on record for Hindustan Unilever Ltd. and thereafter filed in this Court by 5th September, 2013.
Department and all parties concerned to act on a signed photocopy of this order upon the usual undertakings.
(I.P.MUKERJI, J.) G/