Calcutta High Court
Vodafone Idea Limited vs Saregama India Limited & Anr on 17 April, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
GA NO.1068 OF 2018
CS NO.23 OF 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
VODAFONE IDEA LIMITED
Versus
SAREGAMA INDIA LIMITED & ANR.
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 17th April, 2019.
MR.S.N.MOOKHERJEE, SR.ADVOCATE, MR.ARUNABHA DEB, MR.SOUMABHO GHOSH, MR.D.SARKAR,
MR.A.JAIN, MS.ASHIKA DAGA, MS.ARTI BHATTACHARYA, ADVOCATES FOR PLAINTIFF
MR.DEBNATH GHOSH, MS.A.PANDEY, MR.AVIJIT DEY, ADVOCATES FOR SAREGAMA INDIA LTD.
MR.ANINDYA KR.MITRA, SR.ADVOCATE, MR.ABHRAJIT MITRA, SR.ADVOCATE, MR.SOUMYA ROY CHOWDHURY,
MR.S.BISWAS, MR.H.BAGARIA, MR.R.K.GANGULY, ADVOCATES FOR RESPONDENT NO.2
The Court : Mr. Mookherjee, learned senior advocate appears on behalf of plaintiff-applicant and submits, negotiation for settlement has resumed. He seeks adjournment for attempt at settlement to be pursued. He prays for ten days time. Mr. Ghosh, learned advocate appears on behalf of defendant no.1 and submits, negotiations are afoot. Mr. Roychowdhury, learned advocate appears on behalf of defendant no.2 and submits, this talk of settlement is dilatory tactics. 2 His client suffered order dated 1st October, 2018, of injunction passed in absence of it. Affidavits being complete, there are orders earlier made regarding attempts at settlement. He refers to order dated 24th January, 2019, in which there is record that if settlement is not arrived between then on adjourned date parties were to be ready for argument on merits.
Mr. Roychowdhury's submissions are borne out from order sheet recorded by coordinate Bench. Since then this application has been assigned to this Bench. Talk of settlement has been contended by plaintiff in interpleader suit where one defendant confirms that is so while the other opposes adjournment for purpose of it. Court is inclined to grant adjournment.
List on 6th May, 2019.
(ARINDAM SINHA, J.) sb.