Calcutta High Court
Itc Ltd vs Whole Leaf Tobacco Venture Pvt. Ltd. & ... on 17 December, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.261 of 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ITC LTD.
Versus
WHOLE LEAF TOBACCO VENTURE PVT. LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 17th December, 2018.
The Court: Plaint is presented and admitted subject to scrutiny by the department. Leave under Clause 12 of the Letters Patent is granted.
Pursuant to the leave under Order 1 Rule 8 of the Code of Civil Procedure, 1908 at the time of presentation of the plaint, directions are issued for publication of advertisements. The gist of the plaint should be indicated in notices published in 'The Times of India' and 'Bartaman' newspapers within a period of four weeks from date. The advertisements should also indicate the nature of reliefs sought and direct persons interested to obtain copies of the plaint from the office of Advocate-on-record representing the plaintiffs.
In default of the advertisements being published within the time permitted, the leave granted under Order 1 Rule 8 of the Code of Civil Procedure would stand revoked without reference to Court.
(SOUMEN SEN, J.) sp/