Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court

Shaw Wallace & Co. Ltd vs Colgate Palmolive India Ltd on 7 January, 2020

Author: Ashis Kumar Chakraborty

Bench: Ashis Kumar Chakraborty

                                    ORDER SHEET
                               C.P. No. 186 of 1997
                                CA No. 289 of 1997
                                CA No. 321 of 1997

                          IN THE HIGH COURT AT CALCUTTA
                              Original Jurisdiction
                                  ORIGINAL SIDE


                              SHAW WALLACE & CO. LTD.
                                     -AND-
                           COLGATE PALMOLIVE INDIA LTD.


     BEFORE:
     The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY

Date : 7th January, 2020.

The Court : The matter is placed at the instance of the Registry of this Court.

Today, when the matter is called on, none appears in support of the application even in the second call, nor any accommodation is prayed for. Accordingly, the application, C.P. No. 186 of 1997 stands dismissed for want of prosecution.

Interim order, passed in this application, if any, stands vacated.

The concerned department and the computer section are directed to take note of the dismissal of the application and to make necessary entries in the ledger as well as in the electronic records of this Court.

(ASHIS KUMAR CHAKRABORTY, J.) mg