Calcutta High Court
Cadbury Uk Limited ... vs Itc Limited on 2 May, 2023
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
ODC-4
IPDATM/220/2023
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
[COMMERCIAL DIVISION]
CADBURY UK LIMITED (ORA/102/09/TM/KOL)
VS
ITC LIMITED
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 2nd May, 2023
Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K.K. Pandey, Adv.
Mr. M. Mukherjee, Adv.
Ms. Enakshi Saha, Adv.
...for respondent.
The Court:- The respondent no. 1 is represented. The statutory respondent authorities are also not represented.
None appears on behalf of the appellant nor is any accommodation prayed for on their behalf.
This matter has been received upon transfer from the IPAB pursuant to the enactment of the Tribunals Reform Act, 2021.
The Commercial Appellate Division of this Court is also directed to issue notices on both the parties prior to the returnable date and file a Report.
Liberty is granted to the parties to pray for early hearing upon notice to the other side.
As a matter of caution, the appellant is also directed to issue a notice on all the respondents save and except the respondent no. 1.
Let this matter appear in the Monthly List of August, 2023.
(RAVI KRISHAN KAPUR, J.) SK.