Calcutta High Court
Eveready Industries India Ltd vs Gillette India Ltd on 5 July, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
O-795
GA No. 437 of 2012
CS No. 59 of 2012
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
EVEREADY INDUSTRIES INDIA LTD.
Vs.
GILLETTE INDIA LTD.
Appearance
Mr. S.N. Mookherjee, Sr. Adv.
Mr. Debnath Ghosh, Adv.
Mr. P. Sinha, Adv.
Mr. Ravi Kapur, Adv.
Mr. Meghajit Mukherjee, Adv.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 5th July, 2016.
The Court : Since the defendant consents to the subsisting interim order as affirmed in appeal to be confirmed, without prejudice to its rights and contentions in the suit, the ad interim order of March 19, 2012 to the extent affirmed by the appellate order of December 13, 2012 will govern the parties in this suit till the disposal of the suit.
The written statement, if not already filed, should be filed within four weeks from date; documents should be discovered within eight weeks thereafter and inspection completed forthwith thereupon. The suit should be made ready for hearing within 15 weeks from date such that it can be placed before the appropriate Bench after the Puja vacation.
GA No. 437 of 2012 is disposed of without any order as to costs. 2 Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) sg.