Calcutta High Court
Itc Ltd vs Jp Morgan Mutual Fund India Pvt. Ltd. ... on 11 April, 2017
Author: Arijit Banerjee
Bench: Arijit Banerjee
OD-34
ORDER SHEET
GA 2167 of 2016
GA 2168 of 2016
CS 292 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ITC LTD.
Versus
JP MORGAN MUTUAL FUND INDIA PVT. LTD. &ANOTHER
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 11th April, 2017.
Appearance:
Mr. S.K. Chakraborty, Adv.
Mr. Dipendra Nath Chunder, Adv.
........for the plaintiff
Mr. Jishnu Saha, Sr. Adv.
Mr. Rishav Banerjee, Adv.
Mr. Souvik Mazumdar, Adv.
Mrs. N. D. Chowdhury, Adv.
The Court : Affidavit-in-opposition filed on behalf of the plaintiff be kept on record. Mr. Saha, learned Senior Advocate appearing for the defendant submits that the defendant has paid to the plaintiff more than the amount claimed by the plaintiff in this suit. As such, the suit has become infructuous. The present application has been taken out for dismissal of the suit on that ground.
On behalf of the plaintiff, accommodation is sought for on the ground of Mr. Mukherjee, learned Senior Counsel.
Let this matter be listed under the same heading on 17th April, 2017.
(ARIJIT BANERJEE, J.) R.Bhar