Ht Media Limited vs Sony Entertainment Television & ...
2021 Latest Caselaw 1724 Cal/2

OD 31

                                     CS/227/2012

                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                               HT MEDIA LIMITED
                                   -Versus-
                     SONY ENTERTAINMENT TELEVISION & ORS.



     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR
     Date : 23rd December, 2021.

     (Via Video Conference)
                                                                               Appearance:
                                                                     Mr. S. K. Bajoria, Adv.
                                                                          ...for the plaintiff
                                                                                           .

The Court : The plaintiff is represented.

None appears on behalf of the defendants and nor is any

accommodation prayed for.

It is submitted on behalf of the plaintiff that in view of the judgment

dated 17th July, 2012, the suit has become infructuous.

In view of the submission made on behalf of the plaintiff, CS 227 of

2012 stands dismissed as infructuous.

Interim order, if any, stands vacated.

(RAVI KRISHAN KAPUR, J.)

RS