Barclays Bank Plc vs Mr. Jeevan Kumar
2022 Latest Caselaw 411 Cal/2

OD-19
                                  ORDER SHEET

                                   TMA/2/2021

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

                        BARCLAYS BANK PLC
                                VS
    MR. JEEVAN KUMAR, SENIOR EXAMINERR OF TRADE MARK AND ANR.

    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF
    Date : 9th February, 2022

    (Via Video Conference)

                                                                      Appearance:
                                                          Mr. Debnath Ghosh, Adv.
                                                         Mr. Sudhakar Prasad, Adv.

                                                  Mr. Rudraman Bhattacharyya, Adv.


         The Court: Heard Mr. Ghosh and Mr. Bhattacharyya.

         Mr. Ghosh indicates that the order is bereft of the specific reasons that

are required and accordingly there is a violation of the principles of natural

justice.

         Mr. Bhattacharyya has cited certain documents in support of the

respondent authorities.

This matter is adjourned for further hearing one week hence.

Parties are directed to file short notes of argument along with the

judgments they want to cite by Monday (14.02.2022). Matter to come up next

Wednesday (16.02.2022).

(SHEKHAR B. SARAF, J.)

R.Bhar