Kanishk Sinha vs Secretary Departmentof Transport
2025 Latest Caselaw 2248 Cal/2

Calcutta High Court

Kanishk Sinha vs Secretary Departmentof Transport on 22 April, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-16 IN THE HIGH COURT AT CALCUTTA ORIGINAL SIDE (Intellectual Property Rights Division)

IA NO. GA-COM/3/2024 In IP-COM/38/2024

KANISHK SINHA Vs SECRETARY DEPARTMENTOF TRANSPORT GOVERNMENT OF WEST BENGAL AND ORS

Before:

The Hon'ble Justice RAVI KRISHAN KAPUR Date: 22nd April 2025

Appearance:

Mr. Kanishk Sinha, (in person) ...for petitioner.

Mr. Anirban Ray, Adv.

Ms. Noelle Banerjee, Adv.

Mr. Paritosh Sinha, Adv.

Ms. Arindam Mandal, Adv.

Ms. S. Ghosh, Adv.

...for State.

The Court: This is an application for summary judgment. Despite repeated

opportunities the defendant has failed to file their Affidavit in Opposition.

Upon payment of costs assessed at Rs.10,000/- to be paid to the plaintiff,

the time to file Affidavit in Opposition is peremptorily extended till 30 April, 2025.

Reply, if any, by 1 May, 2025.

Let this matter appear on 2 May, 2025.

(RAVI KRISHAN KAPUR, J.)

SK.